LALITHA K. Vs. PANAYAL SERVICE CO.OPERATIVE BANK AND JOINT REGISTRAR OF CO-OPERATIVE SPOCIETIES (GENERAL)

JUDGEMENT

(1.) THESE appeals are filed against the judgment of the learned Single Judge dismissing W.P.(C).Nos.29200 of 2012 and 805 of 2013. To fill up three vacancies in the category of Junior Clerks, the first respondent Bank initiated selection process by inviting applications. On conclusion of the selection process, a rank list was prepared, in which appellant in W.P.(C).No.29200 of 2012 was Rank No.4. During the currency of the rank list, which was valid upto 16/1/2013, rank numbers 1 to 3 were appointed.

(2.) ACCORDING to the appellant, subsequently, on 11/11/2011 rank No.1, who was appointed by the bank, resigned. The appellant also claimed that there were three other vacancies. In such circumstances, the appellant claimed appointment and that resulted in Ex.P8 order of the Joint Registrar directing the appointment. The appellant sought implementation of Ext.P8 by filing W.P.No.29200 of 2012 and the bank challenged the order of the Joint Registrar in W.P.(C) No.805 of 2013.

(3.) WE heard the learned counsel for the appellant and also the learned counsel for the first respondent and also gone through the materials produced on record.