KRUSHNA CHANDRA DAS Vs. CHAIRMAN CUTTACK GRAMYA BANK

JUDGEMENT

(1.) THE Petitioners are the employees of Cuttack Gramya Bank, in short, 'Bank', a statutory body constituted under the Regional Rural Banks Act, 1976. The dispute relates to their promotions to the post of Field Supervisor.

(2.) SWORN of unnecessary details, it would be trite to state the facts in brief so as to appreciate the inter -se disputes.

(3.) ACCORDING to Mr. Mohapatra, Learned Counsel for the Petitioners, the authorities did not consider the case of the Petitioners in the year 1985 though the case of their juniors was considered and they were promoted. Similarly in the year 1990 also, they were found eligible and their names found place in the select list at SI. No. 12 to 16, but then with an avowed and oblique motive of depriving them from promotion, the Bank authorities promoted the candidates whose names find place at SI. No. 11 and did not accord promotion to the Petitioners. Such action not only amounts to discrimination, but also is a clear example of malice.