SHOLAVANDAN CO-OPERATIVE PRIMARY AGRICULTURAL AND RURAL DEVELOPMENT BANK LTD. Vs. DEPUTY COMMISSIONER OF LABOUR AND ORS.

JUDGEMENT

(1.) SINCE common issues are involved in these writ petitions, they are heard together and disposed of by this common order.

(2.) W .P.(MD) No. 7741 of 2009 has been filed seeking a Writ of Certiorari to call for the records relating to the impugned order of the first respondent, in his file TNSE No:47/01 and quash the order, dated 15.10.2001.

(3.) THE Elected Board of the petitioner came to power on 01.11.1996. It took steps to get the cadre strength approved by the authorities. Accordingly, the Regional Joint Registrar of Co -operative Societies, Madurai, through his proceedings dated 18.11.1997, approved the cadre strength with one Secretary, six Supervisors and one Office Assistant. The Joint Registrar further directed therein that new appointments should be made by adopting the redeployment.