A. SUNDARAM Vs. JOINT REGISTRAR OF COOP. SOCIETIES

JUDGEMENT

(1.) THE Petitioner has projected the present Writ of Mandamus praying for passing of an order by this Court in directing the First Respondent to consider on merits by disposing the written representation made by the Petitioner on 09.02.2012 within the stipulated time to be determined by this Court.

(2.) ACCORDING to the Petitioner, he was working as Secretary in the Isukazhikatteri Primary Agricultural Cooperative Bank, Isukazhikatteri, Thiruvannamalai Taluk & District. During the year 2008, he was terminated from service by the First Respondent on the basis of the Criminal Court convicting him in C.C.No.92/2006 and in this connection, the First Respondent / Joint Registrar of Co -Operative Societies, Thiruvannamalai Region, passed orders in reference No.Na.Ka.6472/08 PACB, dated 25.06.2008.

(3.) IT transpires that as against his termination order passed by the First Respondent, the Petitioner filed statutory Revision in terms of Section 153 of the Tamil Nadu Cooperative Societies Rules, 1983 on 10.12.2008. However, the said Revision was dismissed by the Additional Registrar of Cooperative Societies. He later preferred W.P.No.21855 of 2009 in calling for the records relating to the impugned order passed by the Second Respondent in his proceedings Na.Ka.6472/08 PACB, dated 25.06.2008, which was confirmed by the First Respondent as per the proceedings Na.Ka. 84700/2009 Sa.Pa.1, dated 07.10.2009 and quashing the same and further he has sought for direction to the respondents to reinstate him into service with all backwages and other benefits. When W.P.No.21855 of 2009 came up for hearing on 09.09.2011, this Court was pleased to pass the following order: