P RAVICHANDRAN Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) With the consent of both the counsel, the writ petition is taken up for disposal.

(2.) Heard both sides. The case of the petitioner is that he has filed a revision petition, dated 13.5.2013 under Section 153 of the Tamil Nadu Cooperative Societies Act against the action of the second respondent in securing forced resignation on 4.4.2013 while he was working as Salesman in the second respondent Cooperative society. The revision petition was rejected by the first respondent on 31.5.2013 on the sole ground that there was no order of the second respondent.

(3.) According to the learned counsel for the petitioner, for entertaining the revision petition under Section 153 of the Tamil Nadu Cooperative Societies Act, there need not be any order and the action of the cooperative society can be assailed under Section 153 of the Act. He has relied on a judgment of this court in W.P.No.10591 of 2009, dated 11.08.2009. Paragraph 6 of the said order is extracted hereunder :