N PRAKASH Vs. TRICHUR DISTRICT CO-OPERATIVE

JUDGEMENT

(1.) IN Ext.P7 judgment in O.P.No.13571/2002, this court directed the Joint Registrar to consider whether the respondents 4 and 5 come in the feeder category for promotion to the post of Junior Clerk. IN purported compliance of that judgment, Ext.P9 order is passed. The Joint Registrar has held that the promotion granted to the petitioners is irregular. But there is no reference at all to the entitlement of respondents 4 and 5. Mainly two reasons are indicated in Ext.P9. i) the impugned promotion was granted by the part time administrator and ii) there is no seniority list. As far as the former is concerned, for the only reason that the part time administrator effected the promotion, it cannot be said that the same is irregular or illegal. As far as the seniority list is concerned, unless the main question regarding the entitlement of respondents 4 and 5 is considered, there is no purpose in unsettling the promotion granted to the petitioner at the instance of persons who are otherwise ineligible to be considered. IN that view of the mater, Ext.P9 is not a proper order passed in compliance with Ext.P7 judgment. The same is quashed. No further enquiry in the matter is necessary since apparently the 4th and 5th respondents are not in the feeder category for appointment to the post of Junior Clerk.