S. NATARAJAN Vs. THE REGISTRAR, CO-OPERATIVE SOCIETIES (HOUSING), TAMIL NADU HOUSING BOARD BUILDING, 2ND FLOOR, NO. 493, ANNA SALAI, NANDANAM, CHENNAI 600 035,

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of a writ in the nature of Certiorari, to quash the order dated 30.07.2011 and 02.08.2011 ordering enquiry against the petitioner as also the consequential order dated 30.07.2011 withholding the petitioner's retirement benefits. The petitioner was employed as the Secretary In -charge, Tirupur Co -operative Housing Society Ltd. and attained the age of superannuation on 31.07.2011 after rendering 39 years of service.

(2.) THE case of the petitioner is that during his entire service carrier, he was not subject to any kind of disciplinary or criminal proceedings, rather he was given regular promotion, as he joined as a Peon on 19.06.1972 and attained the post of Secretary.

(3.) THE case of the petitioner is that there was no specific allegation or charge memo against the petitioner, as enquiry under Sec.81 was against the functioning of the Society in general without any employee being named therein.