TAMILNADU GOVERNMENT CO-OPERATIVE DEPARTMENT STAFFS ASSOCIATION Vs. STATE OF TAMILNADU REP. BY ITS SECRETARY CO-OPERATION FOOD CONSUMER PROTECTION

JUDGEMENT

(1.) THE Tamil Nadu Government Co-operative Department Staffs Association has filed this writ petition to challenge the Government Order dated 12.02.2001, vide which the recommendation of the Tamil Nadu Public Service Commission was accepted for appointment of consolidated Supervisors of Industrial Co-operative Society as Senior Inspectors of Co-operative Societies, subject to their consent, as a direct appointment.

(2.) LEARNED counsel for the petitioner vehemently contends that the impugned order cannot be sustained, as the Government Order is contrary to statutory rules, dealing with appointment of Senior Inspector.

(3.) THE petitioner, as a registered Association, is not competent to maintain this writ petition, in view of the law laid down by this Court in W.P.No.41633 of 2006 decided on 23.11.2011 (Tamil Nadu Public Works Dept. and Highways Employees Union vs. State of Tamil Nadu & others)