K RAJA Vs. MANAGING DIRECTOR, SALEM DISTRICT CENTRAL CO OPERATIVE BANK,; ASSISTANT DIRECTOR, DISTRICT EMPLOYMENT OFFICE,; REGISTRAR, CO OPERATIVE SOCIETIES AND THE SECRETARY, FOOD AND CO OPERATIVES DEPARTMENT

JUDGEMENT

(1.) In all these cases, the petitioners have approached this Court to issue a Writ of Mandamus directing the first respondent, viz., Salem District Central Co operative Bank, Cherry Road, Salem 636 001, to appoint the petitioners in the post of Assistant in their office.

(2.) Heard the learned Counsel appearing for the petitioners as well as the respondents.

(3.) There cannot be any such mandamus as claimed in the writ petitions. Learned Counsel appearing for the petitioners, by drawing our attention to the proceedings of the Salem Central Co operative Bank in Na.Ka. No. 2395/92.Ni.1 dated 03.04.2001, has submitted that the writ petitioners are similar to the persons appointed in the said proceedings and hence, similar direction may be issued to the first respondent for appropriate orders. Here again, we are unable to accept the said contention.