A THANAPAL Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus, to forbear the fourth respondent from terminating the services of the petitioner without adopting special by-laws as approved by the first respondent as required under rule 149(1)of the Tamil Nadu Cooperative Societies Rules 1988.

(2.) I have heard the learned Government Pleader.

(3.) In terms of the Judgment of a Division Bench of this Court in Writ appeal NO.2501/2001etc batch dated 24.10.2002, it is not disputed that the Co-operative Society has to adopt the Special By Laws and as approved by the first respondent as required under Rule 149(1) of the Tamil Nadu Co-operative Societies Rules.