S.MURUGAN Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) The impugned order passed by the 1st respondent in proceedings, dated 01.12.2014, declining the claim of the writ petitioner to appoint him in the 3rd respondent Co-operative Society, is under challenge in the present Writ Petition.

(2.) The petitioner was initially appointed as Junior Clerk in the 3 rd respondent Co-operative Society, registered under the Provisions of the Tamil Nadu Co-operative Societies Act.

(3.) The learned counsel for the petitioner states that the petitioner is a differently abled person and he was appointed in the Society, as per the proceedings. However, the 3rd respondent, through order, dated 20.07.2006, removed the petitioner from the service stating that the initial appointment of the Writ Petitioner was in violation of the cadres strength fixed by the 1st respondent, through a Circular, dated 22.02.2005, and the said Circular was issued by the Registrar of Co-operative Societies, under Section 181 of the Tamil Nadu Co-operative Societies Act.