K. KUMARAN Vs. JOINT REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner is a Secretary of C. 2553 Kommasewaram Primary Agricultural Co -operative Credit Society Ltd., which is a Co -operative Society governed by the Tamil Nadu Co -operative Societies Act. The President of the said Society based on the resolution passed in the society, has placed the petitioner under suspension from service with effect from 09.06.2014. Challenging the same, the petitioner is before this Court with this writ petition.

(2.) THIS writ petition has come up today for admission. Mr. L.P. Shanmugasundaram, learned Special Government Pleader takes notice for the respondents.

(3.) WHEN a specific query was made to the learned counsel for the petitioner as to how this writ petition is maintainable as against the fourth respondent in view of the law laid down by a Larger Bench of this Court in K. Marappan v. The Deputy Registrar of Co -operative Societies, Namakkal Circle, Namakkal 636 001 and another ( : 2006 (4) CTC 689), the learned counsel for the petitioner has got no answer for the same.