- (1.) Criminal Revision case is against the order of the learned Judicial Magistrate No.I, Tirupattur, Vellore District, in C.C.No.35 of 2014, dated 22.09.2014, dismissing the complaint filed by the petitioner.
(2.) Case of the complainant/petitioner, as deduced from the complaint, are as follows: The petitioner was working as a Secretary of C.2016, Thirupattur Primary Co-operative Agricultural & Rural Development Bank Ltd., Thirupattur. He was served with a charge memo, by the Special Officer on 12.12.2008. Against which, he preferred a revision, before the 1st accused Officer, under Section 153 of the Tamil Nadu Co-operative Societies Act, 1983. However, the said revision came to be dismissed, as not maintainable. Subsequently, he was suspended from service on 12.03.2009, by the Special Officer. Against the suspension, the petitioner filed a revision, which came to be rejected on 08.05.2009.
(3.) The petitioner has further submitted that being aggrieved by the order of rejection, he preferred Writ Petition Nos.11318 and 11319 of 2009, challenging both the charge memo, dated 12.12.2008 and suspension order, dated 12.03.2009 respectively. While dismissing W.P.No.11318 of 2009, with a liberty to challenge the charge memo, before the 1st accused officer, this Court allowed W.P.No.11319 of 2009, with a direction to the 1st accused to decide the matter afresh. Thereafter, on revision, the 1st accused, vide order, dated 25.01.2010, quashed the charge memo, dated 12.12.2008, with liberty to the Management to initiate action, by framing fresh charges.;