V.K.Babu vs The President
2021 Latest Caselaw 15483 Mad

                                                                              W.A.No.1397 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED : 02.08.2021
                                                     CORAM

                                   The Hon'ble Mrs.Justice Pushpa Sathyanarayana
                                                        and
                                    The Hon'ble Mr.Justice Krishnan Ramasamy

                                                  W.A. No.1397 of 2021


                         V.K.Babu                                                     ... Appellant

                                                           vs.


                   The President
                   D.D.108, Mathur Primary Agricultural Cooperative Society,
                   Mathur Village and Post,
                   Pochampalli Taluk, Krishnagiri District.                  ...Respondent



                   Prayer:-
                               Writ Appeal filed under clause 15 of the Letters Patent against the
                   order dated 10.12.2020, passed by the learned Single Judge, in
                   W.P.No.17432 of 2020,

                                      For Appellant          :   Mr.K.Thiruvengadam

                                      For Respondent         :   Mr.B.Manoharan




https://www.mhc.tn.gov.in/judis/
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                                                                                W.A.No.1397 of 2021

                                                       JUDGMENT

(Delivered by Pushpa Sathyanarayana, J.,) This Appeal is filed against the order passed in W.P.No.17432 of

2020, dated 10.12.2020.

2. After the order passed by the learned Single Judge, the

representation made by the appellant/writ petitioner was considered by the

respondent-Cooperative Society, and the appellant/writ petitioner was

reinstated in service, vide resolution, dated 21.06.2021. It is also stated by

the learned counsel for the appellant that the appellant/writ petitioner has

joined duty pursuant to the said resolution, on 23.06.2021, pending

approval of the same by the Deputy Registrar of Cooperative Society. The

copy of the proceedings and resolution have also been filed by the learned

counsel for the respondent. The same is recorded.

In view of the above, the Writ Appeal is closed. No costs.

                                                                    [P.S.N., J.] [K.R., J.]
                                                                          02.08.2021
                   sd
                   Index             : Yes/No

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To

The President D.D.108, Mathur Primary Agricultural Cooperative Society, Mathur Village and Post, Pochampalli Taluk, Krishnagiri District.

https://www.mhc.tn.gov.in/judis/ Page No.3 W.A.No.1397 of 2021

Pushpa Sathyanarayana,J., & Krishnan Ramasamy,J.,

sd

W.A. No.1397 of 2021

02.08.2021

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