N ULAGANATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WRIT Petition has been filed challenging the order passed by the 3rd Respondent in Na.Ka.No.38505/E4(1)/96 dated 23.5.2003 imposing punishment of removal from service and to direct the Respondents to reinstate the Petitioner into service.

(2.) BRIEF facts which led to the filing of Writ Petition is as follows:-

(3.) MR.S.Packiaraj, learned counsel for the 2nd Respondent has submitted that strict rules of evidence in a Court of law are not applicable to the domestic proceedings. Learned counsel for the 2nd Respondent has submitted that in violation of Rule 79 of Tamil Nadu Co-operative Societies Act, without prior approval, Petitioner has opened bank account out side the area of Society at Ranipet, Secretariat, Chennai and other places. Learned counsel for the 2nd Respondent further submitted that in violation of Co-operative Societies Rules, Petitioner did cash transactions instead of cheque transactions and thereby caused huge loss to the Thuraiyur Carpentry and Blacksmith Workers Industrial Co-operative Society. Drawing court's attention to the ledger and vouchers, learned counsel for the 2nd Respondent has submitted that Petitioner had preferred bogus vouchers and thereby misappropriated the amount and having regard to the records, the Authority has rightly held that Charges are proved against the Petitioner and the punishment imposed is proportionate to the proved Charges.