RAMAN DUBEY Vs. STATE OF MP

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed challenging the order dated 24-2-2020 (Annexure P/1) and Preliminary Enquiry Report dated 20-2-2020 (Annexure P/2).

(2.) The facts necessary for the disposal of the present petition in short are that the petitioner is working on the post of Assistant Samiti Prabandhak in the establishment of respondent no.4/Primary Agriculture Credit Co-operative Society, Karahi, Tahsil Karera, Distt. Shivpuri.

(3.) Various complaints were received by the respondents with regard to discrepancies in Jai Kisan Rin Mafi Yojana. A preliminary enquiry was conducted by a team under the leadership of S.D.O., Karera, Distt. Shivpuri. The Committee by its report dated 20-2- 2020 (Annexure P/2) gave a finding that certain office bearers of respondent no.4, including the petitioner are responsible for the misappropriation of money. On the basis of the report dated 20-2- 2020, the respondent no.3 has passed the impugned order dated 24-2- 2020, thereby directing to lodge the F.I.R., to file a dispute under Section 64 of M.P. Co-operative Societies Act and to file an application for attachment before award.