VALLIPATTU PRIMARY AGRICULTURAL CO OPERATIVE BANK C 1056 Vs. REGISTRAR OF CO OP SOCIETIES KILPAUK CHENNAI 10

JUDGEMENT

(1.) PETITIONER seeks issuance of writ of certionari to call for the records relating to Roc. 9000 of 1997/ A-2, dated 3. 9. 1997 of the 2nd respondent, and quash the same as illegal, incompetent and without jurisdiction.

(2.) IN the affidavit filed in support of the writ petition it is stated that the society was formed in the year 1956 for the purpose of giving loans to members so as to enable them to purchase agricultural instruments and domestic items in and around Vallipattu area. After a long time, election was held for various Co-operative Societies, and the defendant contested for the office of the Vice President and took charge on 17. 6. 1997. On the strength of the financial services of the society, it is classified a s a ' B' class Co-operative Society containing over 2000 members. Before 1997, the affairs of the society was in the hands of the Government, and was not properly managed. IN order to revitalize the society, the dependent alleges that various records were perused and it was found that the secretary of the society one anbarasu has misappropiated huge funds, and decided to take action. A notice was issued to him calling upon him to explain as to why action should not be taken against him for the misappropriation of funds and a charge menu was also issued against him on 18. 2. 1997 and 1. 4. 1997. Though sufficient time was given to him to submit his explanation, he did not choose to do so, and the Board was constrained to dismiss him from service, and a resolution was passed on 26. 4. 1997, removing him from the post of secretary of the Society. Anbarasu filed a revision before the 2nd respondent, and even without notice to the petitioner, the revision was allowed on 27. 5. 1997, and Anbarasu was directed to be reinstated. On coming to know about the facts, a review petition was moved before 2nd respondent, bringing to his notice that Society ought to have been given an opportunity before adverse orders are passed against it. But the review petition was dismissed without adherence to the principles of Natural justice. Even though the order was illegal, the secretary was reinstated on 30. 5. 1997. It is said that the petitioner has also filed a revision before the 2nd respondent and the same was dismissed on 4. 8. 1997 the copy of order was received by it on 16. 8. 1997. IN the meanwhile, the Society received a notice under Section 88 (1) (a) of the Tamil Nadu Co-operative Societies Act, 1983 (in short ' Act' ), to show cause as to why the Board should not be superseded. The reasons stated for superseding the Society are as follows: (1) The secretary of the society was dismissed without notice (2) The order of the Respondents directing the society to reinstate Anbarasu was not obeyed; (3) Five persons were inducted without following the procedures laid down under the Act; (4) A pro-term daily wage worker was appointed as secretary in charge; and (5) Audit report was not submitted after considering the objections (6) raised for the year 1993-94.

(3.) THE petitioner has given a detailed reply for the allegations. I heard the counsel on bothsides in details.