S.SARANYADEVI Vs. SPECIAL OFFICER

JUDGEMENT

(1.) The above Civil Revision Petition is filed challenging the order passed in CMA.(CS) No.60 of 2010 by the learned Principal District Judge, Tiruchirappalli dated 05.03.2013.

(2.) The revision petition arose from a surcharge proceedings and the brief facts, which are necessary for disposing of the above revision, are as follows:

(3.) The revision petitioner was working as a Record Clerk in the Pallapatti Town Co-operative Housing Society, Karur. Some irregularities in the management of the Society were noticed and under Section 81 of the Tamilnadu Co-operative Societies Act, 1983, an enquiry was ordered and the Enquiry Officer had submitted his report on 12.04.2009 holding that the revision petitioner, Special Officer, R.Ganesan and the Secretary, R.Suriyakumar, have committed breach of trust and wilful negligence and thus misappropriated a sum of Rs.19,27,397/-. Thereafter, the surcharge notice dated 03.07.2009 was served on the petitioner. Though the surcharge notice contained 7 charges, the revision petitioner was implicated only for 4 charges.