KISHORE SINGH Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) ORIGINALLY the petitioner filed a writ application challenging the office orders dated 29.12.1995 and 21.1.1999, by which respondent no. 5 J. N. Sinha and respondent no. 6 M. N. Ansari have been ' promoted on regular basis to the post of Deputy Treasurer in Officer Grade -"B" cadre of the Reserve Bank of India (hereinafter referred to as 'the Bank '), ignoring the rightful claim of the petitioner. He also prayed for issuance of a writ of mandamus commanding the respondent Bank and its officers to promote him on the said post. Equivalent Citation:2001 -PLJR -1 -226

(2.) THE respondents filed a counter - affidavit and annexed copies of letters dated 28.3.1994 and 31.1.1996 as Annexures 'D ' & 'E ', respectively, which are letters of the Reserve Bank of India, Central Office, containing provision with regard to preparation of panel for filling up the vacancies of the post in question. Thereafter, the petitioner filed an amendment petition challenging the aforesaid letters as ultra vires Articles 14 and 16 of the Constitution of India.

(3.) THE petitioner was appointed as Clerk Grade -II in the Cash Department on 12.3.1963 and was confirmed in 1965 and was, thereafter, promoted to the post of Clerk Grade -I on 1.6.1970 and confirmed on 1.1.1977. Thereafter, he was promoted to the post of Assistant Treasurer Grade 'A ' on 1.4.1980 and confirmed on the said post on 1.4.1982. Respondents no.5 and 6 were also appointed as Clerk Grade -ll in the Cash Department in the year 1966 and they were promoted to the post of Clerk Grade - I in the year 1970. They were further promoted to the post of Assistant Treasurer Grade 'A ' on 26.4.1986 and 1.10.1986, respectively.