A.SELVARAJ Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash the order Ref.No.1/2008-09 dated 24.02.2009, ordering re-opening of the surcharge proceedings against the petitioner.

(2.) THE petitioner was appointed as Junior Assistant in the Tamil Nadu Dairy Development Corporation Ltd., where he joined on 26.11.1974. The assets and liabilities of the Tamil Nadu Dairy Development Corporation Ltd. were taken over by the Tamil Nadu Co-operative Milk Producers' Federation Ltd., with effect from 01.02.1981.

(3.) WHILE the petitioner was in service, an enquiry under Section 81 of the Tamil Nadu Co-operative Societies Act, 1983, was ordered against him on 07.02.1996. The charge against the petitioner was regarding the irregularities in appointing the staff at the Coimbatore Union.