GURINDER KUMAR Vs. REGISTRAR CO-OP SOCIETIES

JUDGEMENT

(1.) CIVIL Writ Petition Nos. 386, 577, 610, 2203, 6345 and 6346 of 1988 are being disposed of by a common judgment involving common question of law and fact. For the purpose of judgment, reference is being made to C.W.P. No. 386 of 1988.

(2.) THE petitioners have impugned the selection of respondents No. 10 to 66 as Junior Clerks made in the Sangrur Central Co -operative Bank, Ltd., Sangrur, vide order dated 20.11.1987, copy of which is Annexure P -1 to the writ petition.

(3.) RULE 28 of the Punjab Co -operative Societies Rules, 1963, (hereinafter referred to as the Rules) empowers the Registrar, Co -operative Societies to lay down conditions of service of employees of the co -operative Societies. The selections and appointments of respondents No. 10 to 66 have been impugned on the ground that Rule 6(v) of the Rules prohibits the appointment of any relation of a member of the Board of Directors and as per item 4 of Appendix 'B', the minimum educational qualification for the post of Clerk is Matriculation or equivalent and candidates having experience of work in any field, are given preference.