MANAGEMENT E-KOTTAIPATTI PRIMARY AGRICULTURAL CO-OPERATIVE BANK Vs. PRESIDING OFFICER, LABOUR COURT, DISTRICT COURT CAMPUS

JUDGEMENT

(1.) This Writ Petition has been filed to call for the records from the first respondent's impugned order made in I.D.No.72/2004 dated 02.07.2008 and quash the same as illegal.

(2.) The brief facts of the case is that the petitioner is working as a Senior Inspector of Co-operative Societies at Deputy Registrar of Co- operative Societies, Thirumangalam, and this petition is filed by the management challenging the order passed by the Labour Court in I.D.No.72/2004 dated 02.07.2008.

(3.) The petitioner bank is a Co-operative institution registered under the Tamilnadu Co-operative Societies Act and Rules thereunder. The petitioner society is having registered bye law and also having special bye law in connection with the service conditions for the employees of the petitioner's society. The petitioner's bank further alleges that if any appointment is made in the petitioner's society, it has to get prior permission from the Co- operative Department and should follow the service conditions of the Special Bye Law and Rule 149 of the Tamilnadu Co-operative Societies Act, 1988 and the appointment should be made through employment exchange by the appointing committee.