KAMAKHYA NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State. This writ petition has been filed for quashing order dated 3.11.2001 (annexure -1) by which Appeal No. 198 of 2000 was dismissed and also for quashing order dated 22.6.1999 (annexure -2) of the Administrator, Bihar State Co -operative Land Development Bank Limited, Patna, issued by the Deputy Managing Director, Bihar State Co -operative Land Development Bank Limited, Patna by which his service was terminated.

(2.) IT appears that petitioner was Branch Manager, Land Development Bank, Dinara. He was put under suspension and a departmental proceeding was initiated against him on 18.3.1997 on the basis of charges of irregularity in loan disbursement to the farmers (loanee members) and also due to disobedience by way of non -responding to the repeated official letters of the higher authorities. It appears that notices were issued to the petitioners and before filing his first show cause he filed CWJC No. 10780 of 1998 which was disposed of by order dated 26.3.1999 directing the authorities concerned to decide the departmental proceeding within three months and if the departmental proceeding is not disposed of within three months the order of petitioner's suspension shall stand vacated. It was also directed by this court that if the petitioner does not co -operate in the proceeding it should be decided ex parte.

(3.) AGAINST the said order the petitioner filed CWJC No. 8850 of 1999 and by order dated 4.7.2000 (annexure -3) the said writ petition was disposed of with following observations: -