LAWS(PAT)-2003-9-106

JAI PRAKASH JHA Vs. MUNGER KSHETRIYA GRAMIN BANK

Decided On September 05, 2003
Jai Prakash Jha Appellant
V/S
MUNGER KSHETRIYA GRAMIN BANK Respondents

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 8.6.2001 (Annexure -1) whereby the appeal preferred by the petitioner against his non promotion from J.M.G. Scale -I to M.M.G. Scaie -II has been rejected. Further prayer made by the petitioner is to quash the result of promotion from J.M.G. Scale -I to M.M.G. Scale -ll circulated vide letter dated 26.5.2001.

(2.) SHORT facts giving rise to the present application are that the petitioner is an employee of the Munger Kshetriya Gramin Bank {hereinafter referred to as the Bank) in the J.M.G. Scale -I and was a candidate for promotion to M.M.G. Scale -ll. For that purpose he appeared in the written test, interview and his performance appraisal report was also assessed. Similarly all other employees of the Bank were assessed and a list was published of those employees who have been found fit for promotion to M.M.G. Scale -ll. Petitioners name does not find place in the same. He preferred appeal which as stated earlier has been rejected.

(3.) IT is the stand of the petitioner that he had secured more than 40% marks in both the parts of the written test and called for interview, which assertion has not been denied. Respondents have however stated that for assessing the minimum merit 55% marks out of the total 100 marks was fixed and the petitioner having not secured 55% marks he has not been promoted. This according to the respondents was in the light of the promotion modality dated 3.1.2001 adopted by the respondent bank.