K THIRUNAVUKKARASU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PRAYER in the writ petition is to include petitioners name in the panel of Deputy Registrars of Co-Operative Societies for the year 1998-99 issued by the first respondent in G. O. Ms. No. 94, Co-Operation, Food and Consumer Protection Department dated 19. 5. 2000 according to the feeder category seniority of the petitioner.

(2.) THE brief facts necessary for disposal of the writ petition are as follows,

(3.) THE respondents have been served as early as in the year 2000, but no counter affidavit was filed either before the Tribunal or before this Court to controvert the averments made in the affidavit.