Madras High Court
K.Sargunan vs The Registrar Of Co-Operative ... on 14 June, 2024
W.P. No.5718 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.06.2024
CORAM :
THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR
W.P.No.5718 of 2020
and
W.M.P.Nos.6678, 6680 & 6681 of 2020
K.Sargunan ... Petitioner
Vs.
1.The Registrar of Co-operative Societies,
Kilpauk,
Chennai – 600 010.
2.The Deputy Registrar of Co-operative Societies,
Office of the Deputy Registrar of Co-operative Societies,
Krishnagiri Circle,
Krishnagiri-636001.
3.The Joint Registrar of Co-operative Societies,
Office of the Deputy Registrar of Co-operative Societies,
Krishnagiri Circle,
Krishnagiri-636001.
4.The President,
S-512, Vilangamudi Primary
Agricultural Co-operative Credit Society,
Vilangamudi Village and Post,
Pochampalli Taluk,
Krishnagiri District.
5.The Secretary,
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https://www.mhc.tn.gov.in/judis
W.P. No.5718 of 2020
S-512, Vilangamudi Primary
Agricultural Co-operative Credit Society,
Vilangamudi Village and Post,
Pochampalli Taluk, Krishnagiri District.
6.The Secretary,
S.495, Krishnagiri Circle Agricultural
Products Co-operative Society,
Krishnagiri, Krishnagiri District. …Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Certiorarified Mandamus calling for the
records relating to the impugned order dated 29.10.2018 of the 4 th respondent
and impugned show cause Notice of the 4th respondent dated 25.02.2019 and
quash the same and direct the 4th respondent to allow the petitioner to work in
the said Society namely S.512 Vilangamudi Primarily Agricultural Co-
operative Credit Society as Office Assistant and pay the salary for the said
post.
For Petitioner : Mr.A.Ilayaperumal
For R1 to R3 : Ms.M.Jayanthy,
Additional Government Pleader.
R4 & R5 : M/s.S/V.Durai Solaimalai
Mr.D.Rajaram
R6 : Mr.S.Rajesh
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file a review petition under Section 53 of Tamil Nadu Co-operative Societies Act, 1983. The learned counsel Page No.2 of 4 https://www.mhc.tn.gov.in/judis W.P. No.5718 of 2020 appearing for the respondents has no objection.
2. In view of the same, this Writ Petition is dismissed as withdrawn with liberty as sought for and the miscellaneous applications, if any, shall stand closed. No costs.
14.06.2024
Index : Yes/No
Speaking Order : Yes/No
dpa
To:
1.The Registrar of Co-operative Societies, Kilpauk, Chennai – 600 010.
2.The Deputy Registrar of Co-operative Societies, Office of the Deputy Registrar of Co-operative Societies, Krishnagiri Circle, Krishnagiri-636001.
3.The Joint Registrar of Co-operative Societies, Office of the Deputy Registrar of Co-operative Societies, Krishnagiri Circle, Krishnagiri-636001.
MUMMINENI SUDHEER KUMAR,J.
Page No.3 of 4https://www.mhc.tn.gov.in/judis W.P. No.5718 of 2020 dpa
4.The President, S-512, Vilangamudi Primary Agricultural Co-operative Credit Society, Vilangamudi Village and Post, Pochampalli Taluk, Krishnagiri District.
5.The Secretary, S-512, Vilangamudi Primary Agricultural Co-operative Credit Society, Vilangamudi Village and Post, Pochampalli Taluk, Krishnagiri District.
6.The Secretary, S.495, Krishnagiri Circle Agricultural Products Co-operative Society, Krishnagiri, Krishnagiri District.
W.P.No.5718 of 2020and W.M.P.Nos.6678, 6680 & 6681 of 2020 14.06.2024 Page No.4 of 4 https://www.mhc.tn.gov.in/judis