BUNESHWAR SINGH Vs. DISTRICT COOP CENTRAL BANK LTD

JUDGEMENT

(1.) BEING aggrieved of the orders dated 10.2.1999 passed by the Joint Registrar, Cooperative Societies, Rewa, in Appeal no. 77-48/99 and 49/98, the appellant has preferred this second appeal.

(2.) BRIEF facts giving rise to this appeal are that the appellant was Samiti Prabandhak in the respondent no. 3 Bank. At the relevant time, he was posted in society Dadar. He committed serious misconduct and defalcation of amount for more than rupees three lakhs and on this account, the appellant was placed under suspension by order dated 21.12.1990. Two charge sheets were issued against him and two enquiries were conducted. Enquiry officer found all the charges proved against him. After considering the same by the staff committee, he was removed from the service by order dated 1.12.1992.

(3.) RESPONDENT no. 3, in its written statement, denied all the allegations and contended that the enquiry has been conducted according to the procedure laid down under the rules in the presence of the appellant. He was also afforded opportunity of hearing and defending himself and to produce his defence evidence. Charges have fully been found proved against him.