LEKHA Vs. TRIVANDRUM SERVICE CO OP BANK LTD

JUDGEMENT

(1.) The point that arises for consideration in this Writ Petition is concerning the interpretation of the word 'year' used in Rule 183(1) of the Kerala Co-operative Societies Rules (hereinafter referred to as the Rules). The brief facts of the case are the following.

(2.) The first respondent-Bank issued Ext.P1 notification, inviting applications for appointment to various posts under it, on 11.02.2006. The petitioner applied for three posts viz. Data Entry Operator, Appraiser and Attender, which were notified as per Ext.P1. Her date of birth is 28.5.19.68, as evident from Ext.P2. Going by Ext.P1, the petitioner is over-aged. As per that notification, the candidates must be between 18 and 37 years of age, as on 01.01.2006. The petitioner submits, the said prescription of age limit in Ext.P1, is illegal and contrary to Rule 183(1) of the Kerala Co-operative Societies Rules. Therefore, this Writ Petition is filed, seeking a declaration that the rejection of her application is illegal. She also challenges the clause contained in Ext P1, to the effect that the candidates must be between 18 and 37 years of age, as on 01.01,2006.

(3.) The respondents have not filed any counter affidavit.