TAMIL NADU STATE APEX CO-OPERATIVE BANK SC/ST EMPLOYEES WELFARE ASSOCIATION Vs. THE 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.) LEARNED counsel for the petitioner submitted that after issuance of the notification and after calling the candidates for interview, without any basis postings have not been made. The members of the petitioner Association, who participated, are poor persons. They have a legitimate expectation towards the post. The earlier proceedings would not bind the petitioner as the issues are different. Therefore, the writ petition will have to be allowed.