K.KARUPPANNAN Vs. JOINT REGISTRAR OF CO-OPERATIVE

JUDGEMENT

(1.) Writ Petition is filed for issuance of a writ of Certiorarified Mandamus calling for the records of the 1st respondent in and by his proceedings Na.Ka.No.17588/2007/Ve.4, dated 09.11.2007, quash the same and consequently directing the respondents to reinstate the petitioner into service with all consequential service and monetary benefit.

(2.) The petitioner has challenged the impugned order of dismissal passed by the 1st respondent. According to the petitioner, the impugned order is liable to be set aside on the following grounds:

(3.) The learned counsel appearing for the petitioner contended that on 31.07.2008, the petitioner retired from service on attaining the age of superannuation.