JAYANT KAMAL SHANKAR PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE the petitions are taken up for final disposal, RULE. Learned Assistant Government Pleader Mr. Ronak Raval waives service of Rule for the respondents.

(2.) BY present group of petitions filed under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the common order dated 24.9.2014 passed by respondent No.1 in different revision applications filed by them.

(3.) FROM the facts of the case, it appears that action under Section 93 of the Gujarat Co -operative Societies Act ('the Act') was initiated against the petitioners who are members of the Committee of Udhna Citizens Co -operative Bank Ltd. It is the case of the petitioners that decision to initiate proceedings under Section 93 of the Act was in violation of the principles of natural justice. Decision to appoint Inquiry Officer and to hold inquiry under Section 93 of the Act was passed on 3.1/2.2014 by respondent No.2. Such order was challenged by the petitioners by preferring Revision Application Nos.113 of 2014 to 119 of 2014 before the Deputy Secretary (Appeals), Co -operation Department, State of Gujarat.