SYED MOHAMMAD Vs. UNION OF INDIA
LAWS(SC)-2017-8-153
SUPREME COURT OF INDIA
Decided on August 29,2017

SYED MOHAMMAD Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the Judgment of the High Court of Judicature at Allahabad. The issue pertains to the selection for promotion from the post of Clerk to that of Officer.
(3.) The process of selection, as prescribed, reads as follows :- "Selection process for promotees The selection shall be on the basis of performance in the written test, interview and five years Performance Appraisal Reports as per the division of marks given below:- (A) Written test 70 Marks (B) Interview 20 Marks (C) Performance Appraisal Report 10 Marks Total Marks 100 Marks " ;


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