Ajay Kumar Tripathi, CJ
1. Heard the learned counsel for the Petitioners and learned counsel for the Respondent No.1.
2. Annexure P/2 dated 19.08.2010, the so-called promotion policy issued by the Durg Rajnandgaon Gramin Bank has been assailed on the ground that
the policy so notified is a contrary to the notification dated 13.07.2010 notified by the Ministry of Finance in exercise of power conferred by Section 29
of the Regional Rural Banks Act, 1976 read with Section 17 in supersession of the Regional Rural Banks (Appointment & Promotion of Officers &
Other Employees) Rules, 1998.
3. The argument is sought to be built up that in matters of promotion, 50% of the vacancies for promotion shall be filled up on normal channel and 50%
under fast track channel, however, such thing has not been provided in the Annexure P/2.
4. When the Court looked at what was being read out, it is found that such a provision is part of Schedule-III in relation to recruitment and promotion
of Officers Junior Management Scale-I, but the said terms and conditions of recruitment and promotion to such post is being relied upon by the
counsel to assail Annexure P/2 as an erroneous policy.
5. With due respect to the learned counsel, such provision is in relation to a particular post and the terms and conditions indicated therein cannot be
picked out of context and applied across the board in all situations and for all posts.
6. The whole writ application therefore, is a misplaced effort on a wrong reading of the provisions and the notifications in question.
7. Writ has no merit. It is dismissed.
