Madras High Court
Kumaresan vs The Registrar Of Co-Operative ... on 19 August, 2024
Author: C.V. Karthikeyan
Bench: C.V. Karthikeyan, J.Sathya Narayana Prasad
W.A(MD) Nos.463 and 505 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.08.2024
CORAM:
THE HONOURABLE MR.JUSTICE C.V. KARTHIKEYAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.A(MD) Nos.463 and 505 of 2019
and
C.M.P. (MD) Nos.3866 and 4335 of 2019
W.A. (MD) No.463 of 2019:
Kumaresan ... Appellant/5th Respondent
-vs-
1. The Registrar of Co-Operative Societies,
No.170, EVR Periyar High Road, Kilpauk,
Chennai - 10.
2. The Joint Registrar of Co-Operative Society,
Tirunelveli Region,
Palayamkottai 627 002,
Tirunelveli District.
3. The Deputy Registrar of Co-Operative Societies,
Cheranmahadevi Cicle, Cheranmahadevi Post,
Tirunelveli District.
4. The President,
O.70, Pazhavoor Primary Agriculture Co-
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Page 1 of 7
W.A(MD) Nos.463 and 505 of 2019
Operative Credit Society,
Pazhavoor-327 121, Radhapuram Tk.,
Tirunelveli District.
... Respondents 1 to 4/Respondents 1 to 4
Prayer: Writ Appeals filed under Clause 15 of Letters Patent, to set aside
the order passed in W.P. (MD) No.9948 of 2017 dated 23.01.2019 and
allow the present Writ Appeal.
For Appellant : No appearance
For Respondents : Mr.M.Mahaboob Athiff for R1
Mr.N.Ramesh Arumugam for R2
W.A. (MD) No.505 of 2019:
1. The Registrar of Co-Operative Societies,
No.170, Evr Periyar High Road, Kilpauk,
Chennai - 10.
2. The Joint Registrar of Co-Operative Society,
Tirunelveli Region,
Palayamkottai 627 002,
Tirunelveli District.
3. The Deputy Registrar of Co-Operative Societies,
Cheranmahadevi Cicle, Cheranmahadevi Post,
Tirunelveli District.
4. The President,
O.70, Pazhavoor Primary Agriculture Co-
Operative Credit Society,
Pazhavoor-327 121, Radhapuram Tk.,
Tirunelveli District. ... Appellants/
Respondents 1 to 4
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Page 2 of 7
W.A(MD) Nos.463 and 505 of 2019
-vs-
1.Mr.Kumaresan ... 1st Respondent/
5th Respondent
2.T.Raja Pandian ... 2nd Respondent/
Writ Petitioner
Prayer: Writ Appeals filed under Clause 15 of Letters Patent, to set aside
the order passed in W.P. (MD) No.9948 of 2017 dated 23.01.2019 and
allow the present Writ Appeal.
For Appellant : Mr.N.Ramesh Arumugam
For Respondents : Mr.M.Mahaboob Athiff for R2
COMMON JUDGMENT
The fifth respondent in W.P. (MD) No.9948 of 2017 had filed W.A.
(MD) No.463 of 2019 and the respondents 1, 2 and 4 in the same writ
petition had filed W.A. (MD) No.505 of 2019.
2. The writ petition had been filed questioning a suspension order
passed by the fourth respondent in the writ petition, namely, the
President, Pazhavoor Primary Agriculture Co-operative Credit Society at
Radhapuram in Tirunelveli District, dated 24.08.2016 and to quash the
same and direct the respondents to grant all service and monetary
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W.A(MD) Nos.463 and 505 of 2019
benefits to the petitioner.
3. The learned Single Judge of this Court by an order dated
23.01.2019 had allowed the writ petition and had quashed the order of
suspension dated 24.08.2016 and also directed the fourth respondent/
Pazhavoor Primary Agriculture Co-operative Credit Society to reinstate
the writ petitioner into service and pay subsistence allowance. A time
limit was also given to complete that particular exercise since the writ
petitioner, pending the writ petition had also filed a Contempt Petition in
Cont.P. (MD) No.672 of 2018. Questioning that particular order of the
learned Single Judge dated 23.01.2019, the Writ Appeals had been filed
as aforementioned.
4. We are now informed that the suspension order passed against
the writ petitioner had been subsequently revoked and the disciplinary
proceedings had also been dropped subject, of course, to the criminal
proceedings which are pending, with right and liberty to reopen the
disciplinary proceedings, if required.
5. Necessary instructions in that regard had also been forwarded to
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W.A(MD) Nos.463 and 505 of 2019
this Court. Taking into consideration that particular development,
without entering into any further discussion on merits, both the Writ
Appeals stand disposed of. No costs. Consequently, the connected Civil
Miscellaneous Petitions are closed.
[C.V.K., J.] [J.S.N.P., J.]
19.08.2024
Index: Yes/No
Speaking/Non-speaking order
Neutral citation:Yes/No
PKN
To
1. The Registrar of Co-Operative Societies,
No.170, EVR Periyar High Road, Kilpauk,
Chennai - 10.
2. The Joint Registrar of Co-Operative Society,
Tirunelveli Region,
Palayamkottai 627 002,
Tirunelveli District.
3. The Deputy Registrar of Co-Operative Societies,
Cheranmahadevi Cicle, Cheranmahadevi Post,
Tirunelveli District.
4. The President,
O.70, Pazhavoor Primary Agriculture Co-
Operative Credit Society,
Pazhavoor-327 121, Radhapuram Tk.,
Tirunelveli District.
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https://www.mhc.tn.gov.in/judis
W.A(MD) Nos.463 and 505 of 2019
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https://www.mhc.tn.gov.in/judis
W.A(MD) Nos.463 and 505 of 2019
C.V. KARTHIKEYAN, J.
and
J.SATHYA NARAYANA PRASAD, J.
PKN
W.A(MD) Nos.463 and 505 of
19.08.2024
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https://www.mhc.tn.gov.in/judis
