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[Cites 3, Cited by 1]

Madras High Court

Rani vs The Registrar Of Co-Operative ... on 24 July, 2014

Author: S. Vaidyanathan

Bench: S. Vaidyanathan

       

  

  

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.07.2014
CORAM
THE HONOURABLE MR. JUSTICE S. VAIDYANATHAN
W.P. No. 25215 of 2012
&
M.P. No. 1 of 2012

Rani						..Petitioner
Vs.

1.	The Registrar of Co-operative Societies,
	Kilpauk, Chennai.

2.	The Joint Registrar of Co-operative
	  Societies, Salem.

3.	The Special Officer,
	The Salem District Central Co-operative
	  Bank Limited, Salem.			..Respondents


Prayer:	Petition under Article 226 of the Constitution of India praying for issue of a Writ of Mandamus directing the 3rd respondent to draw seniority list for promotion for the post of Manager as per the seniority list as maintained by the employment exchange at the time of appointment as Assistant on 01.04.2004 and provide promotion to the pettioner and eligible Assistant Managers as Manager by providing preference to qualification, caste, widow and women.	

		For Petitioner	::	Mr.R. Nalliyappan

		For Respondents	::	Ms.T.P. Savitha for R1 & R2
					Mr.L.P.Shanmugasundaram 
					for R3

O R D E R

This writ petition is filed for issue of a Writ of Mandamus directing the 3rd respondent to draw seniority list for promotion for the post of Manager as per the seniority list, as maintained by the employment exchange, at the time of appointment as Assistant on 01.04.2004 and provide promotion to the pettioner and eligible Assistant Managers as Manager, by providing preference to qualification, caste, widow and women.

2. The relief sought in this writ petition is against a Co-operative Society. In view of the judgment of a larger Bench of this Court reported in 2006 4 CTC 689, (K. Marappan V. Deputy Registrar of Co-operative Societies, Namakkal), the writ petition is not maintainable and the same is dismissed.

3. It is open to the petitioner to approach the appropriate forum under the provisions of the Co-operative Societies Act. If the time limit for doing so, has already expired, 30 days' time is granted to the petitioner, from the date of receipt of a copy of this order, to invoke the provisions of the Act. No costs. Connected M.P. is closed. 24.07.2014 nv To

1. The Registrar of Co-operative Societies, Kilpauk, Chennai.

2. The Joint Registrar of Co-operative Societies, Salem.

3. The Special Officer, The Salem District Central Co-operative Bank Limited, Salem.

S. VAIDYANATHAN,J.

nv W.P. No. 25215 of 2012 24.07.2014