Madras High Court
Saravanan vs The Deputy Registrar Of Co-Operative on 20 November, 2006
Bench: P.Sathasivam, S.Tamilvanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 20.11.2006
Coram:-
The Hon'ble Mr. Justice P.SATHASIVAM
and
The Hon'ble Mr. Justice S.TAMILVANAN
W.P. Nos.17570, 20775, 21843 to 21849, 15498 to 15543, 15545 to 15547, 15878 to 15911, 15874 to 15876, 15912 to 15917, 16214 to 16217, 16941, 16492, 16510, 16583 to 16605, 16736 to 16755, 16340 to 16399, 16810 to 16839, 16980 to 17033, 17060 to 17099, 17396 to 17422, 17446 to 17462, 17592 to 17611, 17547 to 17549, 17612 to 17619, 17799, 17814, 17977 to 17982, 17806, 17936, 18133, 18134 and 18125 to 18132 of 2005
and
W.P.M.P.Nos.19089, 22687, 23795 to 23801, 16916 to 16961, 16963, 16965, 16967, 17313 to 17346, 17309 to 17311, 17347 to 17352, 17626 to 17629, 18421, 17940, 17965, 18069 to 18089, 18091 to 18093, 18233 to 18252, 17795 to 17853, 17855, 18296 to 18325, 18444 to 18498, 18528 to 18564, 18566, 18568, 18570, 18909 to 18933, 18935, 18937, 18946 to 18959, 18961 to 18965, 19108 to 19127, 19063 to 19065, 19128 to 19135, 19335, 19357, 19561 to 19567, 19346, 19512, 19686, 19688 and 19678 to 19685 of 2005
and
W.V.M.P.Nos.1465, 1678, 1603, 1650 to 1656, 1604 and 1631 of 2005
W.P.No.17570 of 2005
Saravanan ...Petitioner
vs
1. The Deputy Registrar of Co-operative
Societies, Jayapuram Colony,
Tindivanam, Cuddalore District.
2. Thaiyur Primary Agricultural
Co-operative Bank Ltd.,
(C.L.Spl.205)
Cuddalore District. ... Respondents
PRAYER IN W.P.17570 of 2005: Writ petition filed under Article 226 of the Constitution of India, praying for a writ of certiorarified mandamus to call for the records relating to the order in Na.Ka.No.6178/2003 Ve.Se.Sa. dt.18.5.2005 of the first respondent, quash the same and consequently to direct the 2nd respondent to continue the petitioner in service, award costs.
For Petitioners:
In W.P.No.17570 of 2005 : Mr.D.Hariparanthaman
In W.P.Nos.20775,21843 to 21849,
15498 to 15537, 15538 to 15543,
15545 to 15547,15878 to 15911,
15912 to 15917, 16214 to 16217,
16583 to 16605, 16736 to 16755,
16340 to 16399, 16810 to 16839,
16980 to 17033, 17060 to 17099,
17396 to 17422, 17446 to 17462,
17592 to 17611, 17612 to 17619,
17977 to 17982, 18133, 18134
and 18125 to 18132 of 2005 : Mr.NGR Prasad for Mr.C.Prakasam
In W.P.15874 to 15876 of 2005 : Mr.K.S.Viswanathan
In W.P.16941 of 2005 : Mr.S.Mani
In W.Ps.16492,17814 & 17806 of 2005 : Mr.K.Raja
In W.P.16510 of 2005 : Mr.R.Maaran
In W.P.No.17547to 17549 of 2005 : Mr.R.Sampath Kumar
In W.P.17799 of 2005 : Mr.C.S.M.Subramaniam
In W.P.17936 of 2005 : Mr.V.Raghavachari
For Respondents: (State) : Mr.Mr.S.Ramasamy
Addl.Advocate General II
assisted by
Mr.P.Subramani, G.A.
In W.P.17570 of 2005 Mr.M.S.Palanisamy (for R2)
C O M M O N O R D E R
(Order of the Court was made by P.SATHASIVAM, J.) In all these writ petitions, the petitioners either challenged the order of termination or show cause notice. In view of the order to be passed hereunder, we are of the view that there is no need to traverse the factual details as stated by the petitioners in their affidavit and the stand taken by the Government in their counter affidavit.
2. In the course of argument, it is brought to our notice, the proceedings of the Registrar of Co-operative Societies in e/f/128691/2006 bjhntt 1 dated 25.10.2006 and the proceedings of the Government Co-operative and Consumer Department fojk; vz;/22322/rp/$p//1/2005-7 dated 02.11.2006 addressed to the Registrar, Co-operative Societies, Chennai 10.
3. A perusal of both the above mentioned proceedings of the Registrar/letter of the Government clearly show that the Government is taking interest in considering the grievance of the petitioners as well as others similarly placed.
4. Learned Additional Advocate General appearing for the Government also brought to our notice that based on the above mentioned proceedings, steps are being taken by the appropriate authority. In those circumstances, we are of the view that there is no need to go into the correctness of the impugned orders/proceedings at this juncture. The respondents/Government/Officers concerned are free to implement the decision of the Government referred above. It is made clear that any person who is not coming within the guideline/direction of the Government for regularisation/continuation in their service, they are free to approach the appropriate forum/Court to vindicate their grievance. It is also made clear that those persons continuing in office by virtue of interim orders of this Court are permitted to continue until final decision being taken by the authority concerned, viz., Regional Joint Registrar of Co-operative Societies.
With the above observation, all the writ petitions are closed. No costs. Consequently connected miscellaneous petitions are closed.
gms To
1. The Deputy Registrar of Co-operative Societies, Jayapuram Colony, Tindivanam, Cuddalore District.
2. Thaiyur Primary Agricultural Co-operative Bank Ltd., (C.L.Spl.205) Cuddalore District.