D MUNIKRISHNAN Vs. COLLECTOR KRISHNAGIRI

JUDGEMENT

(1.) IN these three Writ Petitions, the challenge is to the action of the District collector in ordering transfer of Public Distribution System to some other society.

(2.) IN W. P. No. 6937 of 2009, the petitioner is a Sales Assistant in in kelamangalam Agricultural Producers Cooperative Marketing Society. The petitioner was informed by an order dated 31. 3. 2009 that he was relieved from the service of the Society on the ground that the petitioner should report to another Primary Agricultural Cooperative Society, wherein the business of running fair price shops was culled out. Apart from the fact that such a Writ petition is not maintainable, Mr. P. Mohanraj, learned counsel for the petitioner contended that by virtue of this order, the petitioner will have to lose employment and therefore he is attacking the policy of the transfer of fair price shop to some other society as unjustified.

(3.) IN W. P. No. 7142 of 2009, the case is filed by Trade Union representing the employees of the Cooperative Wholesale Stores challenging the action of the district Collector in transferring the Public Distribution System to another public service cooperative stores.