N HARI Vs. REGISTRAR OF COOPERATIVE SOCIETIES CHENNAI

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner, who was a former Secretary of the Hozur Cooperative agricultural Bank, has filed the present writ petition, challenging the order passed by the 1st respondent, dated 21. 06. 2005. The said order came to be passed on a Revision Application filed by the petitioner under Section 153 of the Tamil nadu Co-operative Societies Act, 1983.

(3.) THE facts relating to the passing of the impugned order is as follows: the petitioner, who was working as a Secretary of the Hozur Co-operative society, was charge sheeted by the Management on 19. 10. 1983. Subsequently, after getting his explanation, an enquiry was conducted against the petitioner. The enquiry Officer by his report dated 24. 3. 1987 found the petitioner guilty. A show-cause notice was given to the petitioner on 17. 9. 1987. Subsequently, after getting further explanation from the petitioner, the 2nd respondent by an order dated 30. 11. 1990 dismissed the petitioner from service. The petitioner was informed that for the proved charge, the dismissal is the only punishment, since he happened to be the Secretary should have been responsible for the bank's finance and must have protected the interest of the society. He has committed breach of trust and had written false documents. He had acted illegally and therefore, keeping him in service of the bank is against the interest of the bank.