M.KATJU,J. - (1.) HEARD learned Counsel for the parties.
(2.) THE petitioner is challenging the impugned order dated 10th July, 2002 passed by the Member Secretary, Regional Administrative Committee, alongwith the resolution dated 4 -6 -2002 and the order dated 24 -7 -2000 passed by the Member Secretary, District Administrative Committee and the resolution dated 22 -7 - 2000. The petitioner was appointed as Secretary of a Co -operative Society in 1982. He was suspended on 22 -8 -1998 vide Annexure -3 to the writ petition. He challenged the suspension order by means of Writ Petition 51528 of 1999, which was disposed off by this Court with a direction that the inquiry be concluded within two months vide Annexure -4 to the writ petition.
(3.) IT is alleged in Para 6 of the writ petition that despite the order of this Court on 8 -12 -1999 no charge sheet has been given to the petitioner and hence he filed another Writ Petition No. 26056 of 2000 in which order dated 25th May, 2000 was passed directing the authority concerned to decide the petitioner's representation vide Annexure -5 to the writ petition. A true copy of the representation has been annexed as Annexure -6 to the writ petition.;