POSTAL AND R M S EMPLOYEES CO-OPERATIVE BANK LIMITED AMBALA CANTT Vs. REGISTRAR CO-OPERATIVE SOCIETIES, HARYANA

JUDGEMENT

(1.) The present writ petition has been filed for quashing the order passed by the Registrar, Co-operative Societies, Haryana, dated August 9, 1999 (Annexure P2), vide which the petitioner-Management was directed to take respondent-S.C. Karkara back in service with all consequential benefits.

(2.) Briefly, the facts are that S.C. Karkara - respondent No. 2 was an employee of the petitioner-Bank and was placed under suspension by the Managing Director of the Bank vide order dated July 14, 1992. The said respondent was issued a Charge-sheet on October 1, 1992. As many as 10 charges were levelled against the respondent, as enumerated in Annexure R.4. Regular inquiry was held and the Board of Directors on the basis of the report of the inquiry officer imposed the following penalties on respondent No. 2 :-

(3.) In the present case respondent No. 2 was appointed as Manager in the Postal & R.M.S. Employees Co-operative Bank Limited, Ambala Cantt. His service conditions were governed by the Postal & R.M.S. Employees Co-operative Bank Ltd., Ambala Cantt. Staff Service Rules (for short 'the Staff Service Rules'). According to these rules in case of reduction in rank, removal, dismissal or termination of a regular employees, the Board of Directors was competent authority to take action and the Registrar, Co-operative Societies, Haryana, was the competent appellate authority.