P NEETHIMANI Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) CHALLENGE is made to the order of the third respondent made in Na. Ka. No. 1613/2005/pa. Tho dated 3. 2. 2006 and to quash the same and directing the respondents to treat the period from 10. 7. 2003 to 24. 9. 2002 as compulsory wait as per Ruling (3) of Fundamental Rule 9 (6) and pay salary.

(2.) AFFIDAVIT filed in support of the petition is perused.

(3.) THE Court heard the learned counsel on either side.