SUMAHIYA M.M. Vs. DIRECTOR OF VIGILANCE

JUDGEMENT

(1.) The prayers in the Writ Petition are as follows:-

(2.) Heard the learned Senior Counsel Smt Sumathi Dandapani assisted by Advocate Muhammed Kabeer appearing for the petitioner, Sri. A Rajesh, the learned Special Government Pleader and Sri.P.N.Mohanan, the learned Standing Counsel for respondent No.5.

(3.) The Marampally Service Co-operative Bank Ltd, on 12/12/2022, issued a notification for appointment to the posts of Salesman, Peon, Night Watchman, Part time Sweeper etc. The petitioner submitted application to the post of Peon. The petitioner came to know from reliable sources that the Director Board of the Marampally Service Co-operative Bank Ltd had already decided the persons to be appointed to the six posts notified. On 30/12/2022, the petitioner submitted a complaint (Ext.P3) before the Assistant Registrar of Co-operative Societies (General), Kunnathunadu (respondent No.4) seeking an enquiry into the allegations levelled by her that the Director Board had already taken a decision to appoint the following six persons to the notified vacancies:-