K P M PUSHPAJA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is challenging Exhibits P2 and P3 order, which declined exemption of educational qualification.

(2.) The petitioner, admittedly, was appointed as an Attender on 28.06.1982. The petitioner had only the qualification of S.S.L.C. Though the petitioner had undergone the course of Junior Diploma in Co-operation [JDC], the petitioner had not qualified in the same. Despite the petitioner having no such qualification, it is stated that the petitioner was promoted to the post of Junior Cashier with effect from 01.12.1995 by an order, seen at Exhibit P1. Admittedly the said promotion was not permissible by the Rules, since the petitioner does not have the requisite qualification of JDC, which only would entitle the petitioner to hold the post of Junior Cashier. The petitioner was continued in the post of Junior Cashier on the ground that the Bank had applied for an exemption from qualification.

(3.) Subsequently, by Exhibit P2 order dated 04.06.2009, the petitioner was reverted back to the post of Attender with effect from 01.04.2009 on the ground that the request for exemption from qualification was rejected by the Government. Such rejection was made by Exhibit P3.