S.Velmurugan vs The Joint Registrar Of ...
2022 Latest Caselaw 11790 Mad

                                                                                  W.P.No.16756 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    Dated: 04.07.2022

                                                        CORAM:

                             THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                                W.P.No.16756 of 2022
                       S.Velmurugan                                       ... Petitioner
                                                        Vs.

                       1.The Joint Registrar of Co-Operative Societies,
                        Office of the Joint Registrar of Cooperative Societies,
                         District Collector office buildings,
                         Perambalur.

                       2. The Deputy Registrar of Co-Operative Societies,
                          Office of the Deputy Registrar of Co-Operative Societies,
                          Thuraimangalam, Perambalur.

                       3. The President,
                          T.R.D.1211, Thungapuram Milk Producers Cooperative Society,
                          Thungapuram, Kunnam Taluk,
                          Perambalur District 621 716.                .. Respondents

                       Prayer: Writ petition filed under Article 226 of the Constitution of
                       India seeking to issue a Writ of Mandamus, directing the respondents
                       to consider the representation of the petitioner dated 14.06.2022 and
                       thereby promote the petitioner to the suitable post namely
                       Secretary/Assistant Secretary in accordance with law, within a time
                       frame fixed by this court.



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https://www.mhc.tn.gov.in/judis
                                                                                   W.P.No.16756 of 2022



                                        For petitioner     : Mr.G.Ilamurugu

                                        For R1 & 2         : Mr.T.Chezhiyan,
                                                             Additional Government Pleader

                                        For R3             : Mr.I.John Arockiadoss,
                                                             Standing Counsel


                                                          ORDER

This writ petition has been filed seeking to issue Writ of

Mandamus, directing the respondents to consider the representation of

the petitioner dated 14.06.2022 and to promote the petitioner to the

post of Secretary/Assistant Secretary.

2. It is pertinent to note that, in the light of the larger bench

judgment of this Court in K.MARAPPAN VS. DEPUTY REGISTRAR

OF CO-OPERATIVE SOCIETY, NAMAKKAL reported in 2006 (4)

CTC 689, the writ petition filed against the Co-operative Society is not

maintainable.

https://www.mhc.tn.gov.in/judis W.P.No.16756 of 2022

3. Accordingly, it is ordered as follows.

i) This writ petition is dismissed as not maintainable. No costs.

ii) Liberty is granted to the petitioner to approach the competent

authority seeking his relief.

ii) If such representation being received, the first respondent,

shall consider the same and take appropriate decision, as early as

possible.

04.07.2022

Index:Yes/No Internet:Yes/No mst

To

1.The Joint Registrar of Co-Operative Societies, Office of the Joint Registrar of Cooperative Societies, District Collector office buildings, Perambalur.

2. The Deputy Registrar of Co-Operative Societies, Office of the Deputy Registrar of Co-Operative Societies, Thuraimangalam, Perambalur.

3. The President, T.R.D.1211, Thungapuram Milk Producers Cooperative Society, Thungapuram, Kunnam Taluk, Perambalur District 621 716.

https://www.mhc.tn.gov.in/judis W.P.No.16756 of 2022

D. KRISHNAKUMAR, J.

mst

W.P.No.16756 of 2022

04.07.2022

https://www.mhc.tn.gov.in/judis