DISTRICT CO OPERATIVE CENTRAL BANK LTD Vs. RAMCHARAN

JUDGEMENT

(1.) BEING aggrieved of the orders dated 22.10.1998 passed in appeal No. 77-52/98 by the Joint Registrar, Cooperative Societies, Rewa, the appellant has preferred this second appeal.

(2.) RESPONDENT No. 1 Ram Charan Pandey has also preferred Revision petition No. 572/99 against the same impugned order of the Joint Registrar. Both these matters have been clubed together for their joint disposal by a common order which is being passed in this appeal.

(3.) APPELLANT has filed this second appeal on the ground that Respondent No. 1 was guilty of defalcation of more than Rs. 67,000/-. He was not only guilty of negligence but he has conspired with respondent No. 2 for this defalcation. Learned Joint Registrar has no any powers or authority to modify the punishment imposed on the respondent No. 1 by the disciplinary authority. In his revision petition the Respondent No. 1 is also questioning the legality of the impugned order of Joint Registrar on the ground that the charges have not been found proved against him. He was on leave from 21.1.1994 to 27.7.1994 and during this period the Respondent No. 2 has committed defalcation of amount. The impugned order of the Joint Registrar is contrary to law.