E NEHRU Vs. CO-OPERATIVE BANK LTD

JUDGEMENT

(1.) The petitioners have approached this Court to issue a Writ of Mandamus directing the second respondent, viz. , the Joint Registrar / Managing Director, The District Central Co-operative Bank Limited, Salem, Cherry Road, Salem-1, to appoint the petitioners in the post of Assistants in his 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 petition. 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. dated 01.04.2004, 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 second respondent for appropriate orders. Here again, we are unable to accept the said contention.