INDRA DUTT KUSHWAHA Vs. STAFF SUB COMMITTEE

JUDGEMENT

(1.) APPELLANT has preferred this appeal challenging the order of 8.7.2003 passed by Joint Registrar, Cooperative Societies, Rewa u/s 55 (2) of M.R Cooperative Societies Act, 1960 (for short 'the Act').

(2.) THE relevant facts are that the Appellant was in employment of the respondent No. 2 Bank as Samiti Prabandhak. Departmental Enquiry was instituted against him by the Respondent Bank on the charges of defalcation to the tune of Rs.2,24,407.55. The charges were found proved in the domestic enquiry. After the enquiry, the matter was placed before the staff sub-committee for imposing the penalty.

(3.) THE Appellant filed a dispute u/s 55 (2) of the Act in the Court of Joint Registrar. Coop. Societies, Rewa. Vide impugned order the Joint Registrar upheld the order dated 20.4.2002 of termination of the Appellant from the services.