REGENT COMPUTRONICS PVT. LTD.

RAMESH RAI Appellant

V/S

CHAIRMAN, S.K.G.BANK Respondents

Referred Judgements :-

RODGERS V. NOWILL [REFERRED TO]
MOUSON (J.G). AND. CO. V. BOEHM [REFERRED TO]
VINOD KUMAR VERMA V. UNION OF INDIA AND ORS. [REFERRED TO]
SADI LAL V. DEPUTY COMMISSIONER,GURGAON AND ORS. [REFERRED TO]
GOVIND RAM PUROHIT AND ANR. V. JAGJIWAN CHANDRA AND ORS. [REFERRED TO]
HARCOURT V. WHITE [REFERRED TO]
BIRENDRA PAL AND ANR. V. UNION OF INDIA AND ORS. [REFERRED TO]
KAMAL PRAKASH SINGHAL V. CHAIRMAN,ALIGARH GRAMIN BANK,ALIGARH [REFERRED TO]
STATE OF KERALA AND ANR. V. N.M.THOMAS AND ORS. [REFERRED TO]
PANNALAL BINJRAJ VS. UNION OF INDIA [REFERRED TO]
MANAK LAL ADVOCATE VS. PREM CHAND SINGHVI [REFERRED TO]
STATE OF PUNJAB VS. OKARA GRAIN BUYERS SYNDICATE LTD [REFERRED TO]
STATE OF ORISSA VS. DURGA CHARAN DAS [REFERRED TO]
SANT RAM SHARMA VS. STATE OF RAJASTHAN [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED TO]
RANJEET MAL VS. GENERAL MANAGER NORTHERN RAILWAY BARODA HOUSE NEW DELHI [REFERRED TO]
MAJOR CHANDRA BHAN SINGH VS. LATAFAT ULLAH KHAN [REFERRED TO]
OM PRAKASH SHUKLA VS. AKHILESH KUMAR SHUKLA [REFERRED TO]
SYNDICATE BANK SCHEDULED CASTES SCHEDULED TRIBES EMPLOYEES ASSOCIATION REGD VS. UNION OF INDIA [REFERRED TO]
POWER CONTROL APPLIANCES SUMEET RESEARCH AND HOLDINGS VS. SUMEET MACHINES PRIVATE LIMITED :SUMEET MACHINES [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
JAGATHIGOWDA C N VS. CHAIRMAN CAUVERY GRAMINA BANK [REFERRED TO]
STATE OF ORISSA VS. NARAIN PRASAD [REFERRED TO]
STATE OF PUNJAB VS. KRISHAN NIWAS [REFERRED TO]
UNION OF INDIA VS. N CHANDRASEKHARAN [REFERRED TO]
B V SIVAIAH VS. K ADDANKT BABU [REFERRED TO]
UTKAL UNIVERSITY VS. NRUSINGHA CHARAN SARANGI [REFERRED TO]
STATE OF RAJASTHAN VS. ANILKUMAR SUNILKUMAR AND PARTY [REFERRED TO]
UNION OF INDIA VS. LT GEN RAJENDRA SINGH KADYAN [REFERRED TO]
CENTRAL COUNCIL FOR RESEARCH IN AYURVEDA AND SIDDHA VS. K SANTHAKUMARI [REFERRED TO]
BIBHUDATTA MOHANTY VS. UNION OF INDIA [REFERRED TO]
P JOHN CHANDY AND COMPANY PRIVATE LIMITED VS. JOHN P THOMAS [REFERRED TO]
CHIEF CONSERVATOR OF FORESTS GOVERNMENT OF ANDHRA PRADESH VS. COLLECTOR [REFERRED TO]
K SAMANTARAY VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
STATE OF U P VS. JALAL UDDIN [REFERRED TO]
RAJENDRA KUMAR SRIVASTAVA VS. SAMYUKT KSHETRIYA GRAMIN BANK [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed for quashing the circular dated 30.11.2004 which provides for minimum qualifying marks for promotion to be made on the basis of seniority-cum-merit and for quashing the promotion list (Annex. 5) by which the respondent Nos. 3 to 26 stood promoted.

(2.) The facts and circumstances giving rise to this case are that the petitioner had been working as a Branch Manager, Scale-II in a Bank (which has not been impleaded as a respondent). Further, promotion to Scale-Ill was to be made on the basis of the seniority-cum-merit as provided under the promotion policy dated 29.7.1998. On 30.11.2004, a circular was issued that the Board of Directors have given their approval for filling 26 vacancies of Scale-Ill in consonance with the promotion policy and it further fixed the minimum marks for promotion. The interviews etc. of all the candidates were held on 15.12.2004. Petitioner was also interviewed along with others but could not get promotion. However, the respondent Nos. 3 to 26 have been promoted. Hence, this petition.

(3.) Shri Ravi Kiran Jain, learned senior Counsel assisted by Ms. Swati Agarwal, learned Counsel for the petitioner, has submitted that the promotions were to be granted on seniority-cum-merit but by providing the criteria of fixing the marks in the promotion policy dated 30.11.2004, the policy has been converted into merit-cum-seniority, which is not permissible, and hence the said circular as well as the promotion list is liable to be quashed.

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RAMESH RAI Vs. CHAIRMAN S K G BANK

Referred Judgements :-

JUDGEMENT

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