BINU Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) These nine original petitions can be divided into two groups. O.P. Nos. 17386, 17412, 17441, 17453 and 17457 of 1996 relate to the appointment of employees of Thrissur District Cooperative Bank Ltd. This group can be conveniently called as 'Thrissur Cases'. O.P. Nos. 17313, 17317, 17338 and 17398 of 1996 relate to appointment of the employees in the Kottayam District Cooperative Bank which can be conveniently called as 'Kottayam cases'.

(2.) Thrissur Cases:

(3.) Certain persons including the fourth respondent, who were not successful in getting appointment, filed O.P. No. 3318 of 1995 before this Court challenging the appointments of the petitioners. This Court dismissed the above Original Petition on the ground that a writ petition was not maintainable against a Cooperative Society. But this Court observed that the petitioners were free to make representations to the Registrar of the Cooperative Societies (second respondent). But the petitioners therein filed Writ Appeal No. 956 of 1995. The same is pending.