SUDHIR SINGH Vs. DISTRICT COOPERATIVE BANK LTD

JUDGEMENT

(1.) By means of this writ petition the petitioner has challenged the impugned order dated 10.3.1999, Annexure-2 to the writ petition by which he has been removed from service.

(2.) Heard learned counsel for the parties.

(3.) It appears that the petitioner was Branch Manager of the Muzaffarnagar District Cooperative Bank Ltd. He was suspended by order dated 2.7.1997 vide Annexure-3 and he was given a charge-sheet dated 22.8.1997 vide Annexure-4 to the writ petition. In this charge-sheet, various allegations of financial irregularities, embezzlement and fraud have been made against the petitioner. The petitioner submitted a reply denying the charges vide Annexure-5 to the writ petition. It is alleged in paragraph 6 of the writ petition that no enquiry was held, instead the petitioner was issued a show cause notice dated 24.7.1998 to which he gave a reply dated 8.8.1998 vide Annexures-6 and 7 to the writ petition.