RAJENDRA PRASAD SON OF LATE RAM CHANDRA PRASAD Vs. STATE OF BIHAR THR SECRETARY, COOPERATIVE DEPARTMENT

JUDGEMENT

(1.) Heard Mr. Nitiranjan Jha, learned counsel appearing for the petitioner, learned counsel for the State and the learned counsel for the Bank.

(2.) With the consent of the parties the writ petition has been heard with a view to finally disposal of at the stage of admission itself.

(3.) The petitioner is aggrieved by the order dated 5.10.2012/ 18.10.2012 of the Registrar, Co-operative Societies, whereby as an Patna High Court appellate authority he has upheld the order of dismissal dated 14.11.2000 passed against the petitioner by the Administrator, Bihar State Co-operative Land Development Bank (hereinafter referred to as 'the Bank'), a copy of which order(s), is impugned at Annexure 11 and 9 respectively to the writ petition.