SAMSUL HAQUE Vs. NADIA GRAMIN BANK

JUDGEMENT

(1.) THE scale-I officers (JMG) of the respondent bank filed a writ petition before this Court challenging the promotion process in respect of promotion to Scale-II. The aforesaid promotion is governed by the Regional Rural Banks (Appointment and Promotion of officers and other Employees) Rules, 1998 framed under the regional Rural Banks Act, 1976.

(2.) THE real grievances of the writ petitioners is that the selection for promotion has been virtually made on the basis of merit-cum-seniority in violation of the specific rule prescribed for the promotion on the basis of seniority-cum-merit. The aforesaid contentions made on behalf of the writ petitioners did not find favour with the learned Single Judge of the trial court and the writ petition was dismissed by the said learned Single judge by the judgment and order under appeal.

(3.) THE instant appeal has been preferred at the instance of the said writ petitioners assailing the judgment and order under appeal whereby and whereunder the writ petition filed by the appellants herein was dismissed on merits.