AKALAKUNNAM VILL.SERV. CO.OP.BANK LTD.&A vs. BINU N.

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.7839 OF 2014 (Arising out of Special Leave Petition (Civil) No.9794 of 2013) Akalakunnam Village Service Co-op. Bank Ltd. and another ………Appellants Versus Binu N. and others ……..Respondents WITH CIVIL APPEAL NO.7840 OF 2014 (Arising out of Special Leave Petition (Civil) No.10809 of 2013) Kishore and others ………Appellants Versus Binu N. and others ……..Respondents JUDGMENT J U D G M E N T M.Y. EQBAL, J. Leave granted. 1 Page 1 2. These two appeals are directed against the judgment and order dated 12.2.2013 passed by the High Court of Kerala dismissing the two writ appeals preferred by the

Judge whereby the writ petition filed by Respondent Nos.1 to 3 was allowed quashing Notification inviting applications for appointment to the post of Attender/Peon and the appointments made pursuant thereto. 3. The facts of the case lie in a narrow compass. 4. The Akalakunnam Village Service Co-op Bank Ltd. (for the sake of brevity hereinafter referred to as “the Bank”) by Notification dated 6.6.2009 invited applications to fill up the vacant posts of 1 Attender and 3 Peons and to reserve one JUDGMENT vacancy of Peon for members belonging to SC/ST. The last date stipulated for submission of applications was 22.6.2009. Pursuant to this, among others, respondent nos.1 to 3, who are writ petitioner nos.1 to 3 applied and a written test was held on 15.7.2009 and an interview was also conducted in the afternoon of that day. 2 Page 2 5. In the meanwhile, respondents 1 to 3 (hereinafter

notification does not confirm to the Kerala Co-operative Societies Rules (in short, “the Rules”) and the circulars issued under Rule 182(5) thereof. They also alleged in the writ petition that steps are afoot to appoint four persons, namely, Kishore, Jomon K.J., Archana Binoy and Abhilash, who are appellants herein in appeal arising out of SLP(C) No.10809 of 2013 and respondent nos.6 to 9 in appeal arising out of SLP(C) No.9794 of 2013 [for the sake of brevity, they are hereinafter referred to as “selected JUDGMENT candidates”]. The Bank and the selected candidates filed counter affidavit and contested the matter. 6. After hearing parties on either side, the learned Single Judge of the High Court came to the conclusion that the 3 Page 3 Notification and selection process were not issued in accordance with Circulars issued by the Registrar of Co- operative Societies and quashed the aforesaid Notification,

directing the Bank to conduct a fresh selection within six months in the manner directed after inviting applications in accordance with the Circular. Till then, the selected candidates were permitted to work on daily wage basis subject to the condition that their initial appointment of such continuance will not confer on them any preference for appointment. 7. The judgment of the learned Single Judge of the High JUDGMENT Court was challenged by the Bank as well as selected candidates by way of two separate writ appeals, challenging maintainability of the writ petition against the appellant Co- operative Society. Appellants contended that the writ petitioners have effective alternative remedy under section 4 Page 4 69 of the Kerala Co-operative Societies Act (in short, “the Act”). They further contended that since the writ petitioners participated in the selection process, they cannot turn round

bad. It has been further contended on behalf of the appellants that the directions in the circular are not mandatory in nature, but are only guidelines and unless the writ petitioners prove prejudice, the High Court should not interfere with the selection process. 8. It has been contended on behalf of the writ petitioners that a writ would lie against a Co-operative Society when the duty owned by it is of a public nature or when there is JUDGMENT infringement of any statutory rules by a co-operative society. Their contention is that under Rule 182(5) of the Kerala Co- operative Societies Rules, in respect of societies and posts not covered by Section 80(3)(A) and Section 80B of the Act, the appointments shall be made by the committee after 5 Page 5 conducting the written examination and interview as per the guideline issued by the Registrar. The Government and the Registrar have issued Exts. P3 to P6 guidelines under Rule

to the post of Attender/Peon. Ext. P1 Notification issued by the Bank is clearly in violation of the guidelines issued as per the circulars relied upon and there being statutory violation, the writ petition would certainly lie against the Bank. It has also been submitted on behalf of the writ petitioners that the written test must have been conducted by an outside agency, whereas, in the present case, the committee authorized the President to find out a suitable person to conduct the written test. With regard to alternative remedy, JUDGMENT it has been contended that the writ petitioners do not have any alternative remedy available insofar as Section 69 is not applicable to them. It has been further contended by them that the writ petition was filed even before the conduct of the written test and immediately after publication of the Notification. 6 Page 6 9. Considering the rival contentions in detail and

find any merit in the writ appeals and dismissed both the writ appeals preferred by the appellants herein. Hence, the present appeals by special leave. 10. We have heard learned counsel for the parties appearing on either side and have gone through the impugned order passed by the Division Bench of the High Court. JUDGMENT 11. We do not find any reason to interfere with the findings of the High Court. Rule 182(5) of the Rules stipulates that “In respect of societies and posts not covered by section 80(3)(A) and Section 80B of the Act, the appointments shall be made by the Committee after 7 Page 7 conducting the written examination and interview as per the guidelines issued by the Registrar”. The circulars issued by the Government and Registrar of the Co-operative Societies

for conducting the selection to the post of sub staff. 12. We would also like to quote Section 69 of the Act hereunder to analyze contention of alternate remedy: “69. Disputes to be decided by Co-operative Arbitration Court and Registrar.— (1) Notwithstanding anything contained in any law for the time being in force, if a dispute arises,— (a) among members, past members and persons claiming through members, past members and deceased members; or (b) between a member, past member or person claiming through a member, a past member or deceased member and the society, its committee or any officer, agent or employee of the society; or (c) between the society or its committee and any past committee any officer, agent or employee or any past officer, past agent or past employee or the nominee, heirs or legal representatives of any deceased officer, deceased agent or deceased employee of the society; or (d) between the society and any other society; or JUDGMENT 8 Page 8

(2) For the purposes of sub-section (1), the following shall also be deemed to be disputes, namely:— JUDGMENT (a) a claim by the society for any debt or demand due to it from a member or the nominee, heirs or legal representatives of a deceased member, whether such debt or demand be admitted or not; (b) a claim by a surety against the principal debtor, where the society has recovered from the surety any amount in respect of any debt or demand due to it from the principal debtor, as a result of the default of the principal debtor, 9 Page 9

(d) any dispute arising in connection with employment of officers and servants of the different classes of societies specified in sub-section (1) of section 80, including their promotion and inter se seniority. (3) No dispute arising in connection with the election of the Board of Management or an officer of the society shall be entertained by the Co-operative Arbitration Court unless it is referred to it within one month from the date of the election." 13. Considering aforesaid provisions of Section 69, we do not find any force in the contention of the appellants regarding availability of alternate remedy by way of filing an JUDGMENT Arbitration case under section 69 of the Act since in our opinion dispute between the writ petitioners and the Bank does not come within the provisions of this Section. We are also of the view that the Bank has failed to conduct written examination and interview as per the then existing 10 Page 10 guidelines issued by the Registrar of Co-operative Societies. Indisputably, the respondent writ petitioners moved the High Court challenging the circulars immediately after the

14. In view of the aforesaid, we concur with the decision of the High Court and do not find any merit whatsoever, in both the appeals, which are accordingly dismissed with no order as to costs. Consequently, the interim order of stay granted by this Court stands vacated. …………………………….J. (Ranjan Gogoi) JUDGMENT …………………………….J. (M.Y. Eqbal) New Delhi, August 20, 2014. 11 Page 11