G. RAMESH Vs. SURVEYOR GENERAL OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) The petitioners are all employees of the 1st respondent-Authority and working as Group-B officers.

(3.) It is the case of the petitioners that they were functioning as Directors on the Board of the 3rd respondent-Society established under the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as the 'Act') and that in the year 2015 a Special officer came to be appointed to administer the Society, who by his proceedings dated 15.2015, had requested the Asst. Registrar of Co-operative Societies, i.e., the 2nd respondent herein, to conduct an enquiry into the financial affairs of the 3rd respondent Society and upon such request, the 2nd respondent initiated an enquiry under the provisions of Sec. 64 of the Act. Pursuant to the enquiry, certain financial irregularities, misappropriations etc., were detected and a report came to be submitted by the Enquiry officer on 19.12.2015. Thereafter, the 2nd respondent has passed orders under the provisions of Sec. 68 of the Act. Thereafter, the 2nd respondent has also ordered initiation of surcharge proceedings for recovery of loss occasioned to the 3rd respondent-Society on account of the illegalities committed by the petitioners.