K A MURUGAN S/O AYYAVU Vs. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES, USILAMPATTI AT THIRUMANGALAM, MADURAI DISTRICT PRESIDING OFFICER, CO-OPERATIVE TRIBUNAL, PRINCIPAL DISTRICT COURT

JUDGEMENT

(1.) The petitioner has approached this Court, with a prayer for issuance of a Writ, in the nature of Certiorari, for quashing the impugned Award passed by the Deputy Registrar of Co-operative Societies under Section 87 of the Tamil Nadu Co-operative Societies Act 1983, as also the order passed by the Appellate Tribunal, partly accepting the Appeal, against the Award.

(2.) The petitioner, being the Chairman of the Society, gave employment to Thiru. Karunai Anandam, as an Assistant, who was subsequently promoted to the post of Secretary.

(3.) The first respondent / Deputy Registrar of Co-operative Societies got an enquiry conducted into the affairs of the society, wherein, it was recorded, that the petitioner had conducted the affairs of the society irregularly.