Madras High Court
M. Perumal vs The Deputy Registrar Of Co-Op. ... on 12 October, 2022
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P. No.27094 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.10.2022
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P. No.27094 of 2022
and
WMP Nos.26311 and 26313 of 2022
M. Perumal ...Petitioner
vs.
1. The Deputy Registrar of Co-op. Societies,
Dharmapuri Circle,
Dharmapuri District.
2. The Joint Registrar of Co-op. Societies,
Dharmapuri Circle,
Dharmapuri District.
3. The Co-op. Sub Registrar / Field Officer,
(Pennagaram),
Section 81 Enquiry Officer,
S. 6756 Ernahalli Primary Agricultural
Co.op. Credit Society,
Ernahalli,
Palacode Taluk,
Dharampuri District.
4. The President,
S.6756 Ernahalli Primary Agricultural
Co.op. Credit Society,
Ernahalli, Palacode Taluk,
Dharampuri District. ... Respondents
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W.P. No.27094 of 2022
Prayer : Writ petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorari calling for the records relating to the
impugned enquiry proceedings in Na.Ka.160/2016 Sa.Pa., dated
23.03.2020 of the 2nd respondent and quash the same.
For petitioner : Mr.L.G. Sahadevan
For respondents : Mr.G. Ameedius,
Government Advocate for R1 & R2
Ms.M.Jayanthy,
Addl. Govt. Pleader for R3 & R4
ORDER
This writ petition has been filed challenging the suspension order issued to the petitioner dated 23.03.2020 by the second respondent.
2. At the outset, the learned counsel for the petitioner would submit that even though the suspension order has been challenged in this writ petition, the petitioner will be satisfied if his representation dated 30.04.2022 seeking for revocation of suspension is considered on merits and in accordance with law in the light of G.O. Ms. No.81, Human Resources Management (N) Department, dated 04.08.2022 as per the time prescribed in the said G.O. The said statement is recorded.
3. No prejudice would be caused to the respondents, if such a direction is issued.
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4. Accordingly, this Court directs the second respondent to consider the petitioner's representation, dated 30.04.2022 seeking for revocation of the impugned suspension order dated 23.03.2020 as well as for non payment of subsistence allowance in the light of G.O. Ms.No.81, Human Resources Management (N) Department, dated 04.08.2022 as per the time stipulated under the said G.O. on merits and in accordance with law.
5. With the aforesaid directions, this writ petition is disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
12.10.2022 Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order vsi2 To :
1. The Deputy Registrar of Co-op. Societies, Dharmapuri Circle, Dharmapuri District.
2. The Joint Registrar of Co-op. Societies, Dharmapuri Circle, Dharmapuri District.
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vsi2
3. The Co-op. Sub Registrar / Field Officer, (Pennagaram), Section 81 Enquiry Officer, S. 6756 Ernahalli Primary Agricultural Co.op. Credit Society, Ernahalli, Palacode Taluk, Dharampuri District.
4. The President, S.6756 Ernahalli Primary Agricultural Co.op. Credit Society, Ernahalli, Palacode Taluk, Dharampuri District.
W.P. No.27094 of 2022
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