R VASUDEVAN Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner was appointed as Assistant in the third respondent Bank. The second respondent, exercising his suo motu power under Section 153(1) of the Tamil Nadu Cooperative Societies Act, passed an order, dated 17.5.2011 holding that the petitioner was appointed to the service in the third respondent bank in contravention of Rule 149(2) and (3) of the Tamil Nadu Cooperative Societies Rules. Based on the same, the petitioner was dismissed by the third respondent, by an order dated 27.1.2012.

(2.) The petitioner has filed an appeal under Section 75(5) of the Tamil Nadu Cooperative Societies Act against the aforesaid order before the first respondent. The first respondent passed an order dated 7.2.2012 directing the petitioner to prefer revision before the second respondent.

(3.) Thereafter, the petitioner filed a revision petition under Section 153 of the Tamil Nadu Cooperative Societies Act before the second respondent in Revision Petition No. 1194 of 2012.