SHEIKH MUKHTAR HUSSAIN Vs. CHAIRMAN, ELLAQUAI DEHATI BANK

JUDGEMENT

(1.) BY medium of this writ petition the order of suspension issued by respondent No: 1 against the petitioner as also the charges and the inquiry conducted against him and the final order dated 4.6.1987, degrading him to a lower post have been challenged on various grounds, as enumerated therein. The petitioner has, inter -alia, made the following averments in the writ petition.

(2.) THAT the petitioner is an employee of the Ellaquai Dehati Bank, a Bank sponsored by the State Bank of India, and, as such, is entitled to the protection guaranteed under Articles 14, 16 and 311 of the Constitution of India, because the Ellaquai Dehati Bank (for short the Bank) is a State within the meaning of Article 12 of the Constitution of India.

(3.) THAT the petitioner came to be placed under suspension by the respondent No: 1 in terms of his order dated 6.2.1986 under the terms of regulation 30 (4) of the Ellaquai Dehati Bank Staff Service Regulations, 1980 read with Ellaquai Dehati Bank Staff Service Amendment Regulation, 1982, pending enquiry into the charges as indicated in the said order.