Abhinava Upadhya, J. - (1.) Heard learned counsel for the parties.
(2.) The present writ petition has been filed by the petitioner against suspension order dated 20.10.2008 by which he has been suspended on the charge that on 01.10.2008 the bank did not open till 11.45 am at a time when the petitioner was officiating as Manager of the bank. The other relevant charge is that some DCB register was incomplete and further the petitioner has not taken interest in recovery of loans extended by the bank. There other charges also. The contention of the petitioner is that no charge sheet has been issued.
(3.) A query was made to the counsel for the petitioner as to whether the said Cooperative Bank is amenable to writ jurisdiction and is a state within the meaning of Article 12 of the Constitution of India.;