LALITHA.K. Vs. PANAYALSERVICE CO-OPERATIVE BANK

JUDGEMENT

(1.) BOTH the writ petitions raise the question of entitlement of the petitioner in W.P.(C).No.29200 of 2012 to be appointed in the 1st respondent -Bank therein; which is the petitioner in W.P.(C).No.805 of 2013. The aspirant to the post is referred to as "the petitioner" and the 1st respondent -Society as "the Bank" in this judgment.

(2.) THE petitioner approached the Joint Registrar with an application seeking directions to the Bank to appoint the petitioner in terms of Exhibit P3 rank list, which has been published as per a selection conducted in accordance with Exhibit P1 notification. The Joint Registrar passed Order No.C.R.P./2900/2012/K.Dis. dated 12.10.2012, produced by both the petitioner and the Bank as Exhibit P8 in their respective writ petitions. While the petitioner seeks implementation of that order, the Bank challenges the same.

(3.) THE petitioner, hence, approached the Joint Registrar for a direction to the Bank to appoint her, which was granted by Exhibit P8. The petitioner contends that it is evident, that, going by Exhibit P8 the Secretary of the Bank, who had appeared before the Joint Registrar, admitted that there were four vacancies in the post of Junior Clerks existing in the Bank. Recording the submission of the Secretary of the Bank, the Joint Registrar issued Exhibit P8 order, directing the Bank to gave appointment to the petitioner, who is next in the rank list.