R.L.ANAND, J. - (1.) THROUGH this order, I would like to depict how the judicial orders are being flouted by the Administrator/Board of Directors of the Nawanshahr, Central Cooperative Bank Limited. I will further try to highlight that in spite of the representations given to the Courts that certain action would be taken, still nothing is being done for the reasons best known to those persons who are sitting over the seats.
(2.) SOME fact can be noticed in the following manner. Some post of Junior Clerk-cum-Typists were filled by the Board of Directors of the Nawanshahr Central Cooperative Bank Limited. These appointments were challenged in the Hon'ble High Court on the various pleas including the one that the candidates who have been selected had no requisite experience and their essentialities have been put at rest in order to accommodate the selected candidates. The writ petition came up for consideration before the High Court and the Hon'ble Division Bench passed the following order on 18th May, 1999 : "The petitioners pray that the selection and appointment of respondent Nos. 6 to 44 as Junior Clerks-cum-Typists be quashed. Mr. Vinod Sharma who appears for the respondent-Bank states that on enquiry it has been found that a proper selection had not been made. He has shown us the application forms of certain candidates. In particular, it has been pointed out that even in cases where the candidate had conceded that she had no experience as certificate was placed on the file and marks were allotted to her. It has also been stated that candidates who were living in urban area were shown to be belonging to the rural area and were awarded marks on that account. Mr. Patwalia who appears for the selected candidates prays for a short adjournment to enable him to see the record and to check up the factual position with his clients."
(3.) RESULTANTLY , the civil writ petition was adjourned to 27th May, 1999 and then to 2nd June, 1999 and on the said day, the following order was passed by the Hon'ble Division Bench : 'The petitioners complain that respondents Nos. 6 to 44 have been arbitrarily appointed as Junior Clerks-cum-Typists by the Nawanshahr Central Cooperative Bank Limited. They pray that the appointment be quashed. Notice of motion was issued. Mr. Vinod Sharma who appears for the Administrator of the respondent-Bank states that appointments had been made in total violation of the rules. An inquiry had been held. It was found that the marks had been initially awarded and recorded with a lead pencil. These were subsequently over-written with the pen ink. In view of the various irregularities noticed, the bank is proceeding to set aside the appointment of respondent Nos. 6 to 44. Mr. Vinod Sharma further states that the needful shall be down without any avoidable loss of time. Mr. Patwalia who appears for respondent Nos. 6 to 44 states that the writ petition is not maintainable against the respondent-Bank and it should be dismissed on this short ground alone. In view of the above statement of the counsel for the Bank, the writ petition has been rendered infructuous. It is accordingly disposed of. No costs". ;