Madras High Court
M.Chokkalingam vs The Secretary To Government on 12 April, 2011
Author: K.Chandru
Bench: K.Chandru
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.04.2011
CORAM
THE HONOURABLE MR.JUSTICE K.CHANDRU
W.P.NO.26089 of 2010
and
M.P.Nos.1 to 3 of 2010
1.M.Chokkalingam
2.A.Duraiswamy
3.A.Rajasekar
4.V.Srinivasalu
5.G.Guruchandran
6.O.Robert Nelson
7.M.Boopathy
8.M.Nandagopal
9.J.Thangavel
10.N.R.Indiragopal
11.B.Ananthakrishnan
12.N.Balabaskaran
13.R.Jayachandran
14.A.Ravi
15.P.Srinivasan
16.M.Ravikumar
17.P.Jayanthi
18.J.Srinivasan
19.G.Nandan
20.R.Ganesan
21.M.Vijaya
22.E.Moorthi
23.J.Shanmugam
24.S.Natarajan
25.D.Ekambaram
26.P.Balasubramanian
27.S.Parthiban
28.G.Gopal
29.A.Narayanan
30.K.Venkataraman
31.K.Palani
32.P.S.Elumalai
33.R.Raja
34.M.R.Sathyamoorthy
35.V.Kamalakannan
36.P.Govindasamy
37.S.Yoganandham
38.P.Murugesan
39.K.Hari Babu
40.L.Balakrishnan
41.K.Devaki
42.P.Prema
43.R.Thiruvenkadam
44.A.Sriramalu
45.S.Soundararajan
46.A.Loganathan
47.P.Srinivasan
48.R.Ganesan
49.S.Senthilnathan
50.P.Balachandran
51.G.Tamilarasan
52.R.Keerthivasan
53.R.Kalaichelvi
54.S.Elamvazhuthi
55.M.Devarajan
56.K.Kumarasamy
57.N.Krishnamurthy
58.S.Chelladurai
59.A.Periyasamy
60.S.Arivalagan
61.S.Arumugam
62.S.Velmurugan
63.K.Kamalakannan
64.G.Rajavel
65.S.Rajasekaran
66.G.Velmurugan
67.R.Thendral
68.P.Sankar
69.P.Senthilkumar
70.S.Srinivasan
71.S.Shanmugam
72.J.Gnanasundar
73.S.Somasundaram
74.P.Narayanapillai
75.D.Dayalan
76.N.Wilson Issac
77.R.Sambasivam
78.R.Dhanasankar
79.N.Gopalakrishnan
80.R.Murugan
81.S.Karthikeyan
82.V.Mariyasusai
83.M.Selvaraj
84.K.Subramanian
85.S.Govindarajalu
86.S.Sundararajan
87.P.Muruganandham
88.K.Chithra
89.M.Theivigan
90.P.Murugan
91.M.Kaliyaperumal
92.M.Elumalai
93.R.Seetharaman
94.D.Vijayakumar
95.K.Babu
96.S.Sakthivel
97.T.Rajakumar
98.G.Krishnamurthi
99.N.Kurinjiselvan
100.E.Munusamy
101.R.Gunasekaran
102.M.Suresh
103.P.Karuna
104.R.Ranganathan
105.K.Arulmozhi
106.K.Achuthan
107.V.Shanthi
108.K.Narayanan
109.Narayansamy
110.G.Kuppusamy
111.D.Arulalan
112.R.Senthamizhselvan
113.S.Balaguru
114.S.Arunachalam
115.V.Balasubramanian
116.P.Ravichandran
117.A.Shanmugam
118.N.Dharman
119.B.Vijayavelan
120.M.Janarthanan
121.C.Rajasekaran
122.A.Ramalingam
123.G.Kuppusamy
124.J.Sankara Narayanan
125.R.Thiruvikkumaran
126.R.Murugan
127.R.Chakkaram
128.A.Vengammal
129.D.Boominathan
130.P.Krishnamoorthy
131.P.Mani
132.K.Dhanarajan
133.A.Ayil Naidu
134.S.Vaiyapuri
135.S.Govindarajan
136.K.Nagaraji
137.K.Gowri
138.R.Vijayan
139.G.Govindaraj
140.G.Saravanan
141.P.Balasubramaniam
142.A.Venkatachalam
143.G.Prakasam
144.Manimegalai
145.D.Erusappa Murugan
146.K.Palanivel
147.K.Subramanian
148.P.Ramesh
149.K.Sakthivel
150.R.Gayathiri
151.N.Vasanthi
152.K.Chinnusamy
153.G.Vasanthakumar
154.M.Subramanian
155.R.Selvam
156.R.Saravanan
157.R.Baskarar
158.Srinivasan
159.D.Ravichandran
160.A.Palanisamy
161.R.Selvarasu
162.C.Ravikumar
163.I.Selvam
164.P.Mani
165.K.Sekaran
166.K.Thirumoorthi
167.S.Radha
168.S.S.Karunakaran
169.K.Arunachalam
170.R.Selvaraj
171.S.Komaravel
172.P.Kumaran
173.A.Latchathipathy
174.K.Mariamma
175.M.Shanthi
176.S.Mohammed Yasin
177.C.Murugan
178.M.Kannan
179.Govindaraji
180.P.Ragu
181.R.Kamalanathan
182.V.Saminathan
183.A.Murugan
184.G.Sakthivel
185.R.Aasaimani
186.R.Sundaram
187.P.Balavinayagam
188.R.Jaisankar
189.C.Palanisamy
190.K.Soundararajan
191.M.Maheswari
192.S.Gangadevi
193.T.Sekar
194.P.Kumaravel
195.E.Velmurugan
196.R.Ravi
197.G.Nagaraji
198.T.Chandran
199.M.Manokaran
200.S.Arivazhagan
201.R.Kuppusamy
202.T.Ravichandran
203.S.Kumar
204.R.Durairaji
205.C.Maadhurasu
206.A.Selvi
207.S.Selvaraj
208.P.R.Usharani
209.V.K.Narasimman
210.P.Madhu
211.C.Velmurugan
212.S.Vijaya
213.K.Shanmugavalli
214.R.Anbazhagan
215.P.Achuthan
216.K.Thangam
217.P.Muthusamy
218.T.Ravikumar
219.N.Varadharajan
220.V.Subburaj
221.V.Rangasamy
222.P.Jeevanandham
223.S.Rajakumar
224.M.P.Murugan
225.G.Shanmugasundaram
226.R.Sakthivel
227.S.Paramesh
228.S.Iyyappan
229.R.Subramani
230.V.Ramamoorthy
231.M.Paulraj
232.T.Kaliappan
233.A.Dhandapani
234.D.Kamaraj
235.V.Palanisamy
236.R.Parthiban
237.K.Murugesan
238.R.Subramani
239.A.Sathiyamoorthy
240.E.Raja
241.A.Vetriselvan
242.M.Chandran
243.N.Natrayan
244.M.Maikel Arokiyaraj
245.S.Savari Arokiadoss
246.S.Vasu
247.P.Murugan
248.N.Raja
249.K.Karthikeyan
250.S.Kamalakannan
251.P.Durairaj
252.S.Stephen
253.N.Sahadevan
254.D.Russelraj
255.A.K.Ajitha
256.G.Selvin Jose
257.G.Rajan
258.M.Jelaa Premraj
259.R.Hariharan
260.M.Muthupandi
261.S.Murugan
262.A.Muthukumarasamy
263.K.Thirunavukkarasu
264.A.Krishnan
265.S.Tamilmani
266.S.Mariappan
267.A.Karuppasamy
268.S.Sankara Subramanian
269.V.Thangadurai
270.S.Subbiah Pandian
271.U.Senthurpandian
272.S.Murugan
273.M.Velraj
274.P.Sasthankutty Balakumar
275.R.Samuthirapandian
276.P.Natarajan
277.K.Padmanabhan
278.K.Porkudi
279.P.Mariammal
280.K.Ramamoorthy
281.S.Marimuthu
282.V.Veerappan
283.A.Sivabalan
284.K.Chinnadurai
285.P.Alagudurai
286.C.Muthukumar
287.C.Danilduari
288.A.Ramakrishan
289.M.Murugesan
290.S.Arunagiri
291.V.Tamizharasi
292.M.Kuppusamy
293.K.Srinivasan
294.P.Shanmuganathan
295.K.Karunanidhi
296.R.Appathurai
297.M.Duraimanickam
298.G.Sachidanandam
299.M.Balaji
300.R.Barathan
301.G.Tirunavukarasu
302.S.Baskaran
303.M.Ravi
304.N.Rajashmman
305.K.Saraboji
306.R.K.Azhagu Srinivasan
307.S.Raveendran
308.S.Ravikumar
309.P.Saravanan
310.M.Vijayalakshmi
311.R.Chithra
312.V.Kaliyappan
313.M.Tamizhnesan
314.M.Janaki
315.S.Nagarajan
316.P.Dharmaraj
317.A.Kannappan
318.K.Subramanian
319.M.Mani
320.R.Saraveswaran
321.S.Minnal
322.C.Mohan
323.Vellaisamy Pandian
324.R.Muthu
325.M.Sethu
326.P.Sivakumar
327.N.Pandi
328.A.Murugan
329.S.Jayalakshmi
330.P.Uma Maheswari
331.R.Elango
332.V.Sivasubramani .. Petitioners
Vs.
1.The Secretary to Government,
Food and Consumer Protection Department,
Fort St. George, Chennai-9.
2.The Registrar of Cooperative Societies,
NVN Natarajan Maaligai,
170, EVR Periyar High Road,
Kilpauk, Chennai-600 010.
3.The Special Officer/Joint Registrar
of Coop Societies,
Kancheepuram District Central Coop. Bank,
Kancheepuram.
4.The Special Officer/Joint Registrar
of Coop. Societies,
Cuddalore District Central Coop. Bank,
Cuddalore.
5.The Special Officer/Joint Registrar
of Coop. Societies,
Villupuram District Central Coop. Bank,
Villupuram.
6.The Special Officer/Joint Registrar
of Coop. Societies,
Tiruvannamalai District Central Coop. Bank,
Tiruvannamalai.
7.The Special Officer/Joint Registrar
of Coop. Societies,
Salem District Central Coop. Bank,
Salem.
8.The Special Officer/Joint Registrar
of Coop. Societies,
Dharmapuri District Central Coop. Bank,
Dharmapuri.
9.The Special Officer/Joint Registrar
of Coop. Societies,
Dindigul District Central Coop. Bank,
Dindigul.
10.The Special Officer/Deputy Registrar
of Coop. Societies,
Kanyakumari District Central Coop. Bank,
Kanyakumari.
11.The Special Officer/Joint Registrar
of Coop. Societies,
Tirunelveli District Central Coop. Bank,
Tirunelveli.
12.The Special Officer/Joint Registrar
of Coop. Societies,
Tuticorin District Central Coop. Bank,
Tuticorin.
13.The Special Officer/Joint Registrar
of Coop. Societies,
Ramanathapuram District Central Coop. Bank,
Ramanathapuram.
14.The Special Officer/Joint Registrar
of Coop. Societies,
Thanjore District Central Coop. Bank,
Thanjore.
15.The Special Officer/Joint Registrar
of Coop. Societies,
Kumbakonam District Central Coop. Bank,
Kumbakonam.
16.The Special Officer/Joint Registrar
of Coop. Societies,
Madurai District Central Coop. Bank,
Madurai. .. Respondents
This writ petition is preferred under Article 226 of the Constitution of India praying for the issue of a writ of certiorari to call for the entire records relating to the impugned order passed by the second respondent in his proceedings Na.Ka.99306/09 Ma.Va.Pa.1, dated 27.05.2010 and to quash the same insofar as realates to condition Nos.7 and 16.
For Petitioners : .Mr.R.Thyagarajan, SC
for Mr.C.Prakasam
For Respondents : Mr.P.Wilson, AAG for RR1 and 2
assisted by Ms.C.Devi, GA
Mr.M.R.Raghavan for R-3
Mr.M.S.Palanisamy for RR4,6,8 and 15
- - - -
ORDER
The 332 petitioners herein are all working in various Primary Agricultural Cooperative Credit Societies coming under the jurisdiction of various District Central Cooperative Banks who are aligned as respondents 3 to 16 in this writ petition.
2.The grievance of the petitioners was that they are already working in the Primary Agricultural Cooperative Credit Societies and have experience in dealing with the Bank procedures including the procedure in obtaining loan from the District Central Cooperative Banks. But, however, it is found that respondents 3 to 16 were going in for direct recruitment for various posts in their banks. Since the Banks have announced the selection by way of written test and interview, it was their contention that the petitioners will not be able to compete with the fresh candidates and that many of them would have crossed upper age limit fixed for such employment. Insofar as fixing of maximum age for entry by respondents 3 to 16 is concerned, it was contended that earlier there were ratio given for employees working in various Primary Agricultural Cooperative Banks to an extent of 50% of the posts in the District Central Cooperative Banks.
3.It was claimed that G.O.Ms.No.137, Cooperation, Food and Consumer Protection Department, dated 17.07.2008 guaranteed adoption of quota for employees of Primary Agricultural Cooperative Banks and direct recruits. But the State Government vide G.O.Ms.No.129, Cooperation, dated 7.9.2009 withdrew the said G.O and had directed various District Central Cooperative Banks to appoint persons in terms of Rule 149(2) of the Tamil Nadu Cooperative Societies Rules, 1988. Under Rule 149(2), the societies were directed to call for eligible candidates from the employment exchange and also to give due publicity in the notice board of the society and also of the affiliated societies and by inviting applications from eligible employees of such societies. In case where employment exchange issues a non availability certificate, the societies were directed to invite applications by giving advertisement in more than one daily news paper calling for candidates. The exceptions to this method for recruitment that were made in case of compassionate appointments, absorption of surplus employees of other societies and the employments covered by the common cadre service.
4.It was claimed that though writ petitions were filed challenging the said order by various employees, subsequently writ petitions were withdrawn with liberty to file individual writ petitions. The petitioners in the present writ petition have come forward to challenge the order passed by the Registrar of Cooperative Societies addressing all the Special Officers of the District Central Cooperation Banks vide his communication, dated 27.5.2010. In that communication, certain guidelines were issued to these banks. Another set of employees have filed W.P.No.24760 of 2010 challenging the very same circular. This court while admitting the writ petition found that examinations conducted by the District Central Cooperative Banks in Coimbatore and Erode can be allowed to proceed, but it should be subject to further orders in the writ petition. The petitioners herein were aggrieved by paragraphs 7 and 16 of the impugned circular. In paragraph 7, the Registrar had directed the District Central Cooperative Bank to adopt G.O.Ms.No.222, Cooperation, dated 13.7.2007 by which age relaxation upto 5 years will also apply to affiliated societies. Therefore, the persons who are applying for the post in the society should not have crossed 40 years as on 1.1.2010 in respect of SC and ST, 37 years in respect of MBC and BC and for all others it is 35 years. In paragraph 16, it was stated that while conducting examinations, it should be conducted even in respect of employees of affiliated societies. In selecting candidates, the communal rotation and women quota must be followed and that qualified persons must be taken. There was no separate quota fixed for employees of the cooperative societies.
5.Challenging these two paragraphs, Mr.R.Thyagarajan, learned Senior Counsel leading Mr.C.Prakasam, learned counsel appearing for the petitioners contended that these guidelines are contrary to the provisions of the Act and Rules made thereunder. Under Rule 149(3), which had undergone change by an amendment made in SRO A-34/2005. In the matters of retirement alone, the rule applicable to the Government servant will follow and that in the matters of appointment, the societies will have their own rules. Therefore, he contended that the District Central Cooperative Banks have their own bylaws and that one such bylaw, i.e., in Vellore District Central Cooperative Bank, there is no maximum age prescribed and therefore, the Registrar's circular is without jurisdiction. He also contended that when persons who are ready and willing to serve, by calling direct recruits from outside will amount to deny promotional chances to the existing employees of the societies.
6.Mr.P.Wilson, learned Additional Advocate Genera, leading Ms.C.Devi, learned Government Advocate for respondents 1 and 2, Mr.M.R.Raghavan, learned counsel appearing for third respondent and Mr.M.S.Palanisamy, learned counsel appearing for respondents 4,6,8 and 15, contended that the writ petition itself is not maintainable. The petitioners are admittedly members of Primary Agricultural Cooperative Banks. The bylaws relating to their service conditions were not changed or violated. Their getting into employment with the Central Cooperative Banks must be based upon some statutory rules. Since under G.O.Ms.No.129, Cooperation, dated 7.9.2009, the District Cooperative Banks were directed to follow Rule 149(2) in the matter of recruitment. The said G.O is not under challenge and that the substance of the G.O was only reiterated in paragraph No.16. In the absence of any service condition of petitioners enabling them to have either migratory right to another society or promotional opportunity in the District Cooperative Banks, the present contention cannot be accepted. Therefore, there is no infirmity in paragraph 16 of the impugned order.
7.Without prejudice to the above contention, he also submitted that originally under Rule 149(3), the Government had prescribed the age of entry for appointment and the Government rule to be followed. But that has been removed and that the District Cooperative Banks are subject to supervisory control of the Registrar. In fact, special bylaws is to be framed by various cooperative societies in terms of Rule 149 which includes the method of recruitment for each post initially was to have prior approval of the Government. But, by G.O.Ms.No.251, Cooperation, Food and Consumer Protection Department, dated 7.8.2007, now it is for the Registrar of Cooperative Societies to approve the same. In the present case, in order to have uniformity, the Registrar of Cooperative Societies, the second respondent herein had issued circular fixing uniform age of recruitment. The learned Additional Advocate General had furnished a list of candidates who appeared for the written examinations. From a perusal of the list it is found that 5183 persons were sponsored by the employment exchange. 1319 persons had applied from various affiliated societies. In respect of these two categories, 5338 persons were given hall tickets and that 4896 persons had attended the test, out of which 412 belonged to Primary Agricultural Cooperative Banks. It is also stated that subsequent to the recruitment, appointments were made and they are working in various cooperative banks.
8.The learned Additional Advocate General also referred to the judgment of a Full Bench of this Court in R.Sivakumari and others Vs. Ramanathapuram Mavatta Payirchipetra Edainilai Asiriyargal Sangam and others reported in 2007 (5) CTC 561 for contending that recruitment will have to be made only in accordance with the statutory rules and not otherwise.
9.He further referred to a larger bench judgment of this Court in K.Marappan Vs. The Deputy Registrar of Cooperative Societies, Namakkal and another reported in 2006 (4) CTC 689 and a Full Bench judgment of this Court in T.K.Ananda Sayanan Vs. The Joint Registrar, Cooperative Societies, Vellore Region, Vellore and another reported in 2007 (5) CTC 1 for contending that the writ petition is not maintainable as against the cooperative societies.
10.In any event, each District Central Cooperative Bank will have to frame special bylaws. The petitioners have not produced any such bylaws. Even otherwise, the second respondent Registrar of Cooperative Societies as an approving authority in respect of service conditions framed by the cooperative societies in terms of Rule 149(1), he can also prescribe the maximum age of entry into any post so as to main uniformity.
11.Even earlier, a Division Bench of this Court in L.Justine Vs. Registrar of Co-operative Societies and others reported in 2002 (4) CTC 385 has held that under Rule 149 of the Tamil Nadu Cooperative Societies Rules, 1988, service conditions of the employees working in the Co-operative Societies should be framed in accordance with the Registrar's circular and approved by the Government.
12.Ultimately, on the question of age relaxation, the employer is entitled to prescribe maximum age for entry and that the petitioners cannot seek for either waiver or for relaxing the rule. With reference to the prescription of age and challenge being made to such prescription, it is necessary to refer to the judgment of the Supreme Court in Tirumala Tirupati Devasthanams v. K. Jotheeswara Pillai reported in (2007) 9 SCC 461. The following passages found in paragraphs 6, 7, 9 and 10 may be usefully extracted below:
6. Rule 4 gives a long list of rules made by the Government of Andhra Pradesh in respect of the employees of the State Government which have been made applicable to Tirumala Tirupathi Devasthanams employees, which includes the Fundamental Rules and the Subsidiary Rules issued thereunder, the Andhra Pradesh Civil Services (Conduct) Rules, 1964, the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963, etc. Rule 11 of the Rules clearly provides that no person shall be eligible for appointment to the service by direct recruitment to any post in the service of Tirumala Tirupathi Devasthanams in Annexure II if he has completed the age of 28 years or the age prescribed therefor in the said annexure as on 1st July of the year in which the notification for recruitment is issued. It also provides for general relaxation of age in accordance with the orders issued by the Government and also in respect of persons belonging to reserved categories such as Scheduled Castes and Scheduled Tribes and backward classes. Thus the Rules make complete provisions regarding qualification and age for direct recruitment and also in respect of category of persons to whom relaxation can be granted which would be in accordance with the government orders. The Rules do not mention anywhere that while making direct recruitment any services rendered as an NMR employee has to be taken into consideration or some relaxation in age is to be granted on its basis. The writ petitioners had worked for a brief period as NMR employees in 1984-86. It was after a gap of more than six years that they were appointed by way of direct recruitment on 17-8-1992. Under the Rules they were clearly ineligible for being given any appointment as admittedly they were overage.
7. Learned Single Judge allowed the writ petition mainly on the ground that on two earlier occasions the appellant had granted exemption from age and qualifications and no material was placed before the High Court as to why such a discretion could not be exercised by the appellant in favour of the employees concerned, namely, the writ petitioners. The learned Single Judge has also issued a writ of mandamus to the appellant to consider whether Writ Petitioner 5 was entitled for exemption from the requirement of age-limit having regard to certain GOs issued by the Revenue Department of the State Government.
.......
9. The learned Single Judge has also issued a writ of mandamus directing the appellant to consider the case of Writ Petitioner 5 as to whether he was entitled for exemption from age qualification. As already mentioned the Rules do not make any provision for granting exemption except to the limited extent as provided in the second para of Rule 11. The principles, on which a writ of mandamus can be issued, are well settled and we will refer to only one decision rendered in Bihar Eastern Gangetic Fishermen Coop.Society Ltd. v. Sipahi Singh2 where this Court observed as under: (SCC p.152, para15) [A] writ of mandamus can be granted only in a case where there is a statutory duty imposed upon the officer concerned and there is a failure on the part of that officer to discharge the statutory obligation. The chief function of a writ is to compel performance of public duties prescribed by statute and to keep subordinate tribunals and officers exercising public functions within the limit of their jurisdiction. It follows, therefore, that in order that mandamus may issue to compel the authorities to do something, it must be shown that there is a statute which imposes a legal duty and the aggrieved party has a legal right under the statute to enforce its performance.
10. There being no statutory provision or rule providing for exemption from eligibility criterion, the learned Single Judge clearly erred in issuing a writ of mandamus against the appellant directing it to consider the case of Writ Petitioner 5 for granting him exemption from the rule providing for upper age-limit for fresh appointment.
13.In view of the above, there is no case made out to entertain the writ petition. Accordingly, the writ petition will stand dismissed. However, there will be no order as to costs. Consequently, connected miscellaneous petitions stand closed.
vvk To
1.The Secretary to Government, Food and Consumer Protection Department, Fort St. George, Chennai-9.
2.The Registrar of Cooperative Societies, NVN Natarajan Maaligai, 170, EVR Periyar High Road, Kilpauk, Chennai-600 010.
3.The Special Officer/Joint Registrar of Coop Societies, Kancheepuram District Central Coop. Bank, Kancheepuram.
4.The Special Officer/Joint Registrar of Coop. Societies, Cuddalore District Central Coop. Bank, Cuddalore.
5.The Special Officer/Joint Registrar of Coop. Societies, Villupuram District Central Coop. Bank, Villupuram.
6.The Special Officer/Joint Registrar of Coop. Societies, Tiruvannamalai District Central Coop. Bank, Tiruvannamalai.
7.The Special Officer/Joint Registrar of Coop. Societies, Salem District Central Coop. Bank, Salem.
8.The Special Officer/Joint Registrar of Coop. Societies, Dharmapuri District Central Coop. Bank, Dharmapuri.
9.The Special Officer/Joint Registrar of Coop. Societies, Dindigul District Central Coop. Bank, Dindigul.
10.The Special Officer/Deputy Registrar of Coop. Societies, Kanyakumari District Central Coop. Bank, Kanyakumari.
11.The Special Officer/Joint Registrar of Coop. Societies, Tirunelveli District Central Coop. Bank, Tirunelveli.
12.The Special Officer/Joint Registrar of Coop. Societies, Tuticorin District Central Coop. Bank, Tuticorin.
13.The Special Officer/Joint Registrar of Coop. Societies, Ramanathapuram District Central Coop. Bank, Ramanathapuram.
14.The Special Officer/Joint Registrar of Coop. Societies, Thanjore District Central Coop. Bank, Thanjore.
15.The Special Officer/Joint Registrar of Coop. Societies, Kumbakonam District Central Coop. Bank, Kumbakonam.
16.The Special Officer/Joint Registrar of Coop. Societies, Madurai District Central Coop. Bank, Madurai