PINAPATRUNI NAGABHUSHANAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. A. Satya Prasad, learned counsel for the petitioner, learned Government Pleader for Co-operation for respondent Nos. 1 to 3; Mr. B. Udaya Bhasker, learned counsel for R-5.

(2.) The petitioner, Secretary of the Payakaraopeta Primary Agricultural Cooperative Society, Payakaraopeta, Visakhapatnam District-4th respondent, assails the proceedings dated 13-05-2002 of the 4th respondent.

(3.) The petitioner was initially appointed as a Clerk in the 4th respondent-society with effect from 12-08-1986. The 5th respondent was also working as Clerk along with the petitioner in the 4th respondent-society from 1986, but was appointed as Secretary of the 4th respondent-society in the year 1987. There was an enquiry under Section 51 of the Andhra Pradesh Co-operative Societies Act, 1964 (for short 'the Act') in the year 1983 (sic. 1993) into the affairs of the 4th respondent-society. A report of the said enquiry was submitted by the Co-operative Sub-Registrar, which found the 5th respondent guilty of misappropriation of the funds of the 4th respondent-society. On receipt of the said enquiry report, the management of the 4th respondent-society by orders dated 1-12-1993 removed the 5th respondent from his service as Secretary with effect from the date of the said order.