BADDOWAL CO OPERATIVE Vs. JOINT REGISTRAR

JUDGEMENT

(1.) Respondent No. 3 was working with the petitioner-Society as the Secretary. It is alleged against him that he used to consume liquor and there was complaint against him by a villager that when respondent No. 3 met him, he was under the influence of liquor. It is also alleged against respondent No. 3 that he does not attend his duties regularly.

(2.) On 18.7.1995 petitioner gave respondent No. 3 a memo (copy Annexure P4) vide which respondent No. 3 was suspended with immediate effect and it was alleged that he always remained under the influence of liquor and disobeyed the order of the Managing Committee and that under the influence of liquor, he abused the members of the Society and, hence, he should hand over the charge to Mr. Amar Singh, Salesman. He was also directed to give reply to the Enquiry Officer within 15 days. This memo is a short one. However, the nature and the wording of it are important and it will be proper to quote the same. It is under:

(3.) It is contended by the petitioner that respondent No. 3 did not give reply to this memo. Consequently order dated 4.10.1995 (copy annexure P/5) was passed. It is an order by three members of the Enquiry Committee who conducted enquiry against respondent No. 3. They held as under: