MANAGEMENT OF HINDUSTAN TELEPRINTERS EMPLOYEES CO OP THRIFT AND CREDIT SOCIETY LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated August 5, 1998. Heard the learned counsel for the parties and perused the records.

(2.) THE appellant is the Co-operative Thrift and Credit Society, which is run for the benefit of the workers of the Hindustan Teleprinters limited, which is the company registered under the Indian Companies Act. No outsider is permitted to be either a member of the society or to utilise its facilities.

(3.) THE second respondent in the writ petition was taken as an employee of the petitioner society in the year 1976. Since there were allegations of misappropriation and defalcations against the second respondent, the writ petitioner suspended him by order dated march 26, 1981 and a charge memo was issued on August 7, 1981. An explanation was given by the second respondent on August 25, 1981 denying the charges.