MADHYA BHARAT GRAMIN BANK Vs. VIKRAM SINGH RAJPUT

JUDGEMENT

(1.) THESE writ appeals are directed against the common order of writ court passed in WP No.2025/2008 and connected matters decided on 13.10.2010.

(2.) IN writ petition, the petitioners/employees prayed for setting aside the promotion order (Annexure P/1) with further prayer for a direction to the employer to decide their representation (Annexure P/2).

(3.) RETURN was filed in the said writ petition and by placing reliance on the executive instructions/decision dated 30.10.2007 (Annexure R/1) it was pointed out by the employer that as per this instruction, 65% aggregate marks were required to be obtained by the employees. Those, who have acquired 65% of marks in aggregate are promoted on the basis of their seniority.