P. KRISHNAMOORTHY Vs. INDUSTRIAL CO-OPERATIVE OFFICER (MANAGER)

JUDGEMENT

(1.) The petitioner who is the appellant before the Chief Small Causes Court, Co-operative Tribunal designated under the Tamil Nadu Co-operative Societies Act, is the Revision Petitioner herein.

(2.) C.R.P.Nos.1664 and 1751 of 2020 have been filed against the orders passed in C.M.P.No.1/2020 in C.M.A.No.9/2019 and C.R.P.No.1751 of 2020 has been filed against the C.M.P.No.1/2020 in C.M.A.No.11/2019 seeking for a stay of all further proceedings in pursuance of the impugned order and the stay petition was dismissed and hence, this Civil Revision Petition filed by the petitioner.

(3.) The petitioner is a Deputy Director of Industries and Commerce (Industrial Cooperatives) due to retire on 31.07.2020(originally). During the period while he was holding additional charge of the second respondent management (2014-2017) enquiry was held under Section 82 of TNCS Act, followed by Surcharge proceedings under Section 87(1) to recover the supposed loss of Rs.6,03,176 and Rs.7,95,612/- against which C.M.A.Nos.9 and 11 of 2019 and stay petition M.P.Nos.41&43 of 2019 were filed before the Chief Judge Small Causes Court.