RAMASAMYRAMARAJ Vs. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIESLTD

JUDGEMENT

(1.) The writ petitions on hand are filed challenging the judgment and decree dated 27.02.2004 made in C.M.A.C.S.Nos.8, 9, 10, 13, 14, 15, 16 and 26 of 2002 on the file of the District Court, Perambalur confirming the surcharge order dated 08.11.1999 made in Na.Ka.No.1543/99 Sa.Pa. passed by the 1st respondent.

(2.) The admitted facts are that the writ petitioners are the Ex-Directors of the 2nd respondent / Cooperative Society. The writ petitioners admittedly, passed a resolution enhancing the salary of the employees of the 2nd respondent Cooperative Society. During the audit, the Authorities Competent found that fixing of salary in excess caused financial loss to the 2nd respondent Society and the Board of Directors passed such a resolution in violation of the guidelines issued by the Registrar of Cooperative Societies in this regard.

(3.) The salary of the employees Cooperative Society ought to be fixed in accordance with the provisions of the Cooperative Societies Rules as well as the guidelines issued by the Registrar, of Cooperative Societies in this regard. In view of the fact that the Ex-Directors had passed resolution enhancing the salary of the employee of the 2nd respondent exorbitantly by entering in to the settlement under Section 18(3) of the Industrial Disputes Act.