SARASWATHI AMMA Vs. KERALA STATE CO OPERATIVE BANK

JUDGEMENT

(1.) Petitioners are working as Clerk cum typist in the various branches of the first respondent bank. They joined the service of the bank as such on 9-5-1972, 25-4-1973 and 26-2-1972 respectively.

(2.) The Kerala State Cooperative Bank Staff Regulations which came into force from 16-2-1968, for short, The Staff Regulations, prescribes the qualifications and methods of appointments for the various posts in the bank. Regulation.15 deals with the category of employees. The four categories of employees are:--

(3.) It is in this background the case of the petitioners requires to be considered. That the petitioners were appointed as clerk cum typist, is beyond challenge. A question would immediately arise as to whether the petitioners can be treated as typist included in the Junior Grade within the meaning of Regulation.15. After considering an identical question my brother Justice Viswanatha Iyer has observed thus: