T SUNDARARAJ Vs. DEPUTY REGISTRAR OF CO-OPERATIVE

JUDGEMENT

(1.) THE petitioner was working as a Supervisor in Kanyakumari District Central Co-operative Bank at Nagercoil which is the second respondent herein. It is the Financing Bank (Creditor Bank) for the third respondent. As a Supervisor, he has to scrutinise the correctness of the loan applications in the third respondent bank and recommend the eligible names to the Branch Manager of the second respondent for loans. One C.P.Kamalan was the then Secretary of the third respondent, who on receipt of the loan applications from as many as 38 borrowers, forwarded them to the staff of the third respondent. THEy scrutinised and sent them for approval of this petitioner. THE responsibility and duty of this petitioner is to further scrutinise the applications and place them for sanction. Accordingly, he verified the particulars available in the loan application and recommended for grant of loan.

(2.) ON 04.07.2000, a notice under Section 87 of the Tamil Nadu Co-operative Societies Act 1983 ( for short "the Act") was issued stating that the said C.P.Kamalan forged signatures of the applicants and their sureties, thereby cheating the third respondent and misappropriated amount to the tune of Rs.2,49,910/-. Thereupon, the first respondent ordered an enquiry under Section 81 of the Act to hold an enquiry into the affairs pertaining to the misappropriation.

(3.) EVEN though the first respondent was served with notice from this Court, he has not made any appearance. The second and third respondents are being represented by their counsel.