S PALANI SAMY Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) MR. Divakaran, learned counsel takes notice on behalf of the respondent.

(2.) THE petitioner has come forward with this writ petition praying for a Writ of Certiorari to call for the records relating to the order of suspension dated 15-07-2004 passed by the respondent in his office proceedings Rc. No. 27473/e3 (2)/2004-2 and quash the same.

(3.) THE petitioner was posted as Superintendent/ Village Industries Co-operative Officer in the office of the Assistant Director, Khadi and Village Industries Board, Tirupur from 29-08-2003; that the land to an extent of 02 acres comprised in T. S. No. 363/1 and 364/1 belong to the Tirupur Timber and Blacksmithy Workers Industries co-operative society, Tirupur; that one K. M. Chidambaram Pillai and Sons filed a suit O. S. No. 925 of 1985 before the Sub-court, Trichy against the society for recovery of amount of Rs. 3,32,068/-; that the suit was decreed exparte on 20-09-1989; that the plaintiff filed E. P. No. 59 of 2000 before the Sub-court, Tiruppur, in which the society was set exparte on 07-08-2000; that the property mentioned above was brought on auction sale on 27-08-2003 for a sum of Rs. 32,10,000/- and the sale was also confirmed on 29-10-2003.