JUDGEMENT
Siddharth, J. -
(1.) Heard learned counsel for the petitioner and Shri Sanjay Kumar Mishra holding brief of Shri Sanjay Singh, learned counsel for the respondents.
(2.) Petitioner has challenged the order dated 14.1.2016 passed by the respondent no.2, Secretary/General Manager, District Co-operative Bank Ltd. Moradabad whereby he has been directed to deposit the amount of Rs. 14,29,986/- along with 13.50 % interest as a precondition for release of post retiral dues of Rs. 23,93,400.13.
(3.) Case of the petitioner is that he was appointed on the post of Cashier/Accountant in Co-operative Bank Ltd., Moradabad and he was suspended from service on the charge of misappropriation by the respondent no.2 on 29.7.2008. The Deputy General Manager(Administration) District Co-operative Bank was appointed as Enquiry Officer.He was served with charge sheet dated 28.2.2009 by respondent no.2 and he submitted reply on 29.3.2009 to the same. The First Information Report was also lodged regarding embezzlement against six persons wherein the name of the petitioner was not there and charge sheet was submitted against three persons after investigation by the police which also did not contained the name of the petitioner.;
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