RAJESH KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the order dated 15th May, 1997 in C.W.J.C. No. 1099 (Rajesh Kumar Sinha vrs. The State of Bihar and ors.)

(2.) BEFORE the matter is examined in appeal one matter needs to be understood. Clearly, any grievance of the petitioner is in reference to a batch which was recruited simultaneously and appointed by the same appointment letter. All the candidates were on one even plain. As is logical, in due course of time the staff, in the present case the Bank, will move to higher positions. There has to be some criteria of selection stadardised for making a selection to a higher position.

(3.) CONTENTION of the petitioner before the learned Judge was, and this is best noted in the order itself, that ''counsel for the petitioner now submitted that the principle of seniority cum merit is to be followed but promotion must be given on the basis of seniority alone