NARESH KUMAR Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Heard Mr. Tapan Singh, learned counsel for the appellant-writ petitioner, Mr. S.S. Chaudhary, learned Brief Holder for the State of Uttarakhand, Mr. Rakesh Thapliyal, learned Counsel for the second respondent, and Ms. Seema Sah, learned Counsel for the third respondent.

(2.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No.2534 of 2018 dtd. 20/5/2019. The appellant herein filed WPSS No.2534 of 2018 seeking a writ of certiorari to quash the suspension order dtd. 15/3/2018 passed by the second respondent; and a writ of mandamus commanding the third respondent not to give effect and operation to the order dtd. 15/3/2018.

(3.) Facts, to the limited extent necessary, are that the petitioner was a Secretary of Salempur Mahbudh Sadhan Sahakari Samiti Ltd. On 12/3/2018, a complaint was received against him by the District Magistrate, Haridwar wherein it is stated that the writ petitioner, and the Incharge Mr. Nitin Kumar, were not paying the amounts which had been deposited by some individuals. The Branch Manager, District Co-operative Bank Ltd. was directed to look into the matter. Subsequently, on 23/9/2017, the Branch manager (third respondent) constituted a three members enquiry committee to enquire into the matter against certain individuals.