THE NAWANSHAHR CENTRAL CO-OPRATIVE BANK LTD., NAWANSHAHR Vs. THE DEPUTY REGISTRAR (ENFORCEMENT) PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in the present writ petition is for quashing of the order dated 25.08.2010 (Annexure P-19) passed by the Deputy Registrar (Enforcement) Cooperative Societies, Punjab-respondent No. 1 setting aside the order of dismissal dated 27.11.2009.

(2.) The facts in brief of the case are that the petitioner-The Nawanshahr Central Cooperative Bank Ltd., Nawanshahr (hereinafter referred to as 'the Cooperative Bank') detected an embezzlement amounting to Rs. 7,76,364/- in which three officials i.e. Sh. Ashwani Kumar, Branch Manager, Madan Lal, Accountant (respondent No. 2) and Harjinder Nam, Peon were involved. Out of this amount, a sum of Rs. 6,45,000/- were deposited by Ashwani Kumar and respondent No. 2.

(3.) A charge-sheet, on the basis of the embezzlement, was issued to Madan Lal. Along with the charge-sheet, list of witnesses and list of documents were attached. The charge-sheet is dated 12.03.2008. To the said charge-sheet, Madan Lal-respondent No. 2 sent a letter dated 19.032008 (Annexure P-4), wherein he admitted the fact that he had received the charge-sheet on 19.03.2008 but denied the charges leveled against him. He asked for supply of 14 documents, which were mentioned in the said letter, from the petitioner, which, according to respondent No. 2, were required to submit his reply to the charge-sheet and to prove his innocence.