P M MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the President of the Managing Committee of the 4th respondent-Society, is aggrieved with the proceedings initiated under Section 66 of the Kerala Co-operative Societies Act, 1969 [for brevity "the Act"], as per Exhibit P9.

(2.) The petitioner has two contentions in challenge of Exhibit P9. The first contention is that Exhibit P9 relates to the very same issue that was asked to be explained by Exhibit P1 notice. The petitioner has filed detailed objections to Exhibit P1 and there could be no separate proceedings initiated, at Exhibit P9, under Section 66 without consideration of the explanation of the petitioner to the identical allegations in the earlier notice. It is also contended that Section 66 mandates satisfaction of the officer initiating an inspection under Section 66 and it cannot be on the dictate of the superior officer. There is no satisfaction of the Joint Registrar (General) evident from Exhibit P9 and the proceedings are purportedly issued only on the directions of the Registrar, evident from the communication dated 03.04.2013 referred to in Exhibit P9 as item No. (5). It is also contended that the allegations in Exhibits P1 and P9 are with respect to a quarrying work undertaken by the Society, the accounts of which have been found fault with in a special audit report. The inspection contemplated under Section 66 being based on the special audit report, it cannot be proceeded with unless the appeal before the Government is disposed of.

(3.) The records produced would indicate that Exhibit P1 was an intimation regarding the improper maintenance of accounts of a quarrying activity carried on by the respondent-Society. It is also evident that improper maintenance was found in a special audit conducted. Exhibit P1 merely directed the society to place the issue before the Managing Committee and reply suitably to the objections raised on audit. The President of the Society, the petitioner herein, on receiving the same has filed Exhibit P2 before the Joint Registrar (General), Kottayam seeking a copy of the special audit report. The petitioner also objected to the special audit report having been submitted without taking the comments of the Managing Committee.