V.S. RAMAKRISHNAN Vs. STATEOF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking to quash Exts.P7 and P10 orders passed by the 2nd and 1st Respondents respectively, whereby the promotion granted to the petitioner by granting relaxation under Rule 185(8) of the Co -operative Societies Rules and affirmed by the Registrar of Co -operative Societies was set aside by the 2nd Respondent, and affirmed by the 1st Respondent.

(2.) Brief facts for the disposal of the writ petition are as follows:

(3.) Petitioner entered service of the 3rd Respondent Bank as Junior Clerk on 16.04.1980. He was promoted as Senior Clerk from 01.05.1982, as Accountant on 02.05.1983, as Internal Auditor on 30.06.1997 and as Assistant Secretary on 01.07.1997. The Bank attained the classification of Class -II in the year 2000.