B. BABU Vs. THE DEPUTY REGISTRAR OF CO

JUDGEMENT

(1.) The summon dated 29.4.2016, issued by the fourth respondent under Section 81 (2) of the Tamil Nadu Co-operative Societies Act, is under challenge in this writ petition.

(2.) The learned counsel, appearing on behalf of the writ petitioner, made a submission that the writ petitioner is employed as an Assistant in the District Central Co-operative Bank, Kancheepuram. On account of certain allegations of misappropriation of the funds of the District Central Co-operative Bank, Kancheepuram, to the tune of Rs. 35 crores, an enquiry under Section 81 of the Act, was earlier conducted and pursuant to the report submitted by the Enquiry Officer, surcharge proceedings were already initiated against the writ petitioner and the writ petitioner is in the process of defending the surcharge proceedings.

(3.) However, on the same line, another enquiry is ordered under Section 81 of the Act, and the writ petitioner is summoned through the impugned proceedings dated 29.4.2016. Thus, the writ petitioner is constrained to move the present writ petition.