LUXMI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Jai Bahadur Singh, learned counsel who appears on behalf of the respondent nos.2 and 3.

(2.) This petition has been filed by the petitioners who are the widow and son of Late Ram Nazar Singh challenging the order dtd. 16/10/2021 passed by the Chief Executive Officer, Fatehpur District Cooperative Bank Ltd. Fatehpur and praying for direction to be issued to the respondent-Bank to release post retiral benefits of the deceased employee with admissible interest.

(3.) It is the case of the petitioner that they are legal heirs of late Ram Nazar Singh who retired as a Grade-II employee of Fatehpur District Cooperative Bank Ltd. Fatehpur on 31/7/2018. At the time of his retirement, he was not placed under suspension and no charge-sheet was issued to him and no disciplinary proceedings were proposed against him. On 27/8/2018, an amendment was carried out in the U.P. Cooperative Societies Employees Service Regulations, 1975 by which Regulations 85 was amended and sub-Regulations (XI) and (XII) were added by which Rules regarding disciplinary proceedings after retirement of an employee, shall be applicable for employee of Cooperative Societies as were applicable to the retired employees of the State Government and the sanction was to be obtained not from His Excellency the Governor of U.P., but from the Registrar who was the Competent Authority to initiate disciplinary proceedings against such retired employees.