SALEM NAMAKKAL AND ERODE DISTRICT TALUK COOPERATIVE HOUSING SOCIETIES EMPLOYEES UNION Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) In the first writ petition (W.P.No.24495 of 2009), the petitioner is Employees Union of various Cooperation Housing Societies functioning in Districts of Salem, Namakkal and Erode. It is claimed to be registered and also affiliated to Labour Progressive Federation (LPF). The prayer in that writ petition is for a writ of declaration declaring that clauses No.5, 6(1)A and 6(VIII) in RC No.4304/2003 SF2 dated 15.06.2009 passed by the respondent are illegal, unconstitutional and void.

(2.) In that writ petition, the Registrar of Cooperative Societies (Housing), the sole respondent, issued a circular, dated 15.6.2009 fixing the cadre strength, pay scale in respect of various employees working in the Cooperative Housing Society. The petitioner is aggrieved by the following clauses:

(3.) The writ petition was admitted on 5.1.2010. Pending the writ petition, an interim stay was granted. The matter was also directed to be posted along with W.P.No.25666 of 2009.