ARUN KUMAR GOTHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By the instant petition, the petitioner is challenging the order dated 25.03.2020 (Annexure-P/2) whereby Shri B.S. Shukla, Joint Registrar, appointed the Deputy Registrar of Co-operative Society, Betul, as an Administrator of District Co-operative Central Bank Maryadit, Betul. The petitioner has been removed from the post of Administrator as he had been appointed on the said post by the Joint Registrar on 03.10.2019 (Annexure-P/1).

(3.) Learned counsel for the petitioner submits that the order impugned is illegal as the same has been passed by the authority sub-ordinate to the authority who had appointed the petitioner. He further submits that the petitioner has not been given any opportunity of hearing and the impugned order has been issued with political motive. He further submits that order impugned suffers from violation of the principle of natural justice as no opportunity was provided to the petitioner.