R.R.NEDUNCHEZIAN Vs. THE REGIONAL DEPUTY REGISTRAR

JUDGEMENT

(1.) The petitioner joined the third respondent Cooperative Society in 1986. He retired from service from the said Society on 31.05.2015 after rendering 29 years of service. The petitioner was appointed as Secretary and also retired as Secretary. While so, he was placed under suspension on 30.05.2015, a day prior to his retirement on 31.05.2015.

(2.) The order placing him under suspension, that was issued at the verge of his retirement, reads as follows:

(3.) It is stated that charge memo was not issued. Furthermore, though he rendered 29 years of service, he is not settled with terminal benefits, besides an enquiry under Section 81 of the Tamil Nadu Co - operative Societies Act is contemplated.