SIMON K REJI Vs. AKHIL.K.A

JUDGEMENT

(1.) This appeal is at the instance of a third party to the writ petition on obtaining leave from this Court. The issue involved relates to the appointment of peons in the third respondent Co-operative Bank.

(2.) The appellant was an applicant aspiring for appointment. As per Ext P1 notification, applications were invited for appointment of three peons in the third respondent bank. A written test was conducted on 20.11.2016. The appellant did not qualify in the examination. The interview was scheduled on 08.12.2016. On 07.12.2016 the appellant filed Annexure-2 complaint before the Joint Registrar of Co- operative Societies alleging inappropriate practices by the Board in the selection process. On the same date, the Joint Registrar passed Annexure-1 order, staying all further proceedings in the Bank for appointment of peons pursuant to the written examination held on 20.11.2016.

(3.) Alleging that the appointment process is not being completed, respondents 1 and 2 approached this Court in the writ petition. As revealed from the judgment, it was submitted by the learned counsel for the Bank before the Court that the delay in completion of process of selection is due to the interdicting order passed by the Joint Registrar. The learned Single Judge, being appraised that the order of the Joint Registrar was passed after the interview was over, permitted the Bank to complete the selection process in accordance with law notwithstanding the order by Joint Registrar. Pursuant to the judgment, respondents 1 and 2, and the additional 6 th respondent impleaded in this appeal, were appointed to the posts. Challenging the impugned judgment and the consequential appointment, this writ appeal.