LAWS(APH)-2024-10-54

PEDDIPATI NAGA DURGA Vs. STATE OF A.P.

Decided On October 19, 2024
Peddipati Naga Durga Appellant
V/S
STATE OF A.P. Respondents

JUDGEMENT

(1.) The above writ petition is filed challenging the proceedings issued by the 2nd respondent vide Rc.No.857/2022-C dtd. 22/5/2024 and the consequential suspension order issued by the 3rd respondent vide File No.1/2024 dtd. 31/8/2024, as illegal, arbitrary and contrary to the service conditions and provisions of the Andhra Pradesh Cooperative Societies Act, 1964 (for short "the Act").

(2.) a) Petitioner, working as a clerk in the 3rd respondent society was entrusted the duties of computer operator and later appointed as Chief Executive Officer from 8/9/2021 to 1/10/2021 for 22 days. The Joint Registrar-District Cooperative Officer ordered an inquiry under Sec. 51 of the Act, into the affairs of the 3rd respondent-society. The inquiry officer submitted a report on the affairs of the Society and reported that an amount of Rs.438.58 lakhs was misappropriated. The inquiry officer named some of the employees and concluded that those employees are jointly and severally liable.

(3.) Heard Sri K.Chidambaram, learned senior counsel assisted by Sri Yashwanth Gade, learned counsel for petitioner, Sri R.S.Manidhar Pingali, learned Assistant Government Pleader for Services for respondents 1 and 2 and Sri Ganta Prasad, learned standing counsel for 3rd respondent.