P MOHANKUMAR Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) WRIT Petition calling for the records relating to the order of the 1st Respondent in his proceedings Na. Ka. No. 170014/2005/o. Na. 3 dated 20. 03. 2006 confirming the orders of the 2nd Respondent in his proceedings made in Na. Ka. No. 534/96 A1 dated 11. 11. 2005 and modified in Na. Ka. No. 534/96 A1 dated 30. 12. 2005.

(2.) PETITIONER was appointed under direct recruitment as Senior Inspector of Co-operative Societies and joined in the service on 04. 04. 1970. Subsequently he was promoted as Co-operative Sub Registrar on 03. 09. 1993. While he was working as Co-operative Sub Registrar/special Officer, in the TNEB Employees Cooperative Stores under the administrative control of Deputy Registrar Co-operative Societies (Non Credit) Madras during the period from 29. 07. 1991 to 29. 12. 1994, he had committed serious irregularities and misappropriation of funds for which he was placed under suspension in Proc. Rc. 552/96 A1, dated 19. 01. 1996 of the Deputy Registrar Co-operative Societies (Credit) Chennai.

(3.) BASED on the enquiry report under Section 81 of the Tamilnadu Co-operative Societies Act 1983, (for short Act) disciplinary action was initiated against him and charges under rule 17 (b) of the TNCS (Danda) Rule were framed by the Deputy Registrar (Non credit) by the proceedings in Rc. 138/95 CC1 dated 17. 05. 1996. Since Petitioner has not submitted any explanation till 10. 05. 1997, domestic enquiry was ordered and domestic enquiry report was submitted on 22. 03. 1999. The enquiry report was communicated to the writ petitioner and calling for his explanation. The writ petitioner received the domestic enquiry report on 22. 06. 2000 and submitted his explanation on 20. 07. 2000.