LEO KUNJACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The 5th respondent issued Ext.P1 notification inviting application for two posts of Peon in the 4th respondent Bank. The petitioner states that both the vacancies are reserved for candidates belonging to Scheduled Caste/Scheduled Tribe. According to the petitioner, this is against the provisions contained in Sec. 80(4) of the Kerala Co-operative Societies Act, 1969 (for short, 'the Act') and Ext.P2 circular issued by the Registrar of Co-operative Societies. The petitioner further states that he belongs to the General category and by reserving both the posts for candidates belonging to Scheduled Caste/Scheduled Tribe, he has been denied the right to participate in the selection. Aggrieved by Ext.P1, the petitioner has preferred Ext.P3 representation before the 3rd respondent, the Joint Registrar (General) of Co-operative Societies.

(2.) Sri.M.M.Monaye, the learned Standing Counsel for respondents 4 to 6 submits that, Ext.P1 notification has been issued strictly in terms of Sec. 80(4) of the Act and Ext.P2 circular.

(3.) Since the petitioner has already preferred Ext.P3 representation before the 3rd respondent, there will be a direction to the 3rd respondent to consider the same, after hearing the petitioner and the 4th respondent Bank, as expeditiously as possible, and in accordance with law, at any rate, before the selection pursuant to Ext.P1 is completed.