Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8018-8019/2013
ABDUL JABBAR APPELLANT(S)
VERSUS
RAM BIHARI PANDY & ORS. RESPONDENT(S)
WITH
| C.A. NO. 8020-8021/2013 | ||
|---|---|---|
| J U D G M E N T | ||
| KURIAN, J. | ||
| ture Not Verified<br>lly signed by<br>NDRA PRASAD<br>2018.07.18<br>:41 IST<br>on: | Learned counsel for the appellants submits that<br>he does not want to press I.A. No.108566/2017. The<br>I.A. is, accordingly, dismissed as not pressed. | |
| 2. The appellants are before this Court, aggrieved<br>by the promotions effected in the year 1981 based on<br>the trade test conducted by the<br>respondent/Institution. The Trade Test was conducted<br>for the purpose of promotion based on the principle<br>of Merit-cum-Seniority. Accordingly, the promotions<br>had been always made based on the merit list prepared<br>on the basis of test performance. | ||
| 3. It is stated in the counter affidavit that though<br>in 1986 the principle was sought to be changed to<br>Seniority-cum-Merit, later the principle of Merit-<br>cum-Seniority was restored. | ||
| 4. Thus, we do not find any ground to interfere with<br>the concurrent findings rendered by the Trial Court<br>and the High Court. The appeals are hence dismissed. |
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| 5. Pending applications, if any, shall stand<br>disposed of. | |
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| 6. There shall be no orders as to costs. | |
| .......................J. | |
| [KURIAN JOSEPH] | |
| .......................J. | |
| [SANJAY KISHAN KAUL] | |
| NEW DELHI; | |
| JULY 12, 2018. | |
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