A.S. NAGAMANI Vs. VISHWABHARATHI

JUDGEMENT

(1.) These contempt proceedings are filed complaining of disobedience of the order dated 16.11.2010 passed by this Court in writ petition No. 18496/2004 and other connected matters. In the said order at para 39 this Court has set out how the seniority list of genuine members is to be prepared. It reads as under:

(2.) The grievance of the complainants is the seniority list is not prepared in accordance with the directions issued by this Court, if there is any mistake therein then it is for them to approach the Registrar of Co- Operative Societies for adjudication of seniority but when seniority list itself is not prepared in accordance with the directions issued it is only this Court can go into the said question and issue appropriate directions.

(3.) Accordingly contempt proceedings are dropped, reserving liberty to the complainants to approach the Registrar of Co-Operative Societies. If they approached the Registrar of Co-Operative Societies, he shall consider the same and pass appropriate orders in accordance with law keeping in mind the observations made by this Court in aforesaid writ petitions as well as this order.