ROHINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) By this petition under Articles 226 of the Constitution of India, the petitioner has challenged the communication dtd. 27/3/2018 issued by the respondent no. 3 and the Notification dtd. 2/8/2019 issued by the respondent no.1 published in the Official Gazette dtd. 6/8/2019 attaching bank account of the petitioner.

(3.) The petitioner was appointed as Clerk on probation with Samata Saharkari Bank in the year 1992. The petitioner was promoted to the post of Chief Accountant by order dtd. 29/1/2000. It is contended that due to the irregularities committed by the managing committee members, the bank suffered huge losses. An inquiry under Sec. 83 of the Maharashtra Cooperative Societies Act, 1960 (for short "the Act of 1960") was conducted. It is stated that in the enquiry under Sec. 88 of the Act of 1960, the petitioner was exonerated.