R. PANNEERSELVAM Vs. A. D. BASKARAN

JUDGEMENT

(1.) This petition is filed to punish the respondents for their willful disobedience of the order dtd. 26/7/2021 passed in W.P.No.28012 of 2019.

(2.) The contempt petitioner was appointed as a Clerk in Chidambaram Taluk Co-operative Housing Society Ltd., and promoted to the post of Secretary on 20/12/2011 and retired from service on 30/6/2018. The retirement benefits of the contempt petitioner was withheld and challenging the said action of the respondents, the petitioner filed W.P.No.28012 of 2019. This Court passed an order on 26/7/2021 as follows:

(3.) Since the directions issued by this Court to consider and pass final orders was not complied with, the petitioner filed a contempt petition. Meanwhile, the respondent Deputy Registrar of Co-operative Societies (Housing), Cuddalore passed orders in proceedings dtd. 21/9/2021, complying with the directions issued by this Court. As per the said order a surcharge proceeding initiated under Sec. 87 of the Tamil Nadu Co-operative Societies Act is pending against the petitioner and the sur-charge proceeding was initiated to recover the financial loss occurred to the Co-operative Society, in which the petitioner was holding the post of Secretary. A Show Cause Notice was issued to the writ petitioner under Sec. 87(1) of the Act and the petitioner challenging the Show Cause Notice filed W.P.No.13342 of 2020 and an interim stay was granted by this Court and the said writ petition is pending.