RAJ KUMAR SINGH Vs. BIHAR STATE CO OPERATIVE

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 29.1.1993 (Annexure-1), passed by the learned Administrator of the respondent Bihar State Co-operative Land Development Bank (hereinafter referred to as the 'Bank'), whereby the petitioner has been removed from the services of the Bank with effect from the date of issue of the order.

(2.) IT appears from the order dated 12.7.2010, passed in the present writ petition, that it was adjourned to enable the Bank to re-examine the whole matter. Learned counsel for the Bank today submits that it has on reconsideration, come to the conclusion that an appropriate order has been passed against the petitioner and, therefore, they would like to contest the writ petition.

(3.) .......[VERNACULAR TEXT OMMITED]...... other purpose re-finance obtained promptly from NABARD and was promptly refunded to the lending bank so as to avoid heavy liabilities of overdraft interest. The figures quoted by the conducting officer leads to the conclusion that these vital points of cash credit management were not properly supervised, leading to heavy liabilities to pay interest. There appears to be no doubt that the supervision of the accused officer being the Chief of Finance was inadequate in this respect. Hence I hold the accused officer guilty of this charge.