G.KRISHNASAMY Vs. DEPUTY REGISTRAR/SPECIAL OFFICER

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the impugned order dated 09.03.2012 of the second respondent with a consequential relief of direction to the respondents to reinstate the petitioner in service with backwages and attendant benefits.

(2.) THE petitioner joined service with the Watrap Management School, Employees Co-operative Thrift and Credit Society in the year 1993. THE services of the petitioner were terminated by the Special Officer of the Society on 28.06.2005.

(3.) THE petitioner challenged the order before this Court vide W.P.(MD)No.5718 of 2009. THE Writ Petition was allowed and the order passed by the revisional authority under Section 153 of the Tamil Nadu Co-operative Societies Act was set aside and the case was remitted back to the second respondent for holding fresh enquiry in accordance with law by following the principles of natural justice.