VISHNU REJI Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Process of selection to the posts of Peons and Night Watchman of Ayarkunnam Service Co-operative Bank Ltd. is under challenge in these writ petitions.

(2.) The petitioner in W.P.(C) No.35340/2019 is an applicant to the post of Peon. She was issued with a hall-ticket to appear for written test on 07.12.2019 at 10.00 a.m. at the Amayannur High School. However, she did not appear for the examination in view of the notice published by the Bank to the effect that appointments to the post of Peon and Night Watchman in the Bank is stayed by this Court. In spite of such a notice, the examination was conducted.

(3.) Therefore, the selection process is bad, contends the petitioner. of the Society alleging that the notification inviting applications for appointment is not in conformity and compliance with the mandatory provisions of the Co-operative Societies Act and Rules and also the relevant Circulars which have statutory force.