M MURUGAN Vs. DEPUTY REGISTRAR OF CO-OP SOCIETIES OFFICE OF THE DY REGISTRAR OF CO-OP SOCIETIES TIRUPATTUR

JUDGEMENT

(1.) HEARD both sides. All the five writ petitions were filed by the same petitioner. The petitioner, who was working as Co-operative Sub Registrar, has filed the first four writ petitions challenging the charge memos framed under Rule 17(b) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules.

(2.) THE first writ petition challenges the charge memo, dated 7.7.2005, the second writ petition challenges the charge memo, dated 1.8.2005, the third one challenges the charge memo, dated 2.2.2006 and the fourth writ petition challenges the charge memo, dated 12.1.2006. When the first three writ petitions came up on 19.2.2007, this court admitted the writ petition and granted an interim stay on the same day. When the fourth writ petition came up on 07.11.2006, that writ petition was merely directed it to be posted along with previous three writ petitions and no interim order was granted.

(3.) IN the counter affidavit, it was stated that the petitioner was earlier working as Managing Direcvtor of Vaniambadi Town Cooperative Bank and subsequently, as the Special Officer. During his tenure, he had sanctioned irregular loans, thereby the Bank was put to heavy financial loss, which led ordering an enquiry under Section 81. When the petitioner was working as Special Officer of Tiruppattur Town Cooperative Bank, he was placed under suspension with effect from 31.1.2005. Though the petitioner was working on foreign service terms, his immediate superior was the Deputy Registrar of Cooperative Societies, Tiruppattur. It was further stated that the Deputy Registrar has power to frame charges.