BRIJENDRA SINGH VERMA Vs. REGISTRAR CO OP SOC

JUDGEMENT

(1.) Amongst others Bijendra Singh, the petitioner, has prayed for two relief against respondent No. 2, i, e. the District Co- operative Bank Limited, Bijnore, for his reinstatement and payment of back wages with continuity of service and also for payment of suspension allowance due under the Rules and Regulations for the period 1972 onwards.

(2.) The petitioner was employed as a Supervisor in the District Co-operative Bank Limited, Bijnore in 1972. He was posted as Secretary by the Bank in Sarkara Uttari Kshetriya Sahkari Samiti Limited, Bijnore.

(3.) On 18th August, 1972, the petitioner was suspended on account of some serious charges of embezzlement which were detected against him. The Registrar, Co-operative Societies directed for payment of l/4th suspension allowance. The petitioner handed over the charge on 26th August, 1972.