LAWS(MAD)-2002-6-203

R. KARUNAKARAN AND G. JAYAKUMAR Vs. THE USSOOR CO-OPERATIVE PRIMARY CO-OPERATIVE BANK, VELLORE, REP. BY THE SPECIAL OFFICER AND THE JOINT REGISTRAR, CO-OPERATIVE SOCIETIES, VELLORE

Decided On June 07, 2002
R. Karunakaran And G. Jayakumar Appellant
V/S
The Ussoor Co -Operative Primary Co -Operative Bank, Vellore, Rep. By The Special Officer And The Joint Registrar, Co -Operative Societies, Vellore Respondents

JUDGEMENT

(1.) Writ petitions praying to issue a writ of Certiorari to call for the entire records pertaining to the Second Respondent in Roc No. 5084/02/A2 dated 4 -6 -2002 and order of the 1st respondent dated 31.5.2002 and quash the same.

(2.) In the affidavits filed in support of these writ petitions the petitioners would plead that the petitioner in WP No. 19483 of 2002 was working as a Secretary and the petitioner in WP No. 19484 of 2002 was working as a Cashier in the 1st respondent Society; that the first respondent gave a complaint before the C.C.I.W., Vellore stating that a sum of Rs.1,00,000/ - was deposited in the name of minor Senthilkumar and the petitioners helped to withdrawn the said amount by one Pattabiram; that the said Pattabiram purchased lands in the name of the minor; that the matter has been settled between the minor Senthilkumar and Pattabiram, grandfather of Senthilkumar; that the complaint preferred before the police was withdrawn; that the first respondent without enquiry suspended the petitioners from 1.6.2002; that the first respondent has no jurisdiction to suspend the petitioners; that the appeal preferred by the petitioners before the 2nd respondent has been rejected without considering the merits of the case; that the petitioners have not handed over the charges and they are still in service. Hence these two writ petitioners would pray to the reliefs extracted supra.

(3.) So far as the Order dated 4.6.2002 passed by the second respondent is concerned, it is an order passed on a revision filed by both the petitioners before the Joint Registrar of Co -operative Societies, Vellore in which the said authority has stated that no rule or by -law provides for filing a revision petition of that sort under Sec. 153 of Tamil Nadu Co -operative societies Act and therefore, he has dismissed the same as not maintainable.