N. KRISHNOJI RAO Vs. THE MANAGING DIRECTOR, HOPCOMS

JUDGEMENT

(1.) The petitioner has challenged the order dated 8.4.2014, whereby the petitioner has been denied the appointment on compassionate ground.

(2.) However, the learned counsel for the respondent has raised a preliminary objection about the maintainability of the present writ petition. According to the learned counsel, the petitioner has an alternative remedy under Section 70 of the Karnataka Co-operative Societies Act, 1959 ('the Act' for short). Therefore, if there is any dispute that has arisen between the petitioner and the Co-operative Society, he should first approach the Registrar of Co-operative Societies. Hence, according to the learned counsel for the respondent, the present petition is not maintainable.

(3.) The learned counsel for the petitioner seeks liberty to file petition before the Registrar of Co-operative Societies.