ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is a graduate in Commerce. As per resolution dated 12-8-2005 he was promoted as General Manager of the third respondent Co-operative Bank and is due to retire on 31-7-2009.

(2.) Petitioner filed W.P.(C).No. 17020 of 2004 before this Court challenging the validity of the amendments made to Rules 185 and 186 as amended by Act 5 of 1996. That Writ Petition is admitted and pending with no interlocutory orders in favour of the petitioner.

(3.) By Ext.P3, the Public Service Commission issued notification on 15-6-2004 for recruitment to the post of General Manager in the District Co-operative Banks, including in the Wayanad District Co-operative Bank, the third respondent herein, the employer of the writ petitioner. The qualifications prescribed under Category No. 83/04 in Ext.PS for the post of General Manager, is the statutory qualification as per Rules 185 and 186 as amended by Act 5 of 1996.