PHILIP Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) C.M. Philip, the petitioner, now retired, while serving the third-respondent Society, faced disciplinary proceedings: when he was working as an accountant, along with the Assistant Secretary, he misappropriated funds.

(2.) Initially, on 17.1.2011 the Society suspended Philip, but on 1.2012, pending the disciplinary proceedings, it reinstated him. Eventually, the Society concluded the disciplinary proceedings it initiated against Philip: he was found guilty of embezzlement and misappropriation. He was punished with reversion in the rank-from Accountant to Senior Clerk. Philip retired from service on 30th April 2014. Though he filed an intradepartmental appeal before he could retire, after Philip's retirement, the Appeal Committee dismissed the appeal through Ext.P3 on 16.7.2014. No further challenge laid, the punishment imposed on Philip became final.

(3.) Duly retired, in course of time, Philip submitted Ext.P4 representation claiming his terminal benefits. His request not accepted, Philip has filed this writ petition.