Citation : 2026 Latest Caselaw 1465 Mad
Judgement Date : 23 March, 2026
W.P.(MD) No.7495 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P.(MD) No.7495 of 2026
and
W.M.P.(MD) No.6145 of 2026
P.Amutha ... Petitioner
-vs-
1.The Joint Registrar of
Co-operative Societies
O/o.The Joint Registrar of
Co-operative Societies
39/B, 1st Floor, T.T.Naidu Street
Thoothukudi-628 002
2.The Deputy Registrar of
Co-operative Societies
O/o.The Deputy Registrar of
Co-operative Societies
1/138, Medona Street
Veerapandianpattinam
Thoothukudi District
3.The Administrator
O.212, Nazareth Urban
Co-operative Bank Ltd.,
255/109, Margoschis Road
Nazzareth
Thoothukudi District-628 617 ... Respondents
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W.P.(MD) No.7495 of 2026
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of mandamus directing the first respondent to number the revision
petition filed by the petitioner dated 29.09.2025 and dispose of the same on
merits within a stipulated time frame and consequently direct the third
respondent to withhold one vacancy in the post of Manager in the promotion
list dated 01.12.2025 pending disposal of the said revision petition.
For Petitioner : Mr.V.Rajiv Rufus
For Respondents : Mr.S.Shaji Bino
Special Government Pleader for R1 & R2
Mr.D.Shanmugaraja Sethupathy for R3
ORDER
This writ petition has been filed seeking a writ of mandamus
directing the first respondent to number the revision petition filed by the
petitioner dated 29.09.2025 and to dispose of the same on merits within a
stipulated time frame and consequently to direct the third respondent to
withhold one vacancy in the post of Manager in the promotion list dated
01.12.2025 pending disposal of the said revision petition.
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2. From the perusal of the affidavit and as seen from the
arguments advanced by the learned counsel for the petitioner, it appears that
the present writ petition has been filed complaining that the revision petition
that was filed by the petitioner on 29.09.2025 has not been taken on file and
numbered by the first respondent. Under those circumstances, on the earlier
occasion, when the matter came up for consideration for admission, this Court
vide order dated 18.03.2026 directed the learned Special Government Pleader
appearing for the respondents 1 & 2 to get instructions in this matter.
3. Today, when the matter is taken up for consideration again, it
is brought to the notice of this Court by the learned Special Government
Pleader appearing for the respondents 1 & 2 that the revision petition filed by
the petitioner has already been taken on file vide RC No.4154/2025 SF on
20.11.2025 and a counter-statement is also stated to have been filed by the
third respondent herein as early as on 12.02.2026 and the matter is pending
for filing rejoinder, if any, by the petitioner herein.
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4. In the light of the above, this Court is not inclined to accept the
case of the petitioner as contended before this Court. However, taking into
consideration the fact that the revision petition filed by the petitioner under
Section 153 of the Tamil Nadu Co-Operative Societies Act, 1983, has already
been taken on file and the same is pending for filing rejoinder, if any, by the
petitioner, this writ petition is disposed of granting liberty to the petitioner to
file rejoinder within a period of one week from today and with a further
direction to the first respondent to dispose of the revision petition filed by the
petitioner within a period of three weeks from today and communicate the
order of the revision petition to the petitioner. No costs. Consequently,
connected miscellaneous petition is closed.
23.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
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To:
1.The Joint Registrar of
Co-operative Societies,
O/o.The Joint Registrar of
Co-operative Societies,
39/B, 1st Floor, T.T.Naidu Street,
Thoothukudi-628 002.
2.The Deputy Registrar of
Co-operative Societies,
O/o.The Deputy Registrar of
Co-operative Societies,
1/138, Medona Street,
Veerapandianpattinam,
Thoothukudi District.
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MUMMINENI SUDHEER KUMAR, J.
krk
and
23.03.2026
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