S VISWANATHAN Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) PETITIONER seeks issuance of writ of certiorarified mandamus after calling for the records of the second respondent pertaining to his proceedings in Na.Ka. No. 31291/97, Ve-1 and quash the order dated 08.06.98 and consequently direct the first respondent to restore the Board duly elected under the petitioner's Presidentship and pass such further orders.

(2.) PETITIONER is one of the Directors of the third respondent-Bank and he was elected as President. Proceedings were initiated by the Deputy Registrar of Cooperative Societies, Pollachi Circle to order for inspection into the affairs of third respondent-bank under Section 82 of the Tamil Nadu Cooperative Societies Act. The inspection was held for the following reasons :- (1) The elected Board has entered into a settlement under Section 18(1) of the Industrial Disputes Act, 1947. Thereby the employees were paid in excess. (2) Three employees were appointed as Salesman and Packer in P.D.S. Scheme in contravention of the regulations. (3) Excess payment made to one of the Salesmen.

(3.) THE only question that was seriously argued by the learned counsel for the petitioner is that the impugned order violates the principles of natural justice and the same has to be considered in this case.