YAMESWAR MAHAPATRA Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) This is the second round of approach to this Court by the petitioner. Earlier this petitioner had moved this Court in W.P.(C) No.14499 of 2011, which has been disposed of by order dated 05.07.2011.

(2.) For better appreciation of the matter, the order is reproduced here in below :

(3.) In view of the above direction of this Court, the opposite party no.2 therein who is also the opposite party no.3 here in the present writ application has considered the subject matter of the letter of opposite party no.2 therein (opposite party no.2 in the present writ application) in view of the resolution passed by the Bank and has communicated the decision under Annexure-8. The decision has gone against the petitioner holding him to be not satisfying the fit and proper criteria for the purpose of being eligible to be appointed as Chief Executive Officer of the Central Co-operative Bank. Briefly stated now the claim of the petitioner before this Court is that in view of his qualification and looking at his service record being posted in different position in course of discharge of his duty in the Bank, his case falls within the purview of fit and proper criteria and, therefore, he is to be appointed as the Secretary/Chief Executive Officer of Nayagarh District Central Co-operative Bank.