SHYAM BIHARI PANDEY Vs. BHOJPUR ROHTAS GRAMIN BANK

JUDGEMENT

(1.) In the first writ application bearing C.W.J.C. No. 1452 of 1986 prayer of the petitioners is for quashing the Resolution dated 4th/5th February, 1986 contained in Annexure-3 fixing criterion for promotion of officers to the post of Area Manager in Bhojpur Rohtas Gramin Bank and for issuance of appropriate writ/direction/order commanding the respondents not to give effect to the promotion list, contained in the said Annexure-3 and/or any other appropriate relief/reliefs, which the petitioners in the circumstances are entitled to.

(2.) In the second writ petition bearing C.W.J.C. No. 7556 of 1992 prayer on behalf of the petitioners is to quash the said annexure 3 pursuant to which the respondent Nos. 3 to 17 have been promoted to the post of Area Manager/Senior Manager and to issue appropriate writ/direction/order commanding the respondent Nos. 1 and 2 to promote the petitioners to the post of Area Manager/Senior Manager with effect from the date the respondents Nos. 3 to 17 have been promoted.

(3.) As substantially the prayer in both the writ applications as well as the questions of law are common, with the consent of the parties, they have been heard together and are being disposed of by this common judgment/order.