J. SREELATHA Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) THE petitioner, possessing the qualification of M.Com. with Co -operation, was appointed as a temporary Clerk on a consolidated pay by the third respondent Bank on 22.11.1999. In the course of time, as is evident from Exhibit P2, the respondent Bank was classified as Class I Special Grade. Having thus been classified, the respondent Bank had a vacancy of Clerk arising on 01.05.2009.

(2.) WITH a view to filling up the vacancy of Clerk, which is as per the staff pattern mentioned in Section 80 and Appendix III of the Kerala Co -operative Societies Act, 1969 read with Rule 182 of the Kerala Co -operative Societies Rules, the Managing Committee of the third respondent Bank passed Exhibit P4 resolution. It proposed to regularise the services of the petitioner with effect from 01.05.2009, when the regular vacancy arose. The Bank did forward the resolution to the Joint Registrar for his approval.

(3.) IN compliance with Exhibit P5 judgment, the Joint Registrar passed Exhibit P6 order rejecting the request of the respondent Bank. Aggrieved, the petitioner has approached this Court.