2011 (1) AIR Kar R 573

Karnataka High Court

Hon'ble Judge(s): V. Jagannathan , J

( A ) Constitution of India Art. 16 — Promotion — Cancellation of written exam — Scheduled written exam for promotion on one of three centres was cancelled due to alleged dispute among Manager of bank and some of candidates — Out of 229 candidates who were to take written test from centre in question only five candidates came up before Court with demand of cancellation — Possibility of involvement of said candidates also in alleged incident cannot be ruled out — Also 52 candidates who were successful in written exam conducted at another two centres where already promoted and working since last six months on post of officer scale I — Thus, reconducting of examination at this point would be prejudicial to them — Petition was not maintainable. (Paras11to16)