Formerly The Special Officer vs M.Loganathan
2021 Latest Caselaw 13740 Mad

                                                                        W.A.No.2740 of 2012

                             IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                             DATED : 09.07.2021

                                                  CORAM :

                                  THE HONOURABLE MR.JUSTICE T.RAJA
                                               and
                                 THE HONOURABLE MR.JUSTICE P.T.ASHA

                                           W.A. No.2740 of 2012
                                           and M.P. No.1 of 2012


                      The Special Officer,
                      The Chintadripet Co-operative
                        Credit Society Ltd. (No.XC 267),
                      Chennai 600 002.

                      Formerly The Special Officer,
                      Chintadripet Co-operative Bank Ltd. (No.1628),
                      Chennai – 600 002.                           ... Appellant

                      Cause title accepted vide order of Court
                      dated 28.11.2012 made in M.P. No.1
                      of 2012 in W.A. No.SR.40814 of 2012

                                                    versus

                      1.M.Loganathan

                      2.The Joint Registrar,
                       Co-operative Societies,
                        Chennai Region,
                        St. Marys Road,
                        Chennai-18.

                      3.The Enquiry Officer,
                        Chintadripet Co-operative Bank,
                        Chennai-2.                                  ... Respondents




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                                                                          W.A.No.2740 of 2012

                      Prayer: Appeal filed under Clause 15 of the Letters Patent against
                      the order dated 27.02.2012 in W.P. No.15718 of 2005 passed by
                      His Lordship Hon'ble Mr.Justice K.N.Basha on the file of this Court.


                             For Appellant    :     Mr.P.Subramanian

                             For Respondents :      Mr.K.M.Ramesh for R1
                                                    No appearance for R2 & R3


                                                  JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.)

This writ appeal has been directed against the impugned

order dated 27.02.2012 passed in W.P. No.15718 of 2005 wherein

the learned Single Judge has observed as follows:

'10...Therefore, at the risk of repetition, it is to be reiterated that this is a classic case of “No Evidence” and there is not an iota of material available on record to implicate the petitioner for the charges framed against him.'

2.In the light of the above findings that there is no iota of

material evidence available on record against the first respondent

for the charges and that the first respondent retired from service in

the year 2009, we do not find any error or infirmity in the

impugned order passed by the learned Single Judge and therefore,

http://www.judis.nic.in W.A.No.2740 of 2012

we are inclined to dismiss this appeal. Accordingly, the writ appeal

stands dismissed. Consequently, M.P. No.1 of 201s stands closed.

No costs.

[T.R.,J] [P.T.A.,J] 09.07.2021 vga

To

The Joint Registrar, Co-operative Societies, Chennai Region, St. Marys Road, Chennai-18.

http://www.judis.nic.in W.A.No.2740 of 2012

T.RAJA,J.

and P.T.ASHA,J.

vga

W.A. No.2740 of 2012 and M.P. No.1 of 2012

09.07.2021

http://www.judis.nic.in