T PALANISAMY Vs. REGISTRAR OF CO-OP SOCIETIES

JUDGEMENT

(1.) PRAYER: W.P.Nos.7731 &7732/2003 are filed under Article 226 of Constitution of India praying to issue Writ of Certiorarified mandamus to call for the records of the 4th Respondent in order dated 24.02.2003 reverting the Petitioners from Assistant Manager to Senior Assistant/Clerk and Clerk to Office Assistant and directing for the suspended period only subsistence allowances to be paid and no other benefits and quash the same. Common Order Petitioners in W.P.Nos.7731 & 7732/2003 seek Writ of Certiorarified Mandamus, to quash the proceedings of 4th Respondent dated 24.02.2003 reverting the writ petitioner in (W.P.No,7731/2003) from Assistant Manager to Senior Assistant/Clerk and writ petitioner in (W.P.No,7732/2003) from Clerk to Office Assistant and directing for payment of subsistence allowances.

(2.) BRIEF facts which led to filing of writ petition are as follows:-

(3.) RAISING strong objection as to the maintainability of writ petitions the learned Addl.Govt.Pleader submitted that in view of efficacious alternative remedy available under Sec.153 of the Act and in view of the decision in Marappan's case- 2006 (4) CTC 689 the writ petitions are not maintainable.