V MURUGESAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) PETITIONER has filed the above writ petition praying to issue a writ of Certiorarified Mandamus to call for the records of the first respondent relating to the Award dated 29.10.1996 in I.D. No.461/92 and to quash the same and to pass orders to reinstate the petitioner in service with backwages and continuity of service.

(2.) TODAY, when the above writ petition was taken up for consideration in the presence of the learned counsel for the petitioner and the learned counsel for the second respondent, having regard to the materials placed on record and upon hearing the learned counsel for both, what could be gathered from the impugned award is that the petitioner who was working as a Clerk in the Mookkanar Primary agricultural Co-Operative Bank Ltd., Omalur has misappropriated the funds of the society by not remitting the insurance amount collected on the loans advanced for bullocks and sheeps; that he was temporarily suspended and charge sheet was issued and after the charges were proved, the petitioner was dismissed from service on 7.5.1991. Aggrieved over the order of dismissal, the petitioner has moved the Labour Court, Salem which confirmed the order of dismissal. Against this Order, the petitioner has come forward to file the above writ petition praying for the relief extracted supra.