SPECIAL OFFICER Vs. T SANKAR

JUDGEMENT

(1.) THIS writ appeal is directed against the order allowing the writ petition filed by the first respondent. The first respondent was appointed as a Salesman in the appellant -society on consolidated pay on 3.5.99 and subsequently absorbed in the regular time scale of pay on 11.1.2001. He was terminated from service by order dated 27.11.2001 stating that his initial appointment was not through the District Employment Exchange and was not as per rules. Hence, he questioned that order by filing a revision petition before the Joint Registrar of Co -operative Societies, Dharmapuri District, which was rejected on the grounds that the first respondent's appointment was not made through employment exchange, there was no prior permission, the instructions of the Registrar were not followed and that at the time when the first respondent was appointed, the society was at a loss. This order was questioned by way of filing the writ petition. The learned Judge, by placing reliance on the circular of the Registrar of Co -operative Societies, Chennai dated 30.8.2007, allowed the writ petition. This order is put in issue by the society in this appeal.

(2.) WE have heard Mr.M.S.Palaniswamy, learned counsel for the appellant, Mr.C.Prakasam, learned counsel for the first respondent and Mr.R.Lakshminarayanan, learned Government Advocate for the second and third respondents.

(3.) APPARENTLY , the above circular was issued pursuant to the G.O.Ms.No.86, Co -operation, Food and Consumer Protection Department dated 12.3.2001. The validity of the said Government Order came up for consideration and ultimately the Apex Court, in the judgment in A.Umarani v. The Registrar of Co -operative Societies and others, (2004) 7 SCC 112, held that the State Government has no power to issue such order and accordingly declared the order as nullity. Subsequently, when the issue relating to the regularisation of the staff already appointed in violation of the rules and regulations came up for consideration before the Full Bench of this Court in the judgment in R.Rathakrishnan v. The Deputy Registrar of Co -operative Societies, Dindigul Circle, Dindigul, 2007 (5) CTC 369, the Full Bench, after referring to the earlier Division Bench judgment of this Court in L.Justine v. The Registrar of Co -operative Societies, Chennai, 2002 (4) CTC 385 as well as the judgment of the Apex Court in A.Umarani v. The Registrar of Co -operative Societies and others, (2004) 7 SCC 112, ultimately held in paragraph -19 as follows: - "19. In view of the authoritative pronouncement of the Supreme Court, we hold as follows: (i) The State Government cannot exercise its jurisdiction under Article 162 of the Constitution of India or under any Act to direct regularisation of service of any employee, including employees of a Co -operative Society, if the appointments have been made in contravention of the statutory rule or constitutional mandate. (ii) Article 226 of the Constitution of India cannot be used for the purpose of giving interim relief as the only and final relief, without determination of the main issue."