KHUSH KUMAR SRIMALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) As per the assertion made in the petition, the petitioner was appointed after due selection and recruitment on the post of Manager vide order dated 10.7.1979 and was confirmed on the said post later on. The appointment order was issued by Jodhpur Central Co-operative Bank Ltd., Jodhpur with posting as Manager, Rohicha Kala Consumer Co-operative Society. Since the appointing authority is Central Co-operative Society and it exercises the power of transfer and giving appointment to Manager within its own territorial jurisdiction at different co-operative societies, it is in that contingency of the service that the petitioner came to be posted at Sikarpura Gram Sewa Sahakari Samiti Ltd., Sikarpura.

(3.) While the petitioner was posted at Sikarpura, he was relieved by order dated 12.6.1993 stating that he has made interpolation in the cashbook, prepared false vouchers and committed embezzlement of cash and after taking resolution from the Managing Committee, he has been relieved from his service from the post of Manager.