GURCHARAN SINGH SAINI Vs. FINANCIAL COMMISSIONER (CO-OPERATION)

JUDGEMENT

(1.) Inasmuch as facts in Civil Writ Petition Nos. 8376 and 8391 of 1999 are same, both these Writ petitions are being disposed of by this common order. Facts have, however, been extracted from Civil Writ Petition No. 8376 of 1999.

(2.) The petitioner has prayed for issuance of a Writ in the nature of Certiorari for quashing impugned orders dated 4.6.1999, Annexure P-8 and 9.6.1999 (Annexure P-10).

(3.) The petitioner has averred that he and the private respondents are working as Deputy Managers and are governed by the Common Cadre Rules. He was promoted vide Order dated 29.5.1993. Along with him, respondent No. 5 was also promoted as Deputy Manager. He was promoted out of Certified Associate Indian Institute of Bankers (hereinafter referred to as CAIIB)(sic). The quota under this Rule was that 25% posts out of 70% posts were to be filled in by way of promotion. Respondent Nos. 6 and 7 were promoted as Deputy Managers on 6.12.1995. The conditions of their promotion were also the same.