Madras High Court
K.Murugesan vs The Joint Registrar Of Cooperative ... on 9 February, 2018
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.02.2018
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.2883 of 2018
K.Murugesan .. Petitioner
-vs-
1. The Joint Registrar of Cooperative Societies
Thiruvannamalai
Thiruvannamalai District
2. The Deputy Registrar of Cooperative Societies
Thiruvannamalai
Thiruvannamalai District
3. The President
H.H.611 Melpuzhithiyur Primary Agriculture
Cooperative Society
Chengam Taluk
Thiruvannamalai District .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the first respondent to dispose the petitioner's statutory review petition dated 11.02.2015 which is pending before the first respondent.
For Petitioner :: Mr.A.E.Kalaiselvan
For Respondents :: Mr.L.P.Shanmughasundaram
Special Government Pleader
ORDER
The petitioner was removed from the post of in-charge Secretary by order dated 31.12.2010 passed by the third respondent. Having been aggrieved by the order of removal, he preferred a statutory revision under Section 153 of the Tamil Nadu Cooperative Societies Act, 1983 on 23.2.2011, which came to be dismissed by order dated 29.12.2014. As against the said order, the petitioner has preferred a review petition under Section 154 of the Tamil Nadu Cooperative Societies Act before the Joint Registrar of Cooperative Societies, Thiruvannamalai on 11.2.2015. But till date, the Joint Registrar of Cooperative Societies, Thiruvannamalai has not disposed of the review petition on merits. Therefore, a direction be issued. Otherwise the petitioner would be put to grave problem, it was pleaded.
2. The learned Special Government Pleader for the respondents sought six weeks time to consider the pending review petition on merits.
3. This Court, considering the limited prayer, hereby directs the first respondent to consider and dispose of the review petition filed by the petitioner dated 11.2.2015 on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. The writ petition is disposed of accordingly. No costs.
Speaking/Non speaking order 09.02.2018
Index: yes/no
ss
To
1. The Joint Registrar of Cooperative Societies
Thiruvannamalai
Thiruvannamalai District
2. The Deputy Registrar of Cooperative Societies
Thiruvannamalai
Thiruvannamalai District
3. The President
H.H.611 Melpuzhithiyur Primary Agriculture
Cooperative Credit Society
Chengam Taluk
Thiruvannamalai District
T.RAJA, J.
ss
W.P.No.2883 of 2018
09.02.2018