LAWS(ALL)-2003-10-132

VINOD KUMAR VERMA Vs. UNION OF INDIA

Decided On October 10, 2003
Vinod Kumar Verma Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) THIS writ petition has been filed for a writ of certiorari for quashing the result dated 19 -12 -2001 promoting the Scale I officers to Scale II officers in Farrukhabad Gramin Bank and for a writ of certiorari to quash the resolution dated 19 -4 -2001 and the examination held on the basis of the aforesaid resolution. Heard learned Counsel for the parties.

(2.) IT is alleged in para 2 of the petition that the petitioners were directly recruited as officers in Farrukhabad Gramin Bank, and since then had been discharging their duties efficiently and honestly. True copies of the appointment orders are Annexures -2 and 3 to the writ petition. Similar appointment order was passed in favour of petitioner No. 4 in the year 1984 and it is alleged that the performance of the petitioners throughout had been meritorious.

(3.) IT is alleged in para 11 of the petition that the petitioners being eligible for promotion to Scale II applied in pursuance of letter dated 20 -4 -2001. True copy of the application form of petitioner No. 1 is Annexure -1 to the petition. Other petitioners filed similar forms. The petitioners were issued call letters inviting them to appear in the written test, vide Annexures 6 and 7 to the petition. In pursuance of these letters, the petitioners appeared in the examination, and it is alleged in para 13 of the petition that the petitioners secured more than 40% marks in each paper of the written test. True copy of the result of the written examination is Annexure -8 to the petition. The petitioners were called for interview vide Annexures 9 to 12 to the petition. Thereafter 16 officers out of 27 officers have been selected for promotion to Scale II, vide Annexure -13 to the petition.