Madras High Court
K.Krishnan vs The Joint Registrar Of Co-Operative ... on 27 July, 2017
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 27.07.2017
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.No.9369 of 2015
and
M.P.No.1 of 2015
K.Krishnan .. Petitioner
Versus
1. The Joint Registrar of Co-operative Societies,
Salem Region, Salem.
2. S.420, Ramamoorthy Nagar Primary
Agricultural Co-operative Credit Society Ltd.,
Rep.by its President, Ramamoorthy Nagar Post,
Omalur Taluk, Salem District.
3. P.Jeyaraman,
Acting as Secretary,
S.420, Ramamoorthy Nagar Primary
Agricultural Co-operative Credit Society Ltd.,
Ramamoorthy Nagar Post,
Omalur Taluk, Salem District. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India, praying for the issuance of writ of mandamus, directing the respondents 1 and 2 to revert the 3rd respondent to his former post as manager and consequently allow the petitioner to act as Secretary of the 2nd respondent society with all duties and responsibilities of a secretary and pay the monthly salary with arrears of salary payable to the petitioner as Secretary.
S.M.SUBRAMANIAM,J.
AT
For Petitioner : Mr.P.K.Shiva Kumar
For RR1 to 3 : Mr.L.P.Shanmugha Sundaram
Spl. Government Pleader for R1
Mr.R.Balaramesh for R2
Mr.AR.L.Sundaresan
Senior Counsel for
Mr.R.Ramesh for R3
O R D E R
The learned counsel for the petitioner submitted that this Writ Petition has become infructuous and he has also made an endorsement in the bundle to that effect.
2. Recording the same, this Writ Petition is dismissed as infructuous. No costs. Consequently, the connected Miscellaneous Petition is also dismissed.
27.07.2017 Index: Yes/No AT To The Joint Registrar of Co-operative Societies, Salem Region, Salem.
W.P.No.9369 of 2015