U P RAJYA KRISHI UTPADAN MANDI PARISHAD DIRECTOR RAJYA KRISHI UTPADAN MANDI PARISHAD Vs. SANJIV RAJAN:NARENDRA KUMAR MALIK

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is directed against the interlocutory order dated 21/05/1992 passed by the High court. Normally, this court does not interfere with the interlocutory orders. But the case in hand impels us to do so.

(3.) The respondent was employed at the relevant time as Cashier of the Agricultural Market Committee (the 'market Committee') at Rampur. The allegation against the respondent is that during his tenure as such Cashier, lakhs of rupees credited in the accounts of the Market Committee were not deposited in its bank account. On learning of the said misfeasance, the appellant-Market Committee suspended him from service with effect from 22/03/1991. He challenged his suspension in the High court on the ground that some other suspended officers had been allowed to join service. The High court quashed the suspension order on the said ground.