MAALENAHALLI MILK PRODUCERS CO-OPERATIVE SOCIETY LTDLTD Vs. ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Heard Sri Krishnappa N.R, learned counsel for the petitioners, Smt. Vaheeda, learned HCGP for the respondent No.1 and Sri Ravindranath M, learned counsel for respondent No.2-Caveator.

(2.) Petitioners are before this Court being aggrieved by the order of the Karnataka Appellate Tribunal, Bengaluru rendered in IA.No.1 seeking for stay of operation and execution of the order passed by respondent No.1 dated 28.09.2018 in Dispute No.03/2017-18 ordered in favour of the respondent No.2 herein and thereby, setting aside the findings of the Enquiry Officer and the order of dismissal passed by Petitioner-Society against respondent No.2.

(3.) Facts in brief are that the respondent No.2 was placed under suspension and imputation of charges issued. There were 10 charges framed. After the domestic enquiry, the Enquiry Officer rendered a finding that seven out of ten charges i.e., Charges at Sl.Nos.1, 2 3, 5, 6, 7 and 9 were proved and charges at Sl.Nos.4, 8 and 10 were not proved. Charges that were held to be proved include the charges of misappropriation of funds of the Petitioner-Society, interpolating the resolution passed by the Society, carrying away the books of accounts and audit reports and storing them at her residence, furnishing false information to the Board, misleading the members of the Board and behaving in an unprofessional manner with the members of the Milk Union.