RAJA THIRUCHELVI Vs. MEDAVAKKAM PRIMARY AGRICULTURAL CO-OPERATIVE BANK MAMBALAM MAIN ROAD/MEDAVAKKAM POST/ TAMBARAM TALUK/KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) WRIT petition praying to issue a writ of Certiorari calling for the records of the proceedings of the respondent dated 06.11.2001 suspending the petitioner from service and quash the same.

(2.) ON a perusal of the materials placed on record and upon hearing the learned counsel for the petitioner and the learned AGP taking notice/ what comes to be known is that the petitioner was working as sales woman by order dated 27.8.1980 and she was promoted to the post of Secretary of the Respondent Bank from 1.1.1997 that while this being so/ the respondent has placed her under suspension on 6.11.2001 on the grounds that the petitioner has not recovered the loans there had been irregularities in grant of jewel loans, Deposit of Rs.52 lakhs in Nanganallur Co-operative Housing Society Advance of loan for construction purposes irregular appointments failure to attend meetings, Closure of the Bank on 27.1.2001 etc. that subsequent to the said suspension order, the respondent issued Charge Memo, dated 5.2.2002 etc. that she sent a representation and requested for revocation of the said order on 15.11.2001, the respondent has not taken any action till' date that having aggrieved the petitioner has come forward to file the above Writ Petition with the prayers extracted supra.