T K GEETHA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is working as the Assistant Secretary of Ollur Service Co-operative Bank from 1.7.2007. But the petitioner's appointment has not been approved, since, for such approval, the petitioner has to obtain exemption from qualifications prescribed under Rule 185 of the Kerala Co-operative Societies Rules for the post, viz., graduation and 5 years experience of service in the feeder category, which the petitioner does not possess. The 4th respondent bank adopted a resolution to exempt the petitioner from the qualifications prescribed under Rule 185 and forwarded the same to the Joint Registrar of Co-operative Societies, who in turn, forwarded to the 2nd respondent-Registrar of Co-operative Societies, with his recommendations for approval. But the application for exemption was rejected on the ground that the petitioner did not complete five years of service in the feeder category, for which no exemption can be granted insofar as the exemption is only from possessing educational qualifications. The petitioner's representation in this regard was rejected by Ext.P5. It is under the above circumstances, the petitioner has filed this writ petition seeking the following reliefs;

(2.) HEARD both sides.