Madras High Court
S.Rajan vs The Managing Director Cum Joint ... on 14 November, 2024
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1 W.A.(MD)NO.1659 OF 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.11.2024
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HON'BLE MS.JUSTICE R. POORNIMA
W.A.(MD)No.1659 of 2018 AND
C.M.P.(MD)No.12171 of 2018
1. S.Rajan
2. Sundara Mahalingam
3. V.Ramesh
4. R.Murugan
5. K.Balakrishnan
6. G.Vishwanathan
7. R.Saravanan
8. K.Sarala Devi
9. A.M.Kavitha ... Appellants / Petitioners
Vs.
The Managing Director cum Joint Registrar,
Ramanathapuram District Central Cooperative Bank Ltd.,
265E, Vandikara Street,
Ramanathapuram District – 623 501. ... Respondent / Respondent
Prayer: Writ Appeal filed under Clause 15 of Letters Patent
Act, to set aside the order passed in W.P.(MD)No.18472 of 2018 dated
10.09.2018.
For Appellants : Mr.V.O.S.Kalaiselvam
For Respondent : Mr.D.Shanmugaraja Sethupathy
***
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2 W.A.(MD)NO.1659 OF 2018
JUDGMENT
(Judgment of the Court was delivered by G.R.SWAMINATHAN, J.)
Heard both sides.
2. The appellants herein filed W.P.(MD)No.18472 of 2018 for
directing the management of Ramanathapuram District Central
Cooperative Bank Ltd., to grant appointment to them as Managers as per
the seniority list dated 22.05.2014. The writ petition was dismissed as not
maintainable. The learned Judge however clarified that it is for the writ
petitioners to avail the remedy under the Tamil Nadu Co-operative
Societies Act, 1983. Questioning the same, this writ appeal has been
filed.
3. The Hon'ble Division Bench vide order dated 29.04.2022 in
W.A.(MD)No.431 of 2011 (P.Manimaran V. The Joint
Registrar/Managing Director, Sivagangai District Central
Co-operative Bank Ltd., Sivagangai) had reiterated the position that no
writ petition would lie a Co-operative Society. The Hon'ble Division
Bench also specifically had taken note of the 97 th constitutional
amendment.
https://www.mhc.tn.gov.in/judis
4.In this view of the matter, we have to hold that there is no
merit in this writ appeal. This writ appeal stands dismissed. If the
appellants file any revision petition before the authority concerned within
a period of three weeks from the date of receipt of a copy of this order,
the same shall be entertained without reference to limitation. The
revision petition will also be given disposal within a period of eight
weeks thereafter. No costs. Consequently, connected miscellaneous
petition is closed.
(G.R.SWAMINATHAN, J.) & (R. POORNIMA, J.)
14th November 2024
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
PMU
https://www.mhc.tn.gov.in/judis
G.R.SWAMINATHAN,J.
AND
R.POORNIMA, J.
PMU
14.11.2024
https://www.mhc.tn.gov.in/judis
