B.AMIT STHALEKAR, J. - (1.) THIS writ petition has been field by the petitioner seeking quashing of the order dated 19.06.2014, Annexure -2 to the writ petition whereby he has been placed under suspension by the Interim Committee on allegations of financial irregularities.
(2.) BRIEFLY stated the facts of the case are that there is a Society known as Consortium Central and State Employees Sahkari Awas Samiti Ltd., which is a Society stated to be registered under the U.P. Cooperative Societies Act, 1965 (hereinafter referred to as the Act, 1965). The petitioner is the Secretary of the Managing Committee of the Society. On allegations of financial irregularities committed by him he has been placed under suspension by the impugned order.
(3.) I have heard Sri H.N. Singh, learned Senior Counsel assisted by Sri Nitinjay Pandey, for the petitioner, Sri H. R. Mishra, learned Senior Counsel assisted by Sri Abhishek Mishra, for the respondent no.5, Sri Nripendra Mishra, learned counsel for the respondent no.2 and learned Standing Counsel for the respondent no.1 and 3. In view of the nature of the order which is sought to be passed it is not necessary to issue any notice to the respondent no.4. At the outset a preliminary objection has been raised by Sri H.R. Mishra, learned Senior Counsel that the Society in question is a purely private society and therefore the writ petition is not maintainable.;