WPMS/1812/2021
2021 Latest Caselaw 3569 UK

                   Office Notes,
                reports, orders or
                 proceedings or
sl. No   Date                                    COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPMS No.1812 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Sandeep Kothari, Advocate, for the petitioner.

Mr. H.M. Raturi, Deputy Advocate General, for the State of Uttarakhand.

Mr. N.S. Pundir, Advocate, for the respondent.

On a complaint submitted on 01.04.2021, as against the President and the Secretary of the District Cooperative Bank Limited, taking the cognizance in the said complaint, the Joint Secretary, vide its communication No.344/XIV- 1/21-4(3)/2021, had directed the Registrar Cooperative Society, to conduct an inquiry in accordance with the provisions contained under the Uttarakhand Co-operative Societies Act, 2003.

The grievance of the petitioner before this Court is, that despite of the aforesaid communication of the Joint Secretary, to the Registrar Cooperative Society, he has not conducted any inquiry as directed, and no report has been submitted as such till date.

At this stage, this Court is not venturing into the merits of the complaint or its sanctity, which will be exclusively a subject matter of consideration during the inquiry, which is directed to be conducted by the Registrar Cooperative Society, in pursuance to the communication of the Joint Secretary dated 08.06.2021.

Hence, in these eventualities, the respondents who are represented by the learned Deputy Advocate General, for the State/respondent Nos.1 and 2, submits that if an appropriate direction is issued to the respondent No.2, to comply the directions given by the order dated 08.06.2021, he would be conducting the inquiry as per law and would be submitting his report within a period of two months from the date of the production of a certified copy of this judgment.

Subject to the aforesaid observations, respondent No.2, herein, is directed to conduct an inquiry as directed above and submit his report accordingly. However, the inquiry would be exclusively within the ambit of the provisions contained under Uttarakhand Co- operative Societies Act, 2003.

Subject to the above observations, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 09.09.2021

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