M ANBALAGAN Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The legality and correctness of the action taken by the Joint Registrar of Co-operative Societies, Trichy, suspending the petitioner from service pending disciplinary proceedings is the core issue that arises for consideration in this Writ Petition.

(2.) The petitioner entered the service of Co-operative Department as Junior Inspector. The petitioner was, ultimately, promoted as Co-operative Sub-Registrar in 2008. The petitioner was given additional charge as Special Officer/Administrator of R.963 Thulaiyanatham Primary Agricultural Co- operative Credit Society, Musiri Circle from 14.10.2011 to 08.05.2013. He was also given additional charge as Special Officer in respect of 12 other Primary Agricultural Co-operative Societies and two Thrift Co-operative Societies.

(3.) While so, the third respondent initiated action to recover the revenue loss sustained by the Society, by his proceedings dated 21.10.2013. The third respondent initiated statutory enquiry under Section 81 of the Tamil Nadu Co-operative Societies Act, 1983, by proceedings dated 25.10.2013.