ASHOK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard finally by the consent of learned counsel appearing for the parties.

(2.) These petitions are being disposed of by this common judgment.

(3.) The undisputed factual position available on record needs to be stated. Upon receipt of an application dated 23-11-2007 requesting the Divisional Joint Registrar to hold an enquiry into the allegations of corruption and illegalities in the respondent No. 3 in Writ Petition Nos. 4969 of 2009 and 264 of 2010, i.e. The Amravati Zilla Parishad Shikshak Sahakari Bank (for short, hereinafter referred to as "the respondent No. 3-Bank"), the Divisional Joint Registrar appointed one Shri V. D. Kahalekar, the District Deputy Registrar, Cooperative Societies, to hold a fact-finding enquiry into the affairs of the respondent No. 3-Bank. Shri V. D. Kahalekar submitted his report dated 25-11-2008. On the basis of this report, the Divisional Joint Registrar passed an order dated 19-12-2008 appointing one Shri M.D. Date as an Enquiry Officer to conduct an enquiry under section 83 of the Maharashtra Co-operative Societies Act, 1960 (for short, hereinafter referred to as "the said Act") into the affairs of the respondent No. 3-Bank, on the points mentioned in the annexure appended to the said order.