MOHAMMED NAINAR Vs. SPECIAL TRIBUNAL FOR CO-OPERATIVE

JUDGEMENT

(1.) The prayer sought for in these writ petitions are for a writ of certiorari to call for the records in the impugned award S.C.2/97-98 and S.C.1/97-98 both dtd. 10/5/1997 passed by the 2nd respondent as confirmed by the order in C.M.A.C.S.57/97 and C.M.A.C.S.53/97 both dtd. 29/9/2000 passed by the 1st respondent respectively, and quash the same.

(2.) Since, the issue raised in these writ petitions are common and filed by the same petitioner, these two writ petitions are disposed of by this common order and for the purpose of narration of facts, the averments stated in W.P.No.20013 of 2002 is taken into account.

(3.) The short facts which are required to be noticed in these writ petitions for disposal of the same are as follows: The petitioner claimed that he was working as Secretary in the third respondent Society. Whileso, the second respondent initiated a Surcharge Proceeding in S.C.2/92-93 dtd. 6/8/1993 against the petitioner and an award was passed.