R KANDHASAMY Vs. JOINT REGISTRAR OF COOP SOCIETIES

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking to challenge the order of the first respondent dated 17.12.2007. By the impugned order, the first respondent Revisional Authority, under Section 153 of the Tamil Nadu Co-operative Societies Act, 1983 (for short Act) dismissed the petitioner's revision and directed the petitioner to be demoted from the existing post to a lower post.

(2.) The writ petition was admitted on 17.03.2008 and an order of interim stay was also granted on the same day. Since at the time of filing of the writ petition, the entire departmental proceedings were not filed, a direction was given to the respondents to produce the original records relating to the revision application filed by the petitioner. Accordingly, the learned Special Government Pleader produced the records for perusal by this Court.

(3.) It is the case of the petitioner that he was working as Senior Clerk in the second respondent Primary Agricultural Co-operative Bank. He was suspended from service by an order dated 05.07.2006. Subsequently, he filed a writ petition in W.P.No.22222/2006, challenging the order of suspension. Pursuant to the order passed by this Court on 13.07.2006 setting aside the suspension, he was restored to duty. However, on the basis of the charges levelled against the petitioner dated 13.07.2006, a domestic enquiry was conducted and by an order of the Special Officer dated 04.11.2006, the petitioner was imposed with the penalty of postponement of increment by two years. It is against the said penalty, the petitioner had filed a revision application.