P.SEETHA Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) This Writ Petition is filed for issuing a Writ of Certiorarified Mandamus to quash the impugned order of the first respondent, dtd. 30/11/2012 confirming the order of the second respondent, dtd. 30/6/2008 and to direct the respondents to reinstate the petitioner with back wages and all monetary and attendant benefits.

(2.) Heard Mr.Kannan, learned Counsel for the petitioner and Mr.K.Selva Ganeshan, learned Government Advocate appearing for the first respondent.

(3.) The brief facts that are necessary for the disposal of this Writ Petition are as follows: