NADU STATE APEX CO-OPERATIVE BANK SC/ST EMPLOYEES WELFARE ASSOCIATION VS Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner, being an association, filed this writ petition seeking writ of mandamus directing the respondents to appoint the selected persons in the interview conducted on 20.03.2001, with its reference C.No. 36315/Per/2000-01 as Assistants in the 3rd respondent Bank in the post reserved for SC/ST candidates.

(2.) From the records, it is seen that the persons, who are called for interview, were not selected in pursuant to the notification issued. Interview was conducted in the year 2001. Thereafter, about 7 of them have filed writ petition before this Court in W.P.No. 26063 of 2004, which was dismissed by this Court on 13.09.2004. The said order was challenged by them before the Division Bench of this Court in W.A.No. 4073 of 2004 and the Division Bench of this Court passed the following order on 14.12.2006:

(3.) The above said order was passed by the Division Bench of this Court on 14.12.2006. After a period of nearly six years from the decision rendered by the Division Bench and more than one decade from the date of the interview conducted, the writ petitioner, being an Association, espousing the cause of its members has filed this present writ petition. It is also not in dispute that the appellants in W.A.No. 4073 of 2004 are also members of the writ petitioner Association.