SACHIN SINGH BAGHEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the issue involved in both the writ petitions were common i.e. the order of suspension of the petitioners, both the writ petitions have been taken up for hearing together and are being disposed of by a common order.

(2.) As regards WPC No. 2958/2019 is concerned, since the six months period during which the suspension order dated 03.08.2019 would remain valid has expired and the respondents have subsequently passed a fresh order on 03.02.2020, the writ petition WPC No. 2958/2019 as such has rendered infructuous. Accordingly, the said writ petition WPC No. 2958/2019 is dismissed as having become infructuous.

(3.) Now this Court would like to proceed to decide WPC No. 636/2020. Challenge in the present Writ Petition is to the Order dated 3.2.2020 whereby the State Government has for the second time suspended the Board of Directors of the Jila Sahakari Kendriya Bank Maryadit, Rajnandgaon and the Respondents have also appointed a Management Committee to look after the functioning of the said Bank.