ASIF SALAM Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Being aggrieved by the judgment made in W.P.(C)No.24785 of 2019, declining to grant the prayer sought for in the Writ Petition, instant Writ Appeal is filed.

(2.) Appellant is an aspirant for the post of Attender in a vacancy notified for appointment in Chokkad Service Co-operative Bank Ltd. Apprehending that the selection would not be done in a fair and proper manner, appellant seemed to have send Ext.P4 complaint to the Vigilance Officer of the Co-operative Department. Contending inter alia that the said complaint remained answered, W.P.(C)No.24785 of 2019 has been filed for a writ of mandamus directing Chokkad Service Co-operative Bank Ltd. represented by Secretary and Managing Committee, Chokkad Service Co-operative Bank Ltd. represented by President (respondents 4 and 5 therein), to appoint any qualified and credible agency to conduct the written test for selection to the post of Attender and Peon in the 4 th respondent Society, prepare a select list and select candidates for appointment from the list in accordance with merit.

(3.) Before the writ court, appellant has also sought for a mandamus directing the Vigilance Officer, office of the Registrar of Co-operative Societies, Thycaud, Thiruvananthapuram (respondent No.2 therein) to consider Ext.P4 complaint and to take appropriate action to appoint any qualified and credible agency to conduct the written test for selection of Attender and Peon in the 4 th respondent Society and to supervise and ensure a free and fair selection process.