LAWS(MAD)-2010-9-144

P GANAPATHY Vs. ASSISTANT DIRECTOR OF HANDLOOMS AND TEXTILES

Decided On September 16, 2010
P.GANAPATHY Appellant
V/S
ASSISTANT DIRECTOR OF HANDLOOMS AND TEXTILES Respondents

JUDGEMENT

(1.) The petitioner has come forward with this writ petition to challenge the demand notice dated 02.08.2010 issued by the Sales Officer-cum-Handloom Inspector, the second respondent herein.

(2.) The petitioner was working as a Handloom Inspector and while he was posted as a Special Officer, he faced with an action in terms of handling the affairs in M.H.21 Annai Bagvathi Weavers Cooperative Production and Sales Society Ltd., Jakkampatti, Madurai District .

(3.) This Court is not inclined to go into the merits of the matter. It is suffice to state that apart from disciplinary proceedings, the other proceedings under the Tamil Nadu Co-operative Societies Rules, 1988 are also invoked. The petitioner was mulcted with the liability to pay a substantial amount towards the loss caused. Pursuant to non payment of amount, the attachment of the property found in Door No.5/2-87 R.C.C. House, Survey No.287/5 at Thirupathur Town, Ward Number 5 will be effected.