SALEM DISTRICT CENTRAL CO OP BANK Vs. SECRETARY TO GOVERNMENT CO OPERATION FOOD AND CONSUMER PROTECTION DEPARTMENT

JUDGEMENT

(1.) THE petitioner seeks the issuance of a writ of certiorari, to call for the records relating to the order passed by the first respondent in G. O (2d) NO. 61, Co-operation, Food and Consumer Protection Department dated 8. 9. 1998 and to quash the same.

(2.) IN the affidavit filed in support of the petition, the petitioner would submit that the third respondent was the accountant and it was found that he accepted bribe of Rs. 700/- and another sum of Rs. 650/-; that he also recommended the disbursement of loan without verifying the loan bond; that a departmental enquiry was conducted and on being found guilty, a punishment of stoppage of increment for two years without cumulative effect was inflicted on him; that aggrieved by the said order, the third respondent filed a revision before the second respondent which was dismissed; that thereafter, he filed another revision before the first respondent Government which was also dismissed; that thereafter, he again filed another revision before the first respondent and the first respondent opined that it would not review the order passed by it earlier; that, however , in exercise of suo motu power, the first respondent has set aside the order of second respondent and hence the management has filed the above writ petition seeking the relief extracted supra.

(3.) THE respondents have not filed any counter.