K.S.ASLAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The President of the Transport Employees Co-operative Thrift and Credit Society situated at No.10, Rathina Nagar, Teynampet, Chennai -600 018 has come forward before this Court challenging the order in Na.Ka.No.1402/2016/E2 dated 12.05.2016 by abolishing the Society and quash the same and thereby directing the respondents to permit the petitioner to continue the Society.

(2.) The case of the petitioner is that he was the elected President of the Tamil Nadu Transport Employees Co-operative Thrift and Credit Society X-367 having office at No.10, Rathina Nagar, Teynampet, Chennai -600 018, which is registered under Tamil Nadu Co-operative Societies Act 1983. In the Society, there are about 21,300 members, who have employed throughout Tamil Nadu in various State Transport Corporations as well as Transport Terminus in Kerala, Karnataka and Andhra Pradesh. There are 13 Directors including the Vice President. Apart from the petitioner, who is elected as a President under the tenure of office of the President commences from 09.05.2013 to five years.

(3.) The petitioner further states that the Auditing Officer has audited the Society for the year 2013-2014 and sent the report dated 02.03.2015 through the Co-operative Auditing Assistant Director, Chennai South and pursuant to the above report, the third respondent in the letter dated 22.04.2015 sent his special report of the Bank's Inspectors for the period 2013-2015 to the first respondent.