V JAYAKUMAR Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) All the above writ petitions have been filed praying to issue Writs of Certiorarified Mandamus to call for the records of the first respondent in Reference No.Lr.Rc.4821/2002/C3, dated 18.7.2002 and the consequential order passed by the second respondent in Reference RC.No.420/2000 dated 24.7.2002 and quash the same and consequently direct the respondents to reinstate the petitioner in W.P.No.32457 of 2002 as the Assistant Secretary and the petitioners in W.P.Nos.32458 and 32459 of 2002 as the Ledger Clerks in The Government Telecommunication Employees cooperative Society Limited with backwages, all consequential and monetary benefits.

(2.) For the sake of convenience and easy reference, all the above writ petitions are respectively referred to as the first, second and third writ petitions and the petitioners therein as the first, second and third petitioners respectively in the order given above.

(3.) On a perusal of the materials placed on record and upon hearing the learned counsel for both, it comes to be known that all the petitioners were appointed in the second respondent Cooperative Society respectively as Assistant Secretary and Ledger Clerks in the vacant places and they were all confirmed in their respective posts in accordance with Bye-law 65(6)(1) of the second respondent Society; that the first respondent addressed a letter to the second respondent in reference Lr.Rc.No.4821/2002/C3, dated 18.7.2002 thereby stating that certain irregularities have been noticed in the recruitment of the staff during 1997-2000 and required the second respondent to remove the petitioners along with three others from their services.