H SUNDARADOSS Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking the relief of writ of certiorarified mandamus relating to the impugned order of the first respondent/Joint Registrar of Co-operative Societies, Kanyakumari District at Nagercoil passed in RC.No.12931/07/PACB dated 17/12/2008 and the order of the second respondent dated 24/11/2008 and quash the same. Further, the petitioner has also sought the relief of restraining the respondents from any way violating the regulations of deployment to a foreign Society.

(2.) THE petitioner joined the service as a Sales Assistant on 1/6/1981 by the Board of Directors of the third respondent/Co-operative Society. He was promoted as Salesman and further promoted as Clerk during the year 1996. He was regularised in the post of Clerk as per the proceedings of the first respondent dated 27/2/1996.

(3.) THE Government recently issued further funds to all the Primary Agricultural Co-operative Society for revitalising the Co-operative movement. As such the Society started functioning and after the commencement of fresh proceedings in the activities of the third respondent/Society, the other Society where he was deputed, passed a Resolution to reconsider his repatriation to the previous Society. THE Resolution was passed on 28/10/2008. A proposal was sent to the first respondent to consider whether he can be repatriated to the original Society where he was previously employed for more than 27 years.