Madan Lal Yadav Son Of Shri ... vs Registrar, Cooperative ...
2021 Latest Caselaw 7679 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 13735/2020

Madan Lal Yadav Son Of Shri Surajmal, Aged About 58 Years,
Resident Of Village Bishangarh, Tehsil Shahpura, District Jaipur,
Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       Registrar,   Cooperative         Socieities        Rajasthan,     Sahakar
         Bhawan, Bias Godam, Jaipur.
2.       The Jaipur Central Cooperative Bank Limited, Jaipur,
         Opposite Vaishali Tower-II Vaishali Nagar, Jaipur Through
         Managing Director.
3.       Deputy Registrar, Cooperative Societies, Jaipur (Rural),
         Mini Secretariat, Collectorate Circle, Bani Park, Jaipur.
4.       Bishangarh      Gram        Seva       Sahakari          Samiti   Limited,
         Bishangarh, Tehsil Shahpura, District Jaipur Through Its
         President.
5.       Shri Jagdish Prasad Yadav, President, Bishangarh Gram
         Seva    Sahakari       Samiti       Limited,        Bishangarh,     Tehsil
         Shahpura, District Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Ashok Mishra with Mr. Abhishek Mishra For Respondent(s) : Mr. Ram Kumar Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

15/12/2021

Although, the matter comes up on an application No.1/2021

but, on the request of the learned counsels for the respective

parties, the writ petition was heard finally at this stage on its

merit.

(2 of 2) [CW-13735/2020]

In this writ petition, a prayer has been made for quashing

the order dated 29.10.2020 passed by the respondent No.5

whereby the petitioner, a Manager with Bishangarh Gram Sewak

Seva Sahakari Samiti Limited, Panchayat Samiti Shahpura, has

been placed under suspension.

At the very outset, learned counsel for the petitioner, relying

on the judgment of Hon'ble Apex Court of India in case of Ajay

Kumar Choudhary Vs. Union of India & Anr.: 2015 AIR (SC)

2389, submitted that the respondents may be directed to review

the order of suspension as it was passed more than a year ago.

Learned counsel for the respondents has no objection to the

aforesaid prayer.

In view thereof, this writ petition is disposed of with a

direction to the respondents to review the order of suspension

dated 29.10.2020 vide reasoned order within a period of four

weeks from the date of receipt of a copy of this order with its

intimation to the petitioner.

The pending application also stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/41

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