RAJIV SHARMA, SURENDRA VIKRAM SINGH CHAUHAN,J. - (1.) HEARD Dr. L.P. Mishra, assisted by Sri Deepanshu Das, learned Counsel for the petitioner and Sri Prashant Chandra, Senior Advocate, assisted by Sri Gaurav Mehrotra for the opposite parties Nos. 2 and 3 and Sri Abdul Moin, Additional Chief Standing Counsel for opposite party No.1.
(2.) THROUGH the instant writ petition under Article 226 of the Constitution of India, the petitioner challenges the order dated 30.5.2012 passed by the Principal Secretary, Cooperative Department, Civil Secretariate, Lucknow, whereby the petitioner has been placed under suspension and an Enquiry Committee comprising of Sri Ramhit Gupta and Sri Ram Jatan have been constituted for holding inquiry. Petitioner has also assailed the order of transfer dated 7.5.2012 passed by the opposite party No.1 contained in Annexure No.3 to the writ petition, transferring the petitioner from the office of Registrar, Co-operative Societies (Headquarters), Uttar Pradesh, Lucknow to the Principal, Co- operative Training Centre, Varanasi. Brief facts, giving rise to the instant writ petition, are as under :- Petitioner-Nawal Kishore was appointed and joined as Regional Assistant Registrar, Cooperative Societies (Class II post) in the office of Deputy Registrar, Moradabad on 13.3.1984. In 1994, petitioner was promoted as Deputy Registrar, Co-operative Societies (Class-I post). Subsequently, on 21.4.2001, the petitioner was promoted as Additional Registrar, Cooperative Societies (Class I post).
(3.) IN the year 2005, the then sitting Member of the Legislative Assembly of the State of Uttar Pradesh and presently a Cabinet Minister in the State of Uttar Pradesh, was elected as Chairman of U.P. Sahkari Gram Vikas Bank (erstwhile U.P. Co-operative Land Development Bank) [hereinafter referred to as the "Bank"].;