N RAJAGOPAL Vs. REGISTRAR OF CO OPERATIVE

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Certiorari calling for the entire records of the first respondent in his proceedings rc. No. 141410/2004/ardb. 3, dated 04. 10. 2004 and quash the same.

(2.) THE Registrar of Cooperative Societies, the first respondent herein, addressed a letter dated 4. 10. 2004 to all the Regional Joint Registrars of Co-operative Societies (except Chennai Region ). Paragraph 3 of the said letter, which is relevant, reads as follows:-

(3.) THE grievance of the petitioners is that instead of the Settlement arrived under Section 18 (1) of the Industrial Disputes Act, 1947 between the bank and the employees, the direction issued by the Registrar of Co-operative Societies, the first respondent herein, to all the Regional Joint Registrars of Co-operative Societies and in particular the 6th respondent in the instant case will be contrary to the settlement arrived at under Section 18 (1) of the industrial Disputes Act, 1947. Therefore, the letter is under challenge.