DISTRICT CO-OPERATIVE BANK EMPLOYEES FEDERATION Vs. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The 1st petitioner is an association of employees of the 3rd respondent District Co-operative Bank and petitioners 2 and 3 are presently working as Accountants in Chemmannar Branch and Kumily Evening Branch respectively of the 3rd respondent Bank. The petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P4 order dated 29.07.2017 issued by the 2nd respondent Registrar of Co-operative Societies, whereby the request made by the 3rd respondent Bank in Ext.P3 to sanction eight more posts of Branch Manager stands rejected, since steps for formation of the Kerala Bank is in progress and restrictions have been imposed on creation of new posts. The petitioners have also sought for a writ of mandamus commanding the 2nd respondent to sanction eight posts of Branch Manager in the 3rd respondent Bank, as sought for in Ext.P3, forthwith.

(2.) On 19.03.2018, when this writ petition came up for admission, the learned Standing Counsel for the 3rd respondent Bank sought time to get instructions.

(3.) Heard the learned counsel for the petitioners, the learned Special Government Pleader appearing for respondents 1 and 2 and also the learned Standing Counsel for the 3rd respondent Bank.