S. KALAIVANAN Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for the issuance of a writ in the nature of certiorari to quash the order passed by the Registrar Co-operative Societies in refusing to entertain the revision filed by the petitioner under Section 153 of the Tamil Nadu Co-operative Societies Act, 1983.

(2.) THE petitioner was appointed at A.2253 Madurai Southern Railway Staff Co-operative Stores Ltd., Madurai 16 as a Packer on daily wage basis on 1/3/2000. The services of the petitioner was confirmed as per the settlement entered into under Section 12 (3) of the Industrial Disputes Act, 1947 on 15/3/2001. The petitioner was retrenched from service after complying with the provisions of Section 25 F of the Industrial Disputes Act.

(3.) THE request of the petitioner of reemployment was declined for want of vacancy. Advertisement was issued in a Tamil daily 'Dinathanthi' on 28/10/2010, inviting applications for the post of Weighters. The petitioner approached the Joint Registrar Co-operative Society in response to the advertisement for appointment. The request of petitioner was rejected on the ground that the case of the petitioner was not sponsored by the Employment Exchange.