JAISON,S/O.MALIYEKKAL CHAKKUNNY Vs. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,CO-OPERATION DEPARTMENT

JUDGEMENT

(1.) The petitioner is a member of Nadathara Farmers Service Co - operative Bank Limited, the 3rd respondent herein, and challenges Ext. P5 order passed by the Government in an appeal filed by the party - respondents herein i.e. respondents 4 to 17.

(2.) The appeal was filed against an order passed by the 2nd respondent imposing surcharge on the party respondents on the allegation that loss had been caused to the Society.

(3.) The facts involved in the case disclose that the party respondents were members of the Managing Committee of the Society who had given certain gift to the members as compliment by virtue of a decision taken in the General Body Meeting held on 26/02/2008, expending an amount of Rs.5,91,483/-.