M.K.JAYAPAL Vs. STATE OF KERALA

JUDGEMENT

(1.) An order of surcharge under Section 68(2) of the Co-operative Societies Act was affirmed in appeal, against which Writ Petition Nos.25247 and 26203 of 2020 have been filed. W.P.(C) No.26138 of 2020 has been filed challenging the consequential notice directing initiation of proceedings under Section 79 of the Co-operative Societies Act.

(2.) Heard learned Senior Counsel Sri.T.A.Shaji, and learned counsel Sri.B.S.Swathi Kumar, for the petitioners and Smt.Sheeja C.S., the learned Senior Government Pleader.

(3.) Proceedings under Section 68 , for surcharge, was based on the report in an inquiry under Section 65 of the Co-operative Societies Act. As per Ext.P11 order dated 15.02.2019, the petitioners were surcharged. Challenging the same, the petitioners preferred appeal. As per Ext.P13 order dated 21.10.2020, the appeal was dismissed.