PUDUKKAD SERVICE CO OP BANK Vs. SREEKUMAR

JUDGEMENT

(1.) This Court in Sabu Kurian v. Meenachil East Urban Cooperative Bank Ltd., 1999 (2) KLT 180 had declared that all Primary Agricultural Credit Societies, Primary Credit Societies, Urban Cooperative Banks, Primary Cooperative Agricultural and Rural Development Banks etc. which are engaged in banking business would effect appointments only through the employment exchanges till a Cooperative Service Recruitment Board, as provided by the Kerala Cooperative Societies (Amendment) Bill, 1999 is constituted. It was ordered Registrar would also permit the societies to effect appointments through written test conducted by Institute of Management or other reputed Government Agencies, if situation warranted till a Cooperative Service Recruitment Board is constituted. Registrar was also directed to issue a circular to the above effect. Registrar of Cooperative Societies then issued circular No. 18/99 dated 3.5.1999 stating that till Cooperative Service Recruitment Board is constituted appointment in Primary Credit Cooperative Societies would be effected only on provisional basis through the concerned employment exchange. In case of urgency it was ordered that appointments would be effected after obtaining necessary permission from the Registrar through Institute of Management or other reputed organisation.

(2.) The Kerala Cooperative Societies Act was then amended by Act 6 of 1995 and sub-s. 3A was added to S.80 of the Cooperative Societies Act which reads as follows:

(3.) In tune with the above mentioned statutory provision necessary provisions were inserted to R.182 of the Cooperative Societies Rules vide S.R.O. No. 380/2000 published in Kerala Gazette Extra ordinary No. 45 dated 2.5.2000. Those provisions came into effect with effect from 2.5.2000. It will be appropriate to extract those provisions for easy reference: