Suneet Kumar, J. - (1.) It transpires from the record that the petitioner is posted as Senior Branch Manager in District Co-operative Bank Ltd. Ghazipur. The services of the petitioner is governed under the U.P. Employees Service Regulations, 1975. The petitioner has approached this Court challenging the suspension order dated 1.8.2013 on the ground that under sub-clause (10) of Regulation 85 of the 1975 Regulations the petitioner cannot be kept under suspension beyond six months. In support of his submission, the petitioner has relied upon the judgment rendered in Lalit Mohan vs. Secretary General Manager, District Cooperative Bank, 1995 2 ESC 41 (All)].
(2.) Sri D.P. Singh, learned counsel appearing for the respondent-Committee of Management submits that under regulation 85 sub-clause (ix), the order of suspension may be revoked by the authority/appointing authority which passed the order, on there being sufficient reasons for revocation. Thus, Sri Singh would submit that the petitioner may first approach the competent authority. In support of his submission, learned counsel for the respondents, has relied upon the judgment and order dated 19th January, 1995 rendered in Writ Petition no. 1554 of 1995 (Mahendra Pal Singh vs. District Cooperative Bank, Saharanpur).
(3.) I have heard the rival submissions of the parties and perused the record.;