Madras High Court
Kanyakumari District Medical ... vs The Joint Registrar Of Co-Operative ... on 10 July, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD).No.57 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 10.07.2020
CORAM :
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD).No.57 of 2017
and
W.M.P(MD) No.37 of 2017
Kanyakumari District Medical Department
and Medical College Employee's Co-operative
Thrift and Credit Society Ltd., No.KN-76,
Kanyakumari Government Medical College,
Asaripallam, Kanyakumari District,
rep., by its President. ... Petitioner
Vs.
1.The Joint Registrar of Co-operative Societies (FAC)
Nagercoil, Kanyakumari District.
2.S.R.Vigila Rani
Secretary (under suspension),
Kanyakumari District Medical Department
and Medical College Employee's Co-operative
Thrift and Credit Society Ltd., No.KN-76,
Kanyakumari Government Medical College,
Asaripallam, Kanyakumari District. ...
Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying for issuance of a Writ of Certiorari, to call for the records
http://www.judis.nic.in
1/4
W.P(MD).No.57 of 2017
relating to the impugned proceedings of the first respondent in
Na.Ka.No.3192/2016 Sa Pa dated 20.12.2016 and quash the same as
illegal.
For Petitioner : Mr.M.E.Ilango
For Respondents : Mr.M.Rajarajan
Government Advocate
for R1
Mr.T.Murugan
for R2
ORDER
Heard the learned counsel on either side.
2.The petitioner is the employer. The petitioner initiated disciplinary action against the second respondent and also suspended her from service. The second respondent filed a revision before the first respondent under Section 153 of the Tamil Nadu Co-operative Societies Act and the revisional authority/first respondent vide order dated 20.12.2016 granted interim stay of the order passed by the petitioner herein. Questioning the same, this writ petition came to be filed.
http://www.judis.nic.in 2/4 W.P(MD).No.57 of 2017
3.It is seen that this Court had stayed the order passed by the first respondent. In the meanwhile, Since this Court had granted an interim order, the employer/writ petitioner herein proceeded with the disciplinary action and the second respondent was visited with minor penalty, namely stoppage of two increments. The second respondent is now said to be very much in the employment under the writ petitioner herein.
4.In view of this subsequent developments, I am of the view that nothing further requires to be adjudicated. Recording the subsequent developments, the Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
10.07.2020
Index : Yes/No
Internet : Yes/No
rmk
Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned. http://www.judis.nic.in 3/4 W.P(MD).No.57 of 2017 G.R.SWAMINATHAN, J., rmk To The Joint Registrar of Co-operative Societies (FAC) Nagercoil, Kanyakumari District.
W.P(MD).No.57 of 2017
10.07.2020 http://www.judis.nic.in 4/4