A. Pitchai vs The Joint Registrar of Cooperative Societies, Perambalur and R. 6109, Thondamanthurai Primary Agricultural Cooperative Bank Ltd.

K.P. Sivasubramaniam, J.—The petitioner seeks for a writ of mandamus to direct the respondent to consider the petitioner''s representation

dated 16.08.2001

In the above mentioned representation the petitioner seeks to be reinstated in service with the consequential benefits. It is represented that the

petitioner has been kept under suspension with effect from 10.08.2000 and he has forwarded the above mentioned application for restoration to

duties.

I do not propose to go into the merits of the contentions of the petitioner. Having regard to the nature of the prayer, it is sufficient to direct the

appropriate authority to dispose of the representation of the petitioner dated 16.08.2001 in accordance with law and on merits within a period of

four weeks from the date of receipt of a copy of this order. The fact that this order is issued does not mean that the petitioner is automatically

entitled to reinstatement. The claims of the petitioner have to be examined in accordance with law. The authority has to apply its own mind and is

not to be guided by any opinion given by the Government Pleader.

With the above observation, the writ petition is disposed of. No costs.