KURIAN Vs. JOINT REGISTRAR

JUDGEMENT

(1.) Since these Original Petitions relate to same issue, viz., appointment of petitioners in O.P.No.9170/88 in the Kurichi Service Cooperative Bank Limited No. 1538, hereinafter referred to as 'the Bank', I consider it advantageous to dispose of them by a common judgment. O.P.No.3120/88 is filed by the President of the Bank. I am referring to the parties and exhibits as they are arrayed and marked in O.P.No.3120/1988.

(2.) The Bank came under Class II of Appendix III of the Kerala cooperative Societies Rules. It is ranked as Class II in serial No.II(c). The sanctioned staff strength of petitioner Bank is:

(3.) By Ext. P2 order dated 24-7-1987 the Joint Registrar directed the bank not. to make appointment in pursuance to the written test scheduled to be held on 25-7-1987 and the interview without obtaining specific orders from him. Immediately after the test and interview the President represented to the Joint Registrar for permission to make appointment in pursuance to the selection made by the committee. Sanction was not accorded. Hence the President filed O.P.3120/88. Alongwith O.P.No.3120/88 petitioner moved C.M.P. No.9218/88 praying for stay of operation of Ext. P2 order. On 3-8-1988 this court passed the following order: