M.VELMURUGAN Vs. THE DEPUTY REGISTRAR(HOUSING)

JUDGEMENT

(1.) Mr.M.Velmurugan, who is serving as Secretary in the office of the Housing Co -operative Societies, Madurai, challenges the impugned show cause notice, dated 30.11.2015, issued under Section 87 of the Tamil Nadu Co - operative Societies Act and a consequential notice in Tha.Va.No.2/2015 -2016, dated 23.05.2016, issued with a direction to him to appear before the Enquiry Officer within 15 days, to explain the charges mentioned in the impugned notice.

(2.) The main grievance of the petitioner is that, without providing necessary documents, he has been asked to appear for the enquiry. While he has requested the respondent to furnish certain documents so that he can effectively participate in the enquiry and answer all the charges, in the impugned notice, it is stated that the petitioner was permitted only to peruse the documents.

(3.) According to the learned Counsel for the petitioner, unless copies of the documents thereof are issued to the petitioner, he may not be in a position to defend his case in a better way. In other words, if the documents sought for by the petitioner are furnished to him, it would be extremely useful for him to participate in the enquiry and effectively put forth his case.