B SWAMY Vs. ASSISTANT REGISTRAR COOPERATIVE SOCIETY

JUDGEMENT

(1.) In this petition, the petitioner has sought for the following prayer and the interim prayer:

(2.) Heard learned counsel for the petitioner, learned High Court Government Pleader for respondent Nos.1 and 16 and learned counsel for respondent Nos.2 to 13 and 15. Perused the material on record.

(3.) The undisputed material on record discloses that aggrieved by the impugned Resolution dtd. 7/4/2022 passed by respondent Nos.2 to 13, the petitioner raised a dispute before the first respondent - the Assistant Registrar of Co-Operative Society (ARCS). In the said dispute, the petitioner filed an application seeking stay of the impugned Resolution dtd. 7/4/2022. The said application for stay having been taken up by the first respondent - ARCS on 7/6/2022, the same was rejected by the first respondent by passing the impugned order, which is assailed by the petitioner in the present petition.