K. Raja vs The Managing Director, Salem District Central Co operative Bank, The Assistant Director, District Employment Office, The Registrar, Co operative Societies and The Secretary, Food and Co operatives Department

P. Sathasivam, J.—In all these cases, the petitioners have approached this Court to issue a Writ of Mandamus directing the first respondent, viz., Salem District Central Co operative Bank, Cherry Road, Salem 636 001, to appoint the petitioners in the post of Assistant in their office.

Heard the learned Counsel appearing for the petitioners as well as the respondents.

There cannot be any such mandamus as claimed in the writ petitions. 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.1 dated 03.04.2001, 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 first respondent for appropriate orders. Here again, we are unable to accept the said contention.

In the course of hearing, the learned Counsel appearing for the Bank submitted that the Bank has initiated steps for recruiting persons for filling up the vacancies and if the petitioners are eligible in accordance with the Government order, viz., G.O.Ms.No.249 (Co operation, Food and Consumer Protection (CC1) Department), dated 31.10.2006, they can apply and the same would be considered in accordance with law.

In such circumstances, if the petitioners are eligible by virtue of any of the Government orders including G.O.Ms. No. 249 (Co operation, Food and Consumer Protection (CC1) Department), dated 31.10.2006, they are free to apply and their claim shall be considered by the Bank, if they are otherwise eligible.

With the above observations, these writ petitions are disposed of. No costs. Consequently, connected W.P.M.Ps are closed.