K R VALSALA DEVI Vs. R LEELA BHAI

JUDGEMENT

(1.) This appeal is directed against the judgment of the learned Single Judge dated 3rd july, 1996 made in O.P.No.8583 of 1996 by which the petition was allowed and the promotion granted to the appellant as Senior Supervisor was set aside.

(2.) The third respondent in the appeal is a Primary Co-operative Agricultural Development Bank, a Co-operative societies registered under the provisions of the Kerala Co-operative Societies Act (herein after referred to as the Act ). The 4th and 5th respondents are the joint Registrar and Registrar of Co-operative Societies, who are statutory authorities. The 6th respondent is the State of Kerala. The first and second respondents are employees of the third respondent Bank. The appellant is also an employee of the third respondent Bank.

(3.) The appellant joined service as a clerk on 3.12.1976. The academic qualification of the appellant is B.A. Degree with Higher Diploma in co-operation (HDC). The first respondent joined service on 1-7-1974 and her qualification is S.S.L.C. with J.C. (junior Diploma in Co-operation.). The second respondent also joined on the same date and has also the same qualification.