RAMENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) When C.M.P. No. 24836/1987 came up for orders I heard learned Counsel appearing on either side in detail. I am disposing of the Original Petition.

(2.) The short question that arises for consideration is whether an employee of the Cooperative Society who entered the service prior to 1-1-1974 is entitled to claim exemption from qualification under R.185(2) of the Kerala Cooperative Societies Rules, 1969 (hereinafter referred to as 'the Rules').

(3.) The petitioner joined the service of the 3rd respondent Cooperative Society as a Field Mac on 10-12-1970. Subsequently be was promoted as Clerk on the scale of pay of Rs. 70-5-100-5-125 with effect from 4-11-1972. With effect from 1-7-1973 he vet given a higher scale of pay of Rs.95-7-170. He was posted as Cashier cum Clerk by the Managing Committee as per its Resolution No. 50 dated 13-10-1973. That posting was with effect from 1-11-1973. His educational qualification ia S.S.L.C. failed. He had not gone for the training course 'Junior Diploma it Cooperation' either.