BHARAT BHUSHAN Vs. PARVATIYA GRAMIN BANK

JUDGEMENT

(1.) THESE five writ petitions are being disposed of by a common judgment as they involve similar questions of fact and law.

(2.) ALL the petitioners are employees of the Parvatiya Gramin Bank (hereinafter referred to as the Bank). According to the petitioners the respondent -Bank has not properly applied the principle of 'seniority -cum -merit' while making promotions to the posts of Officers Scale -I and Scale -II. The Regional Rural Banks (Appointment and Promotion of Officers and other Employees) Rules, 1988 (hereinafter referred to as the Rules), were published in the gazette on 29th July, 1998. In the present cases, we are concerned with promotions to the posts of officers Scale -I and Scale -II which are covered under 3rd Schedule framed under Rule 6, which provides the procedure to be followed for filling -in the posts.

(3.) THE relevant portion of Item No. 3 of Third Schedule framed under Rule 6, dealing with the procedure to be followed while filling up the posts of Scale I officers reads as follows: