S MUTHU Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioners filed O.A.Nos. 5484 and 5485 of 2002. On abolition of the Tribunal, the matters stood transferred to this Court and re-numbered as W.P.Nos. 7025 and 7026 of 2007.

(2.) The petitioners were temporarily appointed as Junior Inspectors of Cooperative Societies, under Rule 10(a)(1) of Tamil Nadu State and Subordinate Service Rules. Apart from the petitioners, many others were also appointed as Junior Inspectors of Cooperative Societies on temporary basis.

(3.) The Government issued G.O.Ms.No. 271, Co-operation, Food and Consumer Protection Department, dated 10.11.1988 for conducting a Special Qualifying Examination for regularisation of the service of the temporary Junior Inspectors of Cooperative Societies. Accordingly, the Special Qualifying Examination was conducted by the Tamil Nadu Public Service Commission. The petitioners and other similarly situated persons appeared in the said qualifying examination and they were successful.