V.K. Khanna, J. - (1.) The petitioner in this writ petition has been holding the post of Branch Manager of a bench of Allahabad Regional Rural Bank in Village Lendiari Tehsil Meja District Allahabad. The Chairman of the Bank on 18-5-1987 passed an order by which it was communicated to the petitioner that a departmental enquiry will be held regarding his acts of misconduct and that he has been suspended from the Bank's services with immediate effect i.e. with effect from 18-5-1987. It is this order of the Chairman of the Bank, respondent No. 2 which has been challenged in this writ petition on the ground that the Chairman of the Bank) is not authorized to suspend the petitioner in view of the provision s of the Regional Rural Banks Act, 1976 (hereinafter referred to as the Act).
(2.) At the very outset it may be mentioned that at the admission stage contesting respondents I and 2 put in appearance and they are represented by an advocate of this Court, Counter and rejoinder affidavits have been exchanged between the parties. The writ petition is thus being decided finally in accordance with the Rules of the Court.
(3.) Learned counsel for the petitioner in this writ petition has raised only one argument. It has been urged that in 'view of the amended provisions of Section 30 of the Act the regulations framed could only become effective if there had been compliance of the requirements of Section 30 (2) of the Act as has been inserted by the Central Act No. 1 of 1984. The precise argument is that the regulations framed have not been laid before the Parliament as contemplated under Section 30(2) of the Act.;