(1.) THE petitioner while working as the Supervisor in Malkangiri Branch of Koraput Central Co -operative Bank was placed under suspension on 14.2.2001 on the basis of various allegations, inter alia, that the petitioner while working as the Managing Director in Korkunda LAMPS in Malkangiri District along with one Subal Rout, the Accountant have misappropriated an amount of Rs. 13,86,060/ -. Necessary charge sheet was issued to him on 28.4.2001 and the notice of proposed punishment of dismissal was issued to the petitioner on 14.5.2003. The petitioner challenged the aforesaid notice of proposed punishment before this Court inW.P.(C) No. 5314 of 2003 and the said writ petition while not being entertained, this Court dismissed the same by directing the petitioner to approach the Tribunal challenging the action of the Disciplinary Authorities within a period of four weeks from the date of the said order (17.6.2003) and granted interim stay of the operation of the impugned order for the said period of four weeks.
(2.) THE petitioner thereafter approached the Cooperative Tribunal in Service Dispute Case No. 14 of 2003 and the Tribunal vide its order dated 26.8.2003 has granted stay of the proposed punishment till disposal of the Dispute Case and the said matter remains pending as on date.
(3.) THE petitioner has sought to impugn this part of the order of the Tribunal dated 27.5.2004 denying his prayer for enhancement of subsistence allowance.