M.Prabishkumar vs 2 The President
2022 Latest Caselaw 11927 Mad

                                                                              W.P.No.4520 of 2020

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED : 5.7.2022
                                                              CORAM
                                    THE HONOURABLE Mr.JUSTICE D.KRISHNAKUMAR

                                                  W.P.No.4520 of 2020


                     1     M.Prabishkumar                         ...       Petitioner


                                                        Vs.

                     1     The Joint Registrar of Co-operative Societies,
                            Thiruvannamalai Region,
                           Thriuvannamalai, Thriuvannamalai District.

                     2     The President,
                           H.H. 572, Thachampattu Primary Agricultural
                           Cooperative Credit Society, Thachampattu,
                           Thriuvannamalai Taluk And District. ...          Respondents




                     Prayer:- The Writ Petition is filed under Article 226 of the Constitution of
                     India, seeking for a Writ of Mandamus, directing the 2nd respondent to
                     permit the petitioner to joint duty as Clerk in the second respondent
                     society.

                                  For Petitioner            : Mr.C.Prakasam
                                  For Respondent No.1      : Mr.S.Rajesh
                                  For RespondentNo.2       : Mr.L.P.Shanmugasundaram
                                                         ******
                                                           ORDER

The writ petition is filed against the respondent Co-operative

Society seeking direction to the respondent Society to permit the petitioner

to join duty as Clerk in the respondent Society.

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

W.P.No.4520 of 2020

2. The learned counsel appearing for the respondent Co-operative

Society submits that writ petition filed against the Co-operative Society is

not maintainable 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.

3. In view of the above, the writ petition stands dismissed as not

maintainable. However, liberty is granted to the petitioner to prefer an

appeal before the Appellate Authority. No Costs.

5.7.2022

Index:Yes/No Speaking / Non-Speaking order vaan To 1 The Joint Registrar of Co-operative Societies, Thiruvannamalai Region, Thriuvannamalai, Thriuvannamalai District.

2 The President, H.H. 572,Thachampattu Primary Agricultural Cooperative Credit Society, Thachampattu, Thriuvannamalai Taluk And District.

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

W.P.No.4520 of 2020

D.KRISHNAKUMAR,J.

vaan

W.P.No.4520 of 2020

5.7.2022

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