NARAYAN M MORAJKAR Vs. ASST REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned counsel for the respective respondents waive service. Heard finally by consent of the parties.

(2.) By this petition, the petitioner is challenging the order dated 11/2/2014 passed by the learned Assistant Registrar of Cooperative Societies, Margao, by which the deduction from the salary of the petitioner has been enhanced to Rs.3700/- per month from Rs.700/- per month.

(3.) The petitioner was one of the sureties in respect of a loan granted to Basha Hussain Sahib Shaikh, who was the principal borrower. The loan sanctioned was of Rs.50,000/-. Indisputably, the second respondent had initiated recovery proceedings in respect of the loan and by a judgment and award dated 2/5/2000 passed by the Assistant Registrar of Cooperative Societies a final award was made, which was confirmed in Cooperative Appeal No.27/2004 by an order dated 21/8/2012. It further appears that from out of the salary of the petitioner, an amount of Rs.700/- p.m. was being deducted.