R K AGGARWAL Vs. CANARA BANK

JUDGEMENT

(1.) R. K. Aggarwal, the petitioner, is an employee of the Canara Bank. He challenges in this writ petition filed under Article 226 of the Constitution, order Annexure P/7, dated August 21, 1991, whereby his appeal was summarily dismissed. The petitioner was employed, as a Clerk in May 1979 with Laxmi Commercial Sank which subsequently merged in the Canara Bank The petitioner had been passing annual tests. The Bank framed a policy--Annexure P/1 on June 6, 1992 laying down criterion for promotion. Since the petitioner was not promo ed, his representation/appeal was rejected. The petitioner challenges the aforesaid policy-Annexure P/1 as well as the order Annexure P/7.

(2.) THE so-called appeal which was disposed of vide Annexure P/7 was not a statutory appeal. No Rules have been cited to indicate the existence of right of appeal that an opportunity of bearing could be given to the petitioner or a reasoned order, was expected to be passed thereon. Thus on that ground order Annexure P/7 is not liable to be quashed. Otherwise it has not been shown, that the persons alleged to be junior to him were wrongly granted promotion or that the promotion was against the policy decision Annexure P/1.

(3.) WITH respect to the challenge to the policy-Annexure P/1 it has been stated that the provisions therein were arbitrary giving unbridled power to the Management in the manner of promotion to the post of Junior Management Grade Scale-1. Total 120 Marks were provided for promotion on the basis of market, Their break-up is as under:-For Service Record : 30 Marks For interview : 30 Marks For examination : 30 Marks For qualifications : 30 Marks Total : 120 Marks