THIRUMATHI E KALAIVANI Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) IN view of the fact that both the petitioners in both the wPs and both the respondents are one and same coupled with the further fact that the relief sought for in W.P.No.12441 of 2008 is consequent to the W.P.No.11100 of 2010, they have been taken up together for disposal and common order is passed.

(2.) THE writ petition in W.P.No.11100 of 2010 has been filed by the petitioner challenging the order passed by the 2nd respondent, dated 19.02.2010, wherein in exercise of the power conferred under Section 87 of the Tamil Nadu Cooperative Societies Act, 1983, orders have been passed directing the petitioner to pay a sum of Rs.3,99,671.40/-.

(3.) THE 2nd respondent has initiated proceedings under Sectiom 87 of the Tamil Nadu Cooperative Societies Act, 1983 to recover the loss said to have been caused by the petitioner's late husband while he was in service as a Secretary of the 3rd respondent Society. Accordingly, an Enquiry Officer was appointed and in pursuant to the report of the Enquiry Officer, the petitioner was asked to show cause as to why the recovery shall not be made after considering the reply of the petitioner. THE final orders were passed by the 2nd respondent and challenging the same, the petitioner has filed the W.P.No.11100 of 2010.