N. GOVINDARAJ Vs. JOINT REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) This Writ Appeal is filed by the appellant to set aside the order passed by the learned Single Judge in W.P(MD)No.13112 of 2020 on the file of this Court.

(2.) The appellant is the writ petitioner before the learned Single Judge. The writ petition was filed by way of a Writ of Mandamus. The writ petitioner sought the respondents to conduct free, fair, fresh and proper enquiry or re-enquiry in connection with 81 enquiry ordered by the second respondent vide Na.Ka.No.824/2019/PACCS dtd. 29/10/2019 under Sec. 81 of the Tamil Nadu Co-operative Societies Act in Q 1245, Vallam Primary Agricultural Co-operative Credit Society, Vallam, Nainarkoil Circle, Paramakudi Taluk.

(3.) However, the learned Single Judge accepting the submission of the Additional Government Pleader appearing for the respondents 1, 2 and 4 that already 81 inquiry was concluded on 4/8/2022 and the report was also filed before the second respondent for appropriate action, observed that no further order is necessary in the writ petition and dismissed the same as infructuous. Challenging the same, the Writ Petitioner / Appellant is before this Court.