S. Velusamy vs The Registrar of Co-operative Societies, Madras, The Joint Registrar of Co-operativeSocieties, Trichy, The Deputy Registrar of Co-operativeSocieties, Trichy and The Special OfficerKarur Co-operative Marketing Society, Trichy

A.K. Rajan, J.—This writ petition is for a writ of certiorarified mandamus. The petitioner was working as a salesman in the ration shop from

1979. On 30.1.1991, a charge memo came to be issued to him alleging bogus bills, misappropriation, stock deficit and short weightages. An

enquiry was conducted and ultimately the charges were found to be proved and thereafter he was terminated from service. Statutory revision filed

by him was also rejected. Under the circumstances, the present writ petition has been filed challenging the order of termination passed by the fourth

respondent dated 28.11.1992 as confirmed by the order of the second respondent dated 28.6.1994 made in Revision Petition No.3/93 invoking

Section 153 of the Tamil Nadu Co-operative Societies Act, 1983 and to quash the order of the second respondent dated 28.6.1994 and also to

direct the respondents to reinstate the petitioner as a salesman of the fourth respondent society.

Learned counsel for the petitioner has submitted that three other similarly placed persons by name Robin Charles, Manohar and R. Thiyagarajan

were not given the same punishment even though they were also found guilty of the same charges as that of the petitioner. With respect to Robin

Charles, a charge memo dated 4.01.1993 was issued for charges such as bogus bill, misappropriation and stock deficit. With respect to Manohar,

charge memos dated 28.1.1993 and 3.11.1992 came to be issued for charges such as bogus bill, misappropriation and stock deficit. With respect

to Thiyagarajan, a charge memo dated 4.01.1993 was issued for charges such as short weightages, bogus bill and misappropriation. Enquiry was

conducted against all these persons and the enquiry officer found them guilty of all the charges.

It is revealed by the typed set of papers that by an order dated 16.5.1993, the said Robin Charles was awarded stoppage of two increments.

With respect to Manoharan, by an order dated 17.5.1993 stoppage of two increments was awarded. With respect to Thiyagarajan, by an order

dated 17.5.1993, stoppage of two increments was awarded. However, with respect to the petitioner alone, an order of termination was passed.

All the aforementioned orders were passed by one and the same officer by name Rajagopal, who was the Deputy Registrar/Special Officer.

When four different persons were charged with similar nature of violation of rules, punishment awarded also should be the same. One cannot be

discriminated against the another. From the records, it is seen that similar charges were framed against all the four persons, but the petitioner alone

was given the very severe punishment viz., termination of service. Therefore, this order of termination is to be set aside on the ground of violation of

equality in administering the law. This order has been passed by unequal hands. Therefore, the order of termination is set aside and the writ petition

is allowed. No costs. Consequently, connected W.M.P.No.32652 of 1994 is closed. The petitioner shall be reinstated without back wages, but

with continuity of service and all other benefits.