LAWS(MAD)-2019-9-77

B.VENKATESAN Vs. DEPUTY REGISTRAR (DAIRYING) KRISHNAGIRI DISTRICT

Decided On September 06, 2019
B.VENKATESAN Appellant
V/S
Deputy Registrar (Dairying) Krishnagiri District Respondents

JUDGEMENT

(1.) This writ petition is filed seeking direction, directing the first respondent to allow the petitioner to join duty and to direct the second respondent to issue fresh orders transferring the petitioner to some other circle and further direct the third respondent to pay the subsistence allowance due to the petitioner from 03.05.2019 till the date of revocation of suspension dated 23.07.2019 and to treat the period from 31.07.2019 till date of joining of the petitioner as a period of compulsory wait and pay consequential benefits.

(2.) The learned counsel for the petitioner submitted that the petitioner joined service as Typist in the office of the Deputy Registrar (Dairying) Tiruvannamalai on 04.12.2000. While he was working as Cooperative Sub Registrar(Prosecution), Vellore, he was placed under suspension, the second respondent in his proceedings Proc.Rc.7696/D1/2019 dated 03.05.2019, when he was on Medical Leave.

(3.) He further submitted that when the petitioner was working as Co-operative Sub Registrar / Prosecution at Vellore, an enquiry, under Section 81 of the Tamil Nadu Co-operative Societies Act, 1983, was ordered by the Deputy Registrar (Dairying) Vellore in his Proc. No.2054/U/2018 dated 21.02.2019 to enquire in detail about the serious irregularities committed by the Office bearers of the Vellore-Thiruvannamalai District Co-operative Milk Producers Union, while installation of 40 R.O. Plants in Dairies and Bulk Milk Coolers. The irregularities were notice by the Auditor of the above said union for the years 2017-2018 and it was alleged that about 1.69 crores. The Auditor of that Union sent a Special Report to the Director of Co-operative Audit for suitable action. Accordingly, the petitioner commenced the enquiry. Since some higher officials, working as General Managers in Vellore, Tiruvannamalai District Cooperative Milk Producers Union, were found involved in the misappropriation, the petitioner issued summons to them.