A.MANI Vs. JOINT REGISTRAR OF COOPERATIVE

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Special Government Pleader for respondent no.1.

(2.) The legal issue raised is as to whether the appellant stood disqualified to be the President of the Society. The case hovers around the interpretation of Section 34 (1) (a) of the Tamil Nadu Co-operative Societies Act, 1983, which reads as under:-

(3.) There is no dispute that Rajalakshmi, daughter-in-law of the appellant was working as a Saleswoman in Vanapuram Primary Agricultural Cooperative Credit Society on 02.02.2009 and continues to work even today.