- (1.) Heard Sri S.K. Kalia, Sri Kapil Dev, Sri Asit Chaturvedi and Sri Sudeep Seth and learned State Counsel Sri Harsh Vardhan.
(2.) Writ Petition No. 2570 (S/B) of 1989 has been filed by the Association of Employees viz. U.P. Co-operative Bank Employees Congress Committee of the employees working on Class III posts whereas, other writ petitions have been filed by such candidates who were selected and were allotted to particular co-operative societies for being appointed on the Managerial posts, they being selected for 'On Job Training' in terms of Regulation 5(ix) of the U.P. Co-operative Societies Employees' Service Regulations, 1975.
(3.) For appointment to the various posts in the Co-operative Societies, the regulations have been framed which are known as U.P. Co-operative Societies Employees' Service Regulations, 1975, in exercise of powers under Sub-section (2) of Section 122 of the U.P. Co-operative Societies Act, 1965. The aforesaid Regulations, prescribe the manner and source of recruitment, strength of staff, appointment, probation, confirmation, termination and retirement, reservation applicable to various posts, consideration by the selection committee and entire process of selection to any post. The selection and appointment has to be made through the agency of U.P. Co-operative Institutional Service Board.;