N.K. BIJOY Vs. MANEESH U.C.

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to quash Exts.P5 and P6 orders passed by the 3rd and 4th respondents respectively, under the provisions of the Kerala Co-operative Societies Act, 1969. Material facts for the disposal of the writ petition are as follows:

(2.) Petitioner and 1st respondent were appointed as Peon and Night Watchman respectively in the 2nd respondent Co-operative Bank on 02.01.2006. Thereafter, petitioner and 1st respondent were promoted to the post of Attender with effect from 01.01.2009. As per Ext.P1 Feeder Category Rules, and Ext.P2 seniority list, according to the petitioner, petitioner is senior to the 1st respondent. Petitioner was promoted as Junior Clerk as per the resolution of the Board of Directors meeting on 28.09.2010. The same was challenged by the 1st respondent before the 3rd respondent and as per Ext.P5 award, the above decision of the Board of Directors was set aside and directed to promote the 1st respondent with full back-wages and other benefits.

(3.) Being aggrieved, petitioner has preferred an appeal before the 4th respondent Tribunal, however, the Tribunal, after analyzing the entire fact situations and reckoning the law, has dismissed the appeal submitted by the petitioner, and upheld the order passed by the 3rd respondent. It is thus challenging the aforesaid orders, this writ petition is filed.