YOGENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners are aggrieved by the order dated 29.5:2002 (annexure-1), passed by the Managing Director, Magadh Central Co-operative Bank Limited, Gaya (respondent No. 3) by which the payment of salaries of the employees of the Bank have been stopped on the direction of the Registrar, Co-operative Societies, Bihar, Patna Vide its Letter No. 2078 dated 2,5.2002 (annexure-2) on the ground that the collection of the Bank has become very low.

(3.) The contention of the learned counsel for the petitioner is that the petitioners are the permanent employees of the Bank and respondents have no right to stop the payment of their salaries and they also cannot be held to be responsible for poor recovery of loan amount and further more no proceeding has ever been initiated against them levelling any such frivolous charges, Hence, in the aforesaid circumstances, petitioners have left with no option but to move this Court, specially when their livelihood is at stake by the acts of respondents which are also violative of the provisions of Constitution of India.