JAISON T Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is working as an Accountant/Head Clerk in the 4th respondent Society. The Society issued Ext.P2 notification for selection to the post of Assistant Secretary through direct recruitment. The claim of the petitioner is that, the appointment is to be effected by promotion and not through direct recruitment. On Ext.P4 representation filed by the petitioner before the Joint Registrar, he was relegated to the remedy under Sec. 69 of the Co-operative Societies Act. He also seeks for a declaration that the vacancy is liable to be filled up by promotion and a direction to fill up the vacancy accordingly.

(2.) Heard learned counsel Sri.K.T.Thomas, on behalf of the petitioner, Sri.Harisankar N. Unni, the learned counsel for respondents 3 and 4 and the learned Senior Government Pleader.

(3.) The staff pattern of the 4th respondent Society is as under :-