C THIRUGNANASAMBANDAM Vs. JOINT REGISTRAR

JUDGEMENT

(1.) The Petitioner was employed as a Manager in the second Respondent Co-operative Society. He was placed under suspension by an order dated 20.03.1989. A charge memo dated 19.06.1989 was issued to the Petitioner making certain allegations. An enquiry was conducted and based on the report of the Enquiry Officer, the Petitioner was dismissed from service by an order dated 04.02.1991 of the second Respondent.

(2.) The Petitioner preferred revision under Section 153 of the Tamil Nadu Co-operative Societies Act, 1983, before the first Respondent against the order of dismissal. The first Respondent set aside the order of dismissal and allowed the revision on 30.08.1991 and remanded the matter back to the second Respondent to hold an enquiry and to take a final decision, after affording an opportunity to the Petitioner.

(3.) Against the aforesaid order dated 30.08.1991 of the first Respondent, the second Respondent filed a writ petition in W.P. No. 7850 of 1992. During the pendency of the said writ petition, the Petitioner herein was not reinstated in service and he was also not paid subsistence allowance. Ultimately, this Court set aside the order dated 30.08.1991 of the first Respondent on the ground that it was a non speaking order and remanded the matter back to the first Respondent by an order dated 17.11.1999 in W.P. No. 7850 of 1992.