F X FERNANDO Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner was working as Joint Registrar (I.A.A.P.) in the office of the Registrar of Cooperative Societies from 29.07.1992 to 03.01.1994.

(2.) One Thiru V.James Stephen worked as a Sub Staff on daily wages in Ramad District Central Cooperative Bank. He was denied employment by the bank. He took up the dispute relating to non-employment before the labour court. The labour court passed an award directing the Bank to reinstate him if he is qualified to hold the post as per law.

(3.) Based on the award dated 31.05.1993, the Special Officer of the Bank sent proposals to the Office of the Registrar of Cooperative Societies to comply with the award and to reinstate Thiru.James Stephen in his letter dated 26.11.1993. The said proposals was received in the Office of the Registrar of Cooperative Societies on 29.11.1993. The Section Superintendent moved the file with his noting on 09.12.1993, recommending reinstatement. The file was sent by various officers and none of the officers wanted any correction in the note put up by the Superintendent.