BETUL NAGRIK SAHKARI BANK Vs. NANA CHUDHAMAN BHAMKAR

JUDGEMENT

(1.) BEING aggrieved with the order dated 11.4.2005 passed by Joint Registrar Cooperative Societies, Bhopal, u/s 55 (2) of M.P. Cooperative Societies Act, 1960 (for short the Act), the appellant bank has preferred this appeal u/s 78 of the Act.

(2.) RELEVANT facts are that respondent was recruited by the appellant bank as Lower Division Clerk on 16.6.1976. He was given promotion on 7.6.1978 and on 25.1.1984 as Accountant and Manager respectively. He was compulsorily retired vide order dated 12.9.2001 in the interest of bank. Respondent filed a dispute u/s 55 (2) of the Act in the Court of Joint Registrar on 24.9.2001. Vide impugned order dated 11.4.2005 Court of Joint Registrar set-aside the order dated 12.9.2001 of his compulsory retirement and granted all consequential benefits. Hence, appellant bank has come up in appeal.

(3.) THE counsel appearing for the respondent has mainly confined his argument to show that no reasonable opportunity was accorded to the respondent. It is urged that within a day of his suspension, compulsory retirement orders were passed which is indicative of the malafides on the part of the authorities of the bank. It is argued that the respondent is victimised because he un-earthed the irregularities of various authorities of appellant bank.