NARAYANAN Vs. COOPERATIVE TRIBUNAL

JUDGEMENT

(1.) The petitioner's grievance is that Ext. P9 revision petition and other connected revision petitions were not entertained by the first respondent Tribunal for want of proper authorisation. It is the case of the petitioner that he has been representing the parties as duly authorised under R.99(2) of the Kerala Cooperative Societies Rules and the very same Tribunal has passed orders as can be seen from Exts.P2, P3, P5 etc. R.99(2) of the Rules reads as follows:

(2.) Since presentation through the agent is permitted before the Tribunal in the case of application and appeal, there is no reason why an agent duly authorised should not be permitted to present a revision petition. In the above circumstances, there will be a direction to the first respondent Tribunal to take up for consideration revision petition Nos. 157 to 160 as and when presented by the petitioner, in case there is a letter of authority authorising the petitioner as required under R.99(2) of the Kerala Cooperative Societies Rules.