GANESH PRASAD SRIVASTAVA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioners of the four writ petitions, namely, CWJC Nos. 4538, 4547, 4554 and 4621, all of 2003, are the employees of the Canara Bank, whereas, the petitioner of CWJC No. 797/02 is an employee of the Punjab National Bank..

(2.) The question involved in all the cases is as to whether the qualification of "Sahityalankar" with English from Hindi Vidyapeeth Deoghar, is equivalent to Bachelor Degree/Diploma or certificate for the purposes of giving promotion, increment etc. in the service.

(3.) All the writ petitions were placed before a learned Single Judge, who, by order dated 15.9.2003, has referred the matter for authoritative decision by a Division Bench in view of the fact that the said question has wide-ranging effect. That is how the matter has been placed before us for decision.