P LAKSHMI Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner herein, who was working as an Attender in Kathavur Primary Agricultural Co-operative Bank Limited, the second respondent herein, from 1987, on dismissal from service by the orders of the second respondent and subsequent affirmation by the first respondent, questions the same by seeking a writ of certiorarified mandamus.

(2.) IT is not in controversy that while the petitioner was working so, she was placed under suspension on 15.10.1997 by the proceedings of the second respondent, which culminated in a charge memo on 10.11.1997 levelling certain charges. Pursuant to an enquiry conducted, the second respondent passed the orders of dismissal of the petitioner from service by proceedings dated 2.5.1998, 2.6.1998 and 1.7.1998 giving retrospective effect from 28.3.1998. On receipt of the said dismissal orders, the petitioner challenged the same before this Court in W.P.No.17293/98, wherein this Court had directed the first respondent to pass final orders on the revision petition preferred by her. On enquiry, the Joint Registrar of Cooperative Societies, Thiruvalluvar Region, the first respondent herein, affirmed the decision of the second respondent by an order dated 8.1.2001. Hence, the petitioner has challenged the said proceedings before this Court by invoking the writ jurisdiction.