THE JOINT REGISTRAR/MANAGING DIRECTOR, VIRUDHUNAGAR DISTRICT CENTRAL CO-OPERATIVE BANK LTD Vs. P. ASOTHAI

JUDGEMENT

(1.) Since the issue involved in both the Writ Appeals are one and the same, they are taken up together and decided by a common judgment.

(2.) The appellant herein is the second respondent in W.P(MD).No.21811 of 2015 as well as W.P.(MD).No.9642 of 2015 and the first respondent herein is the writ petitioner in both the writ petitions. However, for the sake of convenience, the parties are referred to as per the rank mentioned in the Writ Petition.

(3.) Since the learned Judge has extensively dealt with the facts in W.P.(MD).No.21811 of 2015 in a detailed manner, we are not repeating it again. However, for the purpose of deciding this case, the short facts are narrated below:-