SULOCHANA Vs. ASAMANNUR SERVICE CO OPERATIVE BANK LTD

JUDGEMENT

(1.) This Original Petition is filed challenging Exts. P3 and P5 orders passed by the Government. Third respondent in the Original Petition is the Asamannur Service Cooperative Bank Ltd. This Cooperative Bank invited applications for appointment to the post of Typist. Petitioner applied for the same. After undergoing a written test and interview, she was ranked first in the rank list. Bank issued orders to her to join with effect from 1.4.1986. But when she reported for duty, she was not admitted. This was on the basis that the assistant Registrar of the Cooperative Societies had ordered that no appointment be made pending enquires into certain complaints.

(2.) Petitioner approached the second respondent - Joint Registrar of Cooperative Societies. Joint Registrar made certain orders. Petitioner approached this Court twice and finally the Joint Registrar passed the order directing the Bank to appoint the petitioner within 30 days and report compliance. This order is dated 24.6.1991. Against this order, Bank preferred appeal before the Government of Kerala. Appeal was disposed of by the Government under Ext. P3 order dated 14.5.1992. In Ext. P3 order, the Government rejected the contention of the Bank that it was not in a position to employ the petitioner. The following observations make the matter very clear:

(3.) I heard the learned counsel for the petitioner and the learned Government Pleader and the learned counsel for the Bank.