V EASWARAN Vs. JOINT DIRECTOR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of Certiorarified Mandamus to call for the records of the impugned order of the first respondent in ref.Na.Ka.7460/09 Sa.Pa dated 29.06.2009 in Revision Petition No.6/2008 confirming the impugned order of the 2nd respondent in his proceedings dated 31.05.2008 and quash the same and consequently direct the 2nd respondent herein to reinstate the petitioner herein as Packer with all backwages, attendant and all other monetary benefits etc.

(2.) The necessary facts, which are required to be noticed for the disposal of the writ petition is as follows:

(3.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader for the respondents.