S.VIJAYALAKSHMI Vs. SECRETARY TO THE GOVERNMENT,

JUDGEMENT

(1.) THESE two writ petitions were filed by two individuals seeking to challenge the notification dated 02.11.2012 issued by the second respondent viz., the State Recruitment Bureau for Co-operative societies.

(2.) IN the first writ petition in W.P.No.35184 of 2012, the petitioner is working as Gold Appraiser in the Kottupullampalayam Women Milk Producers Cooperative Society and claimed to be working for more than four years. She also claims that she has got a degree in Co-operation from Annamalai University in the year 2002. Similarly, in W.P.No.35185 of 2012, the petitioner is working as Gold Appraiser in Erode Central Co-operative Bank and claims to be working for more than three years. He also claims that he got Diploma in Co-operation from a private institute during the year 1999-2000.

(3.) THE contention raised by the two petitioners are identical viz., that the Government has established Co-operative institutions imparting education in the Co-operative movement and if the present attempt by the Recruitment Bureau is encouraged, there will be no charm in establishing such institutions and imparting special education on a particular subject. The basic concept of a Co-operative movement cannot be dispensed with. The candidates who have completed Co-operative education courses and waiting for opportunity to serve Co-operative Societies have not been given any consideration. In effect, the challenge is that giving a two year time to persons who are not having cooperative training is illegal and that preference must be given to candidates who are having Diploma in Co-operation.