VIKRAM SINGH YADAV Vs. STATE & ORS.

JUDGEMENT

(1.) The petitioner Vikram Singh, who was serving as Assistant Secretary in the respondent-Sirohi Sahkari Bhumi Vikas Bank Ltd., is aggrieved by order Annex. 7 dated 21.6.2000, whereby, the Hon'ble Minister of the Cooperative Societies dismissed his revision petition against the order dated 14.10.1998.

(2.) Brief facts leading to the present writ petition are like this.

(3.) The allegation against the present petitioner was that a sum of 10,600/- was given to him by loanee of the Bank for depositing back the same in the loan account with the respondent Bank, which was not timely deposited by him but the same was deposited by private respondent Khajan Singh after sometime and accordingly a departmental inquiry was held in the matter and the Joint Registrar of the Cooperative Societies, Jodhpur on the said preliminary inquiry under Section 17(6) of the Rajasthan Cooperative Societies Act, 1965 vide Annex. 2 dated 17.1.1997 found that the petitioner was not responsible for the said defalcation, whereas, private respondent -Khajan Singh was so responsible in the matter, who was working as Supervisor in the respondent Bank. Aggrieved by this finding of the Joint Registrar, the private respondent Khajan Singh filed a revision petition before the Additional Registrar of the Cooperative Societies, Jaipur, who allowed the revision petition vide order Annex. 6 dated 14.10.1998 and set aside the finding of the preliminary inquiry dated 17.1.1997 and remanded the matter back to the said authority. Aggrieved of the said remand order dated 14.10.1998, the petitioner filed revision petition before the Hon'ble Minister and the competent authority in the Secretariat of Hon'ble Minister dismissed his revision petition by the impugned order Annex. 7 dated 21.6.2000 and, thus, the remand order made by the Addl. Registrar vide Annex. 6 dated 14.10.1998 held the field. The petitioner preferred this writ petition in this court on 8.9.2000 and while issuing notices to the respondents, the coordinate bench of this Court stayed the fresh inquiry against the petitioner vide order dated 13.9.2000, which stay order has now continued for almost 14 years.