D.S. Sinha, J. - (1.) HEARD Sri R. N. Roy, learned Counsel for the Petitioner and Sri K. N. Misra, learned Counsel appearing for the Respondents No. 1 and 3 at length and in detail.
(2.) THE Petitioner, who is a Co -operative Supervisor working under the control of the Respondents, seeks to challenge the order dated 29th June, 1994, a copy whereof is annexure '1' to the petition, passed by the Chairman, District Committee and District Assistant Registrar, Co -operative Societies, Jalaun at Oral, whereby he has been placed under suspension pending inquiry. The learned Counsel for the Petitioner contends that the order of suspension is illegal inasmuch as it has been passed by a person not authorised to do so. It is not disputed that the Petitioner is subject to and governed by the provisions of the U.P. Co -operative Federal Authority (Business) Regulations, 1976, hereinafter called the Regulations.
(3.) REGULATION 67 of the Regulations provides that a staff member against whose conduct an inquiry is contemplated or is proceeding may be placed under suspension pending conclusion of the inquiry in the discretion of the appointing authority or the Chairman of the District Committee. The composition of the District Committee is provided for in Regulation 10 of that Regulations. It provides that there shall be a District Committee at the district level for the effective administrative control of the Co -operative Supervisors and Kamdars which shall consist of, inter alia. District Assistant Registrar, Co -operative Societies as its Chairman.;