G ALAGARSAMY Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES, MADURAI REGION AND SPECIAL OFFICER, SREE MEENAKSHI MILLS EMPLOYEES COOPERATIVE STORE LTD

JUDGEMENT

(1.) Heard both sides.

(2.) All the three Writ petitions were filed by the three employees of the 2nd Respondent Cooperative Society. All the three Petitioners were working as Salesmen in the said Society. On complaint being received about the genuineness of the educational certificates produced by them, an enquiry under Section 81 of the Tamil Nadu Cooperative Societies Act, was ordered to be conducted. Even when the enquiry was pending, charge memos were issued to the Petitioners and subsequently, the three Petitioners were dismissed from service on 29.03.2007 producing false educational certificates vide charge memo dated 22.11.2006. In respect of G. Alagarsamy, (Petitioner in W.P.(MD) No. 1572 of 2008) the charge memo dated is 21.11.2006. In respect of K. Muniyasamy, (Petitioner in W.P.(MD) No. 1588 of 2008) the charge memo dated 22.11.2006. In respect of S. Nagarajan, (Petitioner in W.P.(MD) No. 1630 of 2008). As against the dismissal, all the three Writ Petitioners filed revision applications under Section 153 before the first Respondent, the Revisional Authority. The Revisional Authority by three separate orders dated 26.12.2007, dismissed the revision petitions and upheld the orders of the 2nd Respondent Cooperative Society. In these Writ petitions they are challenging the orders passed by the Revisional Authority.

(3.) Notice was ordered in these Writ petitions. On notice from this Court, the 2nd Respondent has filed a detailed counter affidavit in each of the Writ petitions together with supporting documents in the form of typed sets.