C MAHESWARI Vs. JOINT REGISTRAR OF CO OPERATIVE SOCIETIES; SPECIAL OFFICER VALPARAI CO OPERATIVE URBAN BANK LTD

JUDGEMENT

(1.) The writ petition is filed praying for quashing the impugned order passed by the first respondent in Na. Ka. No. 2506/2007/Ve.3 dated 19.04.2007 refusing to regularise the services of the petitioner as Assistant and for a consequential direction for regularisation.

(2.) The petitioner studied up to Plus Two and also obtained Diploma in Co-operative Training and also Diploma in Commercial Practice. She is fully qualified to be appointed as Assistant in the second respondent Society. Initially, she was appointed as a Clerk on 01.07.1996 on daily wages basis. She is continuously working from that date to till date. In the meantime, she has passed M.Com., in Co-operative Management and certificate course in Office Automation and computer education.

(3.) The petitioner filed a writ petition in W.P. No. 688 of 2007 for a direction to the first respondent to regularise her service. This Court, on 08.01.2007 disposed the writ petition by directing the first respondent to pass orders relating to her plea for regularisation. The first respondent has now passed the impugned order dated 19.11.2007, rejecting her request for regularisation on the ground that she could not be regularised as Clerk, since it is beyond the fixation of cadre strength.