RISHI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) In the light of the averments in the application, the same is allowed subject to all just exceptions. Additional affidavit of Shri Rishi Kumar alongwith Annexures P-37 to P-43 are taken on record. Office to tag the same as per Rules.

(3.) The petitioner Rishi Kumar working as Assistant Registrar Cooperative Societies Gurguram (ARCS) was found involved in embezzlement of lacs of rupees in connivance with his colleague respondent No.4 Arvind Kumar @ Arvind Sharma, Inspector Cooperative Societies, Gurgaon (1) (appointed by the then Assistant Registrar Cooperative Societies, Gurgaon as the official liquidator of the Gurgaon Marketing Cooperative Society Ltd. Gurugram, which was under process of "winding up"). It was as a consequence of this malfeasance Cooperation Department Haryana Government vide order dated 08.07.2020 Annexure P-31 placed the petitioner under suspension with headquarters at Panchkula. To further ensure that the petitioner might not alienate his properties and that of his family members with a view to escape the recovery of the embezzled amount, the Deputy Registrar Cooperative Society Gurugram through order dated 08.07.2020 (Annexure P-33) has passed the following order: -