SANKARANARAYANAN Vs. JOINT REGISTRAR OF CO OP SOCIETIES

JUDGEMENT

(1.) In this Original Petition the petitioner has prayed for the following reliefs:

(2.) Facts lie in a very narrow compass. Petitioners 1 and 2 were appointed as Junior Clerks; the 3rd petitioner as Junior Typist and the 4th petitioner as Salesman, in the Thenhipalam Service Cooperative Bank, the 3rd respondent. By Ext. P6 proceedings of the Part-time Administrator of R3 Cooperative Bank, the services of the petitioners were terminated with effect from 16-10-1984, the date on which the said order was passed. The reason for the termination of the services of the petitioners, as shown in Ext. P6, is extracted hereunder:

(3.) It is this order, Ext. P6, that is under challenge in this Original Petition.