- (1.) The challenge in this appeal is to an order dated 5 th September, 2007 passed by a Division Bench of the Andhra Pradesh High Court in Writ Appeal No.701 of 2007. By the impugned judgment and order, the views expressed by learned Single Judge in the judgment and order dated 9 th March, 2007 have been upheld.
(2.) The learned Single Judge had quashed the promotion policy propounded by the appellants as contained in Resolution dated 8th December, 1994 passed by the Board of Directors of the appellant company. This policy related to the promotion of Senior Under Managers to the Post of Assistant Managers.
(3.) Prior to the Board Resolution dated 8th December, 1994, the policy followed again through a Resolution of the Board dated 13th May, 1975 was to the effect that promotions were to be made on the basis of seniority-cum-merit and all the qualified candidates as on the date of vacancies would be considered for promotion, the seniority being determined on the basis of length of service in the immediately preceding grade and on the date of passing the qualifying examination. At that point of time, degrees were being granted by the different Universities quite independent of the examinations conducted by the Director General of Mines Safety.;