PONDICHERRY CO OPERATIVE MILK PRODUCERS UNION LIMITED Vs. REGISTRAR OF CO OPERATIVE SOCIETIES PONDICHERRY

JUDGEMENT

(1.) The above two contempt applications are complaint and counter-complaints of contempt and in both the contempt applications, this Court had ordered notice to the respondents on 4-1-2000 returnable by eight weeks.

(2.) As per orders of My Lord, The Hon'ble Chief Justice along with the contempt applications, the above two writ petitions and the connected miscellaneous petitions also were taken up for hearing, besides W.M.P. Nos. 23143 and 23144 of 2000 in W.P. No. 18210 of 1999 filed by the Registrar of Co-operative Societies, Pondicherry, for directions.

(3.) W.P. No. 18210 of 1999 was filed by G. Navaneetha Kannan praying for the issue of a writ of mandamus to call for the proceedings of the first respondent, the Registrar of Co-operative Societies, Pondicherry in the proceedings No. 5/7/1/31/RCS/DAIRY/99/415 dated 9-11-1999 and quash the same and consequently appoint the respondents to select and appoint the petitioner as Managing Director of the second respondent-Society without reference to the impugned order of the first respondent made in his reference dated 9-11-1999.