E SENTHTLKUMAR Vs. REGISTRAR OF CO OP SOC

JUDGEMENT

(1.) When the L.P.A. came up for hearing before this Court on 8-3-1995, Writ Petition No. 11680 of 1993 was directed to be posted along with L.P.A. Accordingly, both the matters are posted together and the learned counsel appearing on both sides in both the matters are heard.

(2.) As the decision in the writ petition will have a bearing on the L.P.A., we first take up the writ petition for consideration.

(3.) The petitioners have sought for quashing the order of the Registrar of Co-operative Societies (Housing), Madras 17 (first respondent) bearing R. C. No. 2057/92/C-4, dated 25-2-1993 and also the order dated 28-4-1993 passed by the Special Officer. The Kancheepuram Co-operative Housing Society Limited, Kancheepuram (second respondent), insofar as they relate to the denial of backwages.