S. SELVAKUMAR Vs. STATE OF TAMILNADU AND OTHERS

JUDGEMENT

(1.) Heard Mr.S.R.Rajagopal, learned counsel for the appellant, Ms.T.P.Savitha, learned Government Advocate appearing for respondents 1 and 3 and Mr.R.Parthiban, learned counsel appearing for the 2nd respondent.

(2.) Aggrieved by the order dated 08.06.2010 made in W.P.No.6618 of 2009, whereby the relief sought to quash the order of the 1st respondent vide Letter No.9785/CP1/2006-1, dated 14.11.2008 and the consequential direction to the 3rd respondent to take the Review of the petitioner on file and deal with the same in accordance with law, stood dismissed, the writ petitioner is once again before this Court by way of this Writ Appeal.

(3.) It was the case of the writ petitioner/appellant that he joined the services of the 2nd respondent Cooperative Bank as Peon (sub-staff) on 28.03.1969; thereafter, he undertook cooperative training to qualify himself for promotion; subsequently promoted as a Senior Assistant/Cashier on 13.02.1978 and discharged his functions and duties to the best of his abilities. While so, he was charged for shortage of cash in the vault, which was in the joint custody of the Manager of the 2nd respondent Bank and himself. He was suspended on 27.05.1992. But, the Manager of the 2nd respondent Bank was not suspended at that point of time. Thereafter, in a departmental enquiry, both the Manager and the writ petitioner were found guilty. The writ petitioner was penalized in reduction of rank by an order dated 06.07.1993 from the post of cashier and reverted to the rank of sub-staff I. Aggrieved by the said order, he preferred a Revision before the Registrar of Co-operative Societies, the 3rd respondent herein, who, after examining the case, vide proceedings No.1416/94 A1, dated 04.03.1995, modified the order of punishment to the extent that the reversion only could be only as a Junior Assistant and not to the rank of sub-staff I.