G LAKSHMI Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(2.) THIS writ petition has been filed praying for a writ of Certiorarified Mandamus to quash the impugned order, dated 31.1.2003, dismissing the petitioner from service and to direct the respondent to reinstate the petitioner in service.

(3.) THE learned counsel appearing for the respondent has submitted that the impugned proceedings, dated 31.1.2003, has been passed by the respondent in his capacity as the Special Officer of the A-1382, Virdhunagar District Consumer Co-operative Wholesale Stores Limited, Virudhunagar, and therefore, the writ petition is not maintainable in view of the decision of the Larger Bench of this Court made in K. Marappan Vs. THE Deputy Registrar of Co-operative Societies, Namakkal (2006(4) CTC 689).