REGENT COMPUTRONICS PVT. LTD.

Ved Raj Sharma Appellant

V/S

M N Mazoomdar Respondents

Referred Judgements :-

R CHITRALEKHA VENKATESUBBA REDDY VS. STATE OF MYSORE [REFERRED]
MINOR A PEERIAKARUPPAN SOBHA JOSEPH VS. STATE OF TAMIL NADU [REFERRED]
G SARANA VS. UNIVERSITY OF LUCKNOW [REFERRED]
NISHI MAGHU VS. STATE OF JAMMU AND KASHMIR [REFERRED]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED]
LILA DHAR VS. STATE OF RAJASTHAN [REFERRED]
VIJAY KUMAR VS. STATE OF JAMMU AND KASHMIR [REFERRED]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED]
STATE OF UTTAR PRADESH SLJSHIL KLJMAR SRIVASTAVA D P SHUKLA CHANDRA PRAKASH AGGARWAL SUSHILCHAND SRIVASTAVA R P LAVANIA P N PARASHAR VS. RAFIQUDDIN:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED]
MEHMOOD ALAM TARIQ STATE OF RAJASTHAN VS. STATE OF RAJASTHAN:KUNJ BIHARI SHARMA [REFERRED]
CHAUDHARY KESAVA RAO KAZI MOHAMMAD HAMEEDULLA M SHYAMALA DEVI V P JAYA CHANDRA REDDY MOHAMMAD YASEEN B JANKI RAM MOHD ABDUL WALI FAROOQI VS. STATE OF ANDHRA PRADESH [REFERRED]
MUNINDRA KUMAR VI VEK KUMAR RAVINDER SINGH DHAKA VS. RAJIVGOVIL:VIVEKAGGGARWAL:RAJEEVGOVIL [REFERRED]
ANZAR AHMAD ABID ASGHAR VS. STATE OF BIHAR [REFERRED]
KRISHAN YADAV VS. STATE OF HARYANA [REFERRED]
STATE BANK OF BIKANER AND JAIPUR VS. PRABHU DAYAL GROVER [REFERRED]
UNIVERSITY OF COCHIN REP VS. N S KANJOONJAMMA [REFERRED]
SIYARAM VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. N CHANDRASEKHARAN [REFERRED]
STATE OF PUNJAB VS. KAMAL DEV [REFERRED]

JUDGEMENT

(1.) On the basis of decision of the Supreme Court of India Ajay Hasia v. Khalid Mujib Sehravardi and ors., 1981 AIR(SC) 487 and some other decisions, petitioner submits that the procedure adopted by the respondent-State Bank of India in making appointment by promotion from the clerical cadre which cadre consists of clerks/cashiers/Typist etc. to the cadre of Trainee Officers is liable to be quashed.

(2.) Facts in brief be noticed.

(3.) Petitioner was borne on clerical cadre being member of Award Staff. He was entitled to promotion from the above clerical cadre to the cadre of Trainee officers. For this eligible candidates were to pass a written test. This test was to be held as per norms indicated in memorandum No. PER/22 of 1988. A written test was supposed to be held. After the written test they were to appear in interview. In case in these interviews they happened to come within zone of eligibility then they were to be promoted from the clerical cadre to the Trainee officers' cadre.

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VED RAJ SHARMA Vs. M N MAZOOMDAR

Referred Judgements :-

JUDGEMENT

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