SYED S.M. HASAN Vs. BANGLADESH

JUDGEMENT

(1.) This appeal by leave arose to consider the following grounds:

(2.) The appellant was a Deputy General Manager of the Rupali Bank on and from 1.10.1989 filed the writ petition stating, inter alia, that all posts of the General Manager in all nationalized Banks and the Rupali Bank Ltd. were included in a common pool with a combined seniority list and promotion centrally controlled under the provisions of the Public Notification No. MF/Banking Division/Sec. IV/Recruitment Rules-3/95-124 dated 09.03.96 issued by the Government in the Ministry of Finance. That pursuant to the provisions contained in the aforesaid Notification dated 9.3.96, a Committee comprising of the following was set up:

(3.) Mr. Aminur Rahman, Joint Secretary, Ministry of Finance,