Madras High Court
Mr.R.Venkatesh vs The Joint Registrar on 29 April, 2025
W.P.No.24226 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.04.2025
CORAM
THE HONOURABLE MS.JUSTICE R.N.MANJULA
W.P.Nos.24226, 24228, 24231,
24233 & 24235 of 2019 and
W.M.P.Nos.23994, 23995, 23996,
23997, 23999, 24000 & 24001 of 2019
W.P.No.24226 of 2019
Mr.R.Venkatesh ... Petitioner
Vs.
1.The Joint Registrar,
Co-operative Societies Joint Registrar Office,
District Collector Campus,
Vengikal, Tiruvannamalai,
Tiruvannamalai District.
2.The President,
HH628, Adarappadu PACCS,
Adarappadu Post and Village,
Tiruvannamalai Taluk & District.
... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the
proceedings of the first respondent in Na.Ka.7941/2015 PACCS dated
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W.P.No.24226 of 2019
11.12.2015 in rejecting the regularisation of the petitioner and quash the
same and direct the first respondent to regularise the service of the
petitioner from the date of initial appointment i.e., dated 23.01.1997.
W.P.No.24228 of 2019
Mr.P.Saravanan ... Petitioner
Vs.
1.The Joint Registrar,
Co-operative Societies Joint Registrar Office,
District Collector Campus,
Vengikal, Tiruvannamalai,
Tiruvannamalai District.
2.The President,
V.D.645, Vengikal PACB Ltd.,
Vengikal,
Tiruvannamalai Taluk & District.
... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the
proceedings of the first respondent in Na.Ka.7941/2015 PACCS dated
11.12.2015 in rejecting the regularisation of the petitioner and quash the
same and direct the first respondent to regularise the service of the
petitioner from the date of initial appointment i.e., dated 19.02.1990.
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W.P.No.24226 of 2019
W.P.No.24231 of 2019
Mr.R.Perumal Raja ... Petitioner
Vs.
1.The Joint Registrar,
Co-operative Societies Joint Registrar Office,
District Collector Campus,
Vengikal, Tiruvannamalai,
Tiruvannamalai District.
2.The President,
HH484, Alaganandal,
PACCS, Kallakudi Post,
Tiruvannamalai Taluk & District.
... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the
proceedings of the first respondent in Na.Ka.7941/2015 PACCS dated
11.12.2015 in rejecting the regularisation of the petitioner and quash the
same and direct the first respondent to regularise the service of the
petitioner from the date of initial appointment i.e., dated 13.12.1996.
W.P.No.24233 of 2019
Mr.D.Jayashankar ... Petitioner
Vs.
1.The Joint Registrar,
Co-operative Societies Joint Registrar Office,
District Collector Campus,
Vengikal, Tiruvannamalai,
Tiruvannamalai District.
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W.P.No.24226 of 2019
2.The President,
HH.572, Thachampattu PACCS,
Thachampattu Post & Village,
Tiruvannamalai Taluk & District.
... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the
proceedings of the first respondent in Na.Ka.657/07 PACCS dated
22.07.2011 in rejecting the regularisation of the petitioner and quash the
same and direct the first respondent to regularise the service of the
petitioner from the date of initial appointment i.e., dated 10.09.1990.
W.P.No.24235 of 2019
Mr.N.Sivakumar ... Petitioner
Vs.
1.The Joint Registrar,
Co-operative Societies Joint Registrar Office,
District Collector Campus,
Vengikal, Tiruvannamalai,
Tiruvannamalai District.
2.The President,
HH487, Thalayampallam,
PACCS, Thalayampallam Village,
Nariaputtu Post,
Tiruvannamalai Taluk & District.
... Respondents
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W.P.No.24226 of 2019
Prayer : Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the
proceedings of the first respondent in Na.Ka.7941/2015 PACCS dated
11.12.2015 in rejecting the regularisation of the petitioner and quash the
same and direct the first respondent to regularise the service of the
petitioner from the date of initial appointment i.e., dated 30.05.1990.
In all W.Ps.
For Petitioner : Ms.C.S.Sreenedhi
For Respondents : Mr.S.Ravikumar, SGP
COMMON ORDER
These Writ Petitions have been filed challenging the proceedings of the first respondent and for a consequential direction to regularise the service of the petitioners from the date of their initial appointment.
2. Heard Ms.C.S.Sreenedhi, learned counsel for the petitioner and Mr.S.Ravikumar, learned Special Government Pleader for the respondents in all Writ Petitions.
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3. The learned Special Government Pleader for the respondents submitted that orders have been passed to regularise the service of the petitioners as claimed by them in these Writ Petitions.
4. In view of the above submission, these Writ Petitions are dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
Index : Yes /No 29.04.2025
Speaking / Non-speaking
Neutral Citation : Yes / No
gsk
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W.P.No.24226 of 2019
To
1.The Joint Registrar,
Co-operative Societies Joint Registrar Office, District Collector Campus, Vengikal, Tiruvannamalai, Tiruvannamalai District.
2.The President, HH628, Adarappadu PACCS, Adarappadu Post and Village, Tiruvannamalai Taluk & District.
3.The President, V.D.645, Vengikal PACB Ltd., Vengikal, Tiruvannamalai Taluk & District.
4.The President, HH484, Alaganandal, PACCS, Kallakudi Post, Tiruvannamalai Taluk & District.
5.The President, HH.572, Thachampattu PACCS, Thachampattu Post & Village, Tiruvannamalai Taluk & District.
6.The President, HH487, Thalayampallam, PACCS, Thalayampallam Village, Nariaputtu Post, Tiruvannamalai Taluk & District.
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gsk W.P.Nos.24226, 24228, 24231, 24233 & 24235 of 2019 and W.M.P.Nos.23994, 23995, 23996, 23997, 23999, 24000 & 24001 of 2019 29.04.2025 Page No.8 of 8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/05/2025 04:17:38 pm )