- (1.) Heard learned counsel for the parties.
(2.) These appeals have been preferred by the Kshetriya Gramin Bank as well as by the writ petitioners to challenge the judgment passed by the learned Single Judge in W.P. (S) No. 1284 of 2002, W.P.(S) No. 1639 of 2002 and W.P.(S) No. 1671 of 2002 dated 15 th March, 2004. The bank was non-petitioner in the writ petition.
(3.) The question of law involved in these L.P.As is that: "Whether in the facts and circumstances of the case, the criteria adopted by the Bank, in granting promotion to the Officers from Scale I to Scale II posts under the prescribed mode of 'Seniority-cum-merit', committed illegality in giving preference to the merit or has committed grave illegality by ignoring the seniority at all?" ;