D RAJENDRAN Vs. KUMBAKONAM COOPERATIVE URBAN BANK LTD

JUDGEMENT

(1.) The Petitioner prays for issuance of a writ, in the nature of certiorari, to quash the order passed by the Deputy Registrar of Cooperative Societies, Kumbakonam, in exercise of the power, under 87 of the Tamil Nadu Cooperative Societies Act 1983 (hereinafter called Act) and that of, the learned Principal District Judge, exercising the power of the appellate Tribunal under the Act.

(2.) The Petitioner joined service of the Cooperative Department as 'Senior Inspector' on 2.09.1986 and thereafter, was promoted as 'Cooperative Sub-Registrar' on 30.09.1995. The Petitioner was appointed as 'Special Officer' of the Kumbakonam Cooperative Urban Bank Ltd., Kumbakonam, on 23.06.2004 and worked on that post until 30.05.2007.

(3.) The Petitioner as a Special Officer, implemented the order passed by the predecessor Special Officer, re-fixing the salary of one Mr. M.Marimuthu and transfered a sum of Rs. 2,04,468/-[Rupees two lakhs Four thousand Four hundred and Sixty Eight only] to his account.