S SUBRAMANIAN Vs. GOVT OF TAMIL NADU

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed to issue a writ of Certiorari or any order, direction or writ particularity the nature of a writ of certiorari calling for the records of the first respondent herein in pertaining to his letter (RT) No. 353, Co-op. Department, Fort St. George dated 3. 7. 1987 and quash the same.

(2.) THE petitioner was a member and Ex-President of srikalikapuram Agricultural Service Co-Operative Society which was under the administration of the Special Officer has filed this writ petition challenging the order of amalgamation of the said society with the third respondent society by the Registrar by his proceedings in RC. No. 79223 of 1981 OE, dated 2. 8. 1984 for the gross violation of the provisions under Section 13-A of the Tamil Nadu co-operative Societies Act, 1961. Aggrieved by two said order passed by the second respondent, the petitioner preferred an appeal on 28. 8. 1984 before the first respondent who in turn by his letter No. 30460/ch2/84-11 dated 8. 4. 1987 called upon the petitioner to submit further representation. Accordingly, the petitioner submitted further representation on 25. 5. 1987 by registered post. While so, the first respondent by his letter dated 3. 7. 1987 in R. T. No. 253 co-operative Department Confirmed the order of the Registrar of Co-operative societies and dismissed the appeal on the only ground that the petitioner has not preferred by further representation and the provisional conclusion communicated to him within 15 days from the receipt of the letter. THE said order of the Government has been challenged in this writ petition for the relief mentioned above.