Simartha Ram vs State Of Rajasthan
2022 Latest Caselaw 6972 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 7224/2020

Simartha Ram

----Petitioner Versus State Of Rajasthan

----Respondent Connected With D.B. Civil Writ Petition No. 6402/2020 Bhanwarlal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Nikhil Jain Mr. Jogender Singh for Mr. Moti Singh For Respondent(s) : Mr. Sudhir Tak, AAG Mr. Rajesh Shah Mr. S. S. Choudhary Mr. Hukam Singh

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

10/05/2022

Heard. In compliance of direction issued earlier, a summary

of the report of Joint Chief Auditor has been submitted in sealed

envelope. We have gone through the summary which shows that

out of 20 cooperative societies, in many cases, irregularities in the

matter of disbursement and waiver of loans have been found. We

further find that in all the cases, except one, which has been

mentioned in the remarks column, proceedings of recovery has

been initiated. In some of the cases proceedings under Section 57

of the Rajasthan Cooperative Society Act, 2001 has been initiated

(2 of 2) [CW-7224/2020]

for recovery. In one such case FIR alleging commission of offence

under Prevention of Corruption Act against the manager of the

society has also been registered. In some cases, no serious

allegations have been found and therefore, no action is

contemplated.

As the report has been submitted by the State before this

Court in sealed envelope, a copy of the same be kept in sealed

cover in the record of the case. A copy of the report which has

been submitted before this Court shall be forwarded to the

Registrar Cooperative Societies Rajasthan (respondent No.4).

Upon receiving of that report the Registrar shall submit a

compliance report before this Court with regard to needed action

taken against those cooperative societies and its officials who are

alleged to be involved in irregularities relating to disbursement

and waiver of loan. The compliance report should be filed before

this Court within a period of 60 days.

This case be listed after two months.

(FARJAND ALI),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

10-11nidhi/-

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