K.A. GURUSEKAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner joined as a Junior Inspector in the Cooperative Society.

(2.) WHILE working as Special Officer in Karaikudi Circle Cooperative Primary Cooperative Societies Employees Cooperative Thrift and Credit Society and in Tamil Nadu Chemicals Employees Thrift and Credit Society, he misused its funds for his personal gains. Hence, a charge memo dated 22.01.2013 was issued by the Deputy Registrar, Karaikudi Circle under Rule 17(b) of the Tamil Nadu Civil Services (Discipline & Appeal) Rules (for short "Rules" on the following charges: "TAMIL "

(3.) IN these circumstances, the Registrar of Cooperative Societies found that the order of the Regional Joint Director, Sivagangai was not proper and he sent a letter to the Government dated 30.04.2007 in this regard.