MAYADEVI Vs. THRISSUR DISTRICT CO-OPERATIVE BANK LTD.

JUDGEMENT

(1.) These writ appeals arise out of the judgment in the case titled Omana K.S. and another v. Thrissur District Cooperative Bank Ltd. and another (2015 LAB.I.C. 4268) .

(2.) The Co-operative Bank invited applications from eligible candidates for appointment to the category of part time sweeper in the existing and future vacancies by notification dated 21.05.2015. The English translation of the notification published in the Mathrubhumi Daily dated 21.05.2015 as produced in the writ petition is extracted below for the sake of appreciating the contentions better:

(3.) The Kerala Co-operative Societies Act, 1969 and the Rules have been mentioned twice in the notification - firstly, as regards the age requirement and qualifications and secondly, as regards the reservation to be followed. Other prescriptions are also stipulated such as the age bracket and also the qualification (which is physical fitness for sweeping work and having passed SSLC or equivalent examination). The prohibition as regards higher qualification for the post of part time sweeper has since been omitted by amendment to the Rules with effect from 30.12.2017. The learned single Judge has quashed the notification as suffering from the vice of vagueness and hence arbitrary and the relevant part of the impugned judgment is extracted below: