C. GOVINDARAJA Vs. THE REGISTRAR OF COOPERATIVE SOCIETIES, KILPAUK, CHENNAI, DHARMAPURI DISTRICT CENTRAL COOPERATIVE BANK LTD., REP. BY ITS SPECIAL OFFICER, DHARMAPURI AND THE DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES, KILPAUK, CHENNAI

JUDGEMENT

(1.) Mr. K. Kumaresh Babu, learned Government Advocate takes notice for the first respondent.

(2.) Writ Petition No.20837 of 2002 praying to issue a Writ of Certiorarified Mandamus calling for the records of the second respondent connected to his order dated 10.10.2001 and of the first respondent connected to his order dated 1.2.2002, quash the same and direct the second respondent to reinstate the petitioner in the original post of Assistant in the service of the second respondent Bank with all backwages, increment, seniority and other attendant benefits from the date of suspension, i.e. 10.10.2001.

(3.) Writ Petition No.20838 of 2002 praying to issue a Writ of Certiorarified Mandamus calling for the records of the second respondent connected to the charge memo. dated 5.11.2001 and quash the same.