REGENT COMPUTRONICS PVT. LTD.

CANARA BANK OFFICERS CONGRESS Appellant

V/S

GOVT OF INDIA, MINISTRY OF FINANCE (BANKING OPERATIONS), NEW DELHI Respondents

Referred Judgements :-

SWARAN LATA VS. UNION OF INDIA AND OTHERS [REFERRED TO]
ANURAGH NARAYAN SINHA VS. UNITED COMMERCIAL BANK [REFERRED TO]
A.P.STATE FINANCIAL CORPORATION VS.CM.ASHOK RAJU [REFERRED TO]
UNION OF INDIA VS. S.V.DUTTA [REFERRED TO]
IN RE.UNITED COMMERCIAL BANK OFFICERS CONGRESS [REFERRED TO]
RESERVE BANK OF INDIA VS. ALL INDIA RESERVE BANK WORKERS ORGANISATION [REFERRED TO]
ALL INDIA STATION MASTERS AND ASSISTANT STATION MASTERS ASSOCIATION DELHI VS. GENERAL MANAGER CENTRAL RAILWAY [REFERRED TO]
STATE OF ORISSA VS. DHIRENDRANATH DAS [REFERRED TO]
R CHITRALEKHA VENKATESUBBA REDDY VS. STATE OF MYSORE [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. TRILOKI NATH KHOSA [REFERRED TO]
A K SUBRAMAN S S OJHA VS. UNION OF INDIA [REFERRED TO]
KAMAL KANTI DUTTA VS. UNION OF INDIA [REFERRED TO]
RESERVE BANK OF INDIA VS. C N SAHASRANAMAN [REFERRED TO]
STATE BANK OF INDIA VS. MOHAMMAD MYNUDDIN [REFERRED TO]
R PRABHA DEVI VS. GOVERNMENT OF INDIA [REFERRED TO]
ROOP CHAND ADLAKHA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
VIDYA DHAR PANDE VS. VIDYUT GRIH SIKSHA SAMITI [REFERRED TO]
DISTRICT COLLECTOR CHITTOOR VS. CHITTOOR DISTRICT GROUNDNUT TRADERS ASSOCIATION CHITTOOR [REFERRED TO]
COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH VS. K G S BHATT [REFERRED TO]
UNION OF INDIA JAGJIT LAMBA T MADIYAL UNION OF INDIA VS. S KRISHNA MURTHY:UNION OF INDIA:SUBIMAL ROY:G K SHENAVA [REFERRED TO]
O Z HUSSAIN VS. UNION OF INDIA [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
DIRECTOR LIFT IRRIGATION CORPORATION LIMITED VS. PRAVATKIRAN MOHANTY [REFERRED TO]
NAGARAJ SHIVARAO KARJAGI VS. SYNDICATE BANK HEAD OFFICE MANIPAL [REFERRED TO]
UNION OF INDIA VS. K V JANKIRAMAN [REFERRED TO]
S P BISWAS R M ANAND VS. STATE BANK OF INDIA:STATE BANK OF INDIA [REFERRED TO]
UNION OF INDIA VS. SYED MOHAMMAD RAZA KAZMI [REFERRED TO]
INDIAN AIRLINES CORPORATION VS. CAPT K C SHUKLA [REFERRED TO]
SHAMKANT NARAYAN DESHPANDE VS. MAHARASH IRA INDUSTRIAL DEVELOPMENT CORPORATION [REFERRED TO]
SYED KHALID RIZVI OTHERS KRISHNA BEHARI SRIVASTAVA RAMESH PRASAD SINGH OTHERS VS. UNION OF INDIA [REFERRED TO]
S SARKAR VS. R D KRISTON CHAIRMAN RLY BOARD RAIL BHAWAN NEW DELHI [REFERRED TO]
ANZAR AHMAD ABID ASGHAR VS. STATE OF BIHAR [REFERRED TO]
J AND K PUBLIC SERVICE COMMISSION VS. NARINDER MOHAN [REFERRED TO]
K RAMESH BABU VS. STATE BANK OF INDIA [FOLLOWED]
BANK OF INDIA BOMBAY VS. T S KELAWALA BOMBAY [REFERRED TO]

JUDGEMENT

(1.) The Canara Bank Officers Congress represented by its Secretary filed the present Writ Petition challenging the Memo No.31/93 dated 2-3-1993 issued by the 2nd Respondent in respect of promotion policy for the years 1991 to 1994 from the cadre of Junior Management Grade Scale-I(J.M.G.S-I) to Middle Management Grade Scale -II (M.M.G.S-II) and Middle Management Grade Scale-II to Middle Management Grade Scale-III(M.M.G.S.-III) as arbitrary and illegal.

(2.) The facts leading to the Writ Petition are that the petitioner is a Trade Union and affliated to Indian National Banks Officers Congress. The Apex body of the Banks in the country recognised only three All India Officers Organisations out of four for the purpose of negotiation with regard to the service conditions of the Banks Officers. Though the petitioner union is affiliated to the recognised union at All India Level, yet it is not allowed to participate by the local level management. In effect the contention is that it is not treated as recognised union for the purpose of various settlements and agreements, though it represents about 20% of Officers. The Petitioner contends that the policy was evolved by the Bank without consulting the petitioner union and therefore the said policy is illegal and arbitrary. Further, no guidelines have been stipulated in the said promotion policy.

(3.) The service conditions of the Canara Bank Officers are governed by the Canara Bank (Officers') Service Regulations, 1979, for brevity Service Regulations. Regulation 17 governs the promotion of the Officers. The said regulation also stipulates that the policy laid down by the Board from time to time shall be in-consonance with the guidelines issued by the Government. Under Regulation 17, the Board is empowered to formulate the eligibility criteria and details of the process to be employed for promotion. The policy should be evolved not latter than six months from the appointed date,

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CANARA BANK OFFICERS CONGRESS Vs. GOVERNMENT OF INDIA

Referred Judgements :-

JUDGEMENT

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