Kerala High Court
Madayi Service Co-Operative Bank ... vs Kerala State Co-Operative ... on 18 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
WP(C) NO. 2237 OF 2022
PETITIONER:
MADAYI SERVICE CO-OPERATIVE BANK LIMITED NO. L.L.251
P. O.VENGARA, KANNUR DISTRICT - 670 305,
REPRESENTED BY ITS SECRETARY.
BY ADVS.
SRI. M. SASINDRAN
SRI. P. SHAHEED
RESPONDENTS:
1 KERALA STATE CO-OPERATIVE SERVICE EXAMINATION BOARD
THIRUVANANTHAPURAM, PIN - 695 001.
2 REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM, PIN - 695 014.
3 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
KANNUR, PIN - 670 001.
4 SMT. RAMYA RAGHAVAN C.H.
W/O. SHAJI K., 'KRISHNAM',
KANNAPURAM EAST, MOTTAMMAL P. O.,
KANNUR, PIN - 670 331.
R4 - SMT. S.L.SYLAJA
SMT. SURYA BINOY - GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C) NO.2237 of 2022
2
JUDGMENT
The petitioner Co-operative Bank took steps to
fill up two vacancies in the post of Data Entry
Operator and Junior Clerks as per Ext.P2 notification.
Ext.P4 is the rank list published by the 1 st respondent
Board on 16.09.2021. Later, Ext.P5 revised rank list
was published on 29.09.2021. The petitioner states
that the 1st respondent Board has revised the rank list
granting additional marks to one candidate, who is a
physically handicapped candidate. The said candidate
who has been included in Ext.P5 ranks first in the list
of selected candidates. Ext.P5 revised rank list is
impugned in this writ petition.
2. When the writ petition came up for
consideration, it was submitted on behalf of the
W.P(C) NO.2237 of 2022
petitioner that the 4th respondent, candidate who has
secured first rank in Ext.P5 revised rank list, has
relinquished her right for appointment. Accordingly,
this Court directed the learned Standing Counsel for
the 1st respondent Board to get instructions in the
matter.
3. Smt.S.L.Sylaja, the learned Standing
Counsel for the 1st respondent on instructions submits
that, the 4th respondent who is ranked one in Ext.P5
list has relinquished her right for appointment in the
petitioner's Bank. The said submission is recorded.
4. Since the 4th respondent who is ranked first
in Ext.P5 list has relinquished her right, the 1 st
respondent will be free to proceed with the advice
pursuant to the rank list published.
It is submitted on behalf of the 1st respondent
that the entire selection process will be completed
W.P(C) NO.2237 of 2022
within a period of one month from today.
The writ petition is disposed of.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
SPR
W.P(C) NO.2237 of 2022
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1 A TRUE COPY OF THE RESOLUTION NO.5
DATED 30/11/2019 OF THE BOARD OF
DIRECTORS OF THE PETITIONER.
EXHIBIT P2 A TRUE COPY OF THE RELEVANT EXTRACTS
FROM THE NOTIFICATION NO.7/2020 DATED
3/11/2020.
EXHIBIT P3 A TRUE COPY OF THE LETTER
NO.CSEB/P&D/500/2021 DATED 21/04/2021
OF THE 1ST RESPONDENT SENT TO THE
PETITIONER ALONG WITH LIST OF
QUALIFIED CANDIDATES IN THE WRITTEN
TEST.
EXHIBIT P4 A TRUE COPY OF THE COMMUNICATION DATED
16/09/2021 ALONG WITH THE RANK LIST
PREPARED BY THE EXAMINATION BOARD.
EXHIBIT P5 A TRUE COPY OF THE LETTER DATED
29/09/2021 ISSUED BY THE FIRST
RESPONDENT EXAMINATION BOARD ALONG
WITH THE REVISED RANK LIST.
EXHIBIT P6 A TRUE COPY OF THE CIRCULAR NO.54/2011
DATED 14/07/2011.
EXHIBIT P7 TRUE COPY OF THE CIRCULAR NO.8/2020
DATED 24/01/2020.
RESPONDENTS EXHIBITS: NIL.
