Ruma Pal, J. - (1.) The subject matter of challenge in this writ petition is an order dated 2.5.89 issued by the State Government under Section 32(2) of the West Bengal Co-operative Societies Act, 1983 (referred to as the Act) rescinding a resolution passed by the Board of Directors of the Nadia District, Central Cooperative Bank Limited (referred to as the Bank) on 27.6.88.
(2.) There are several distinct strands of facts in this case relating to Departmental Proceedings, Criminal Proceedings, Governmental Proceedings and Court Proceedings. The facts are closely interwoven.
(3.) The writ petitioner has been an employee of the Bank since 1961. The petitioner became the Branch Manager of the Shantipur Branch of the Bank. On 30th June, 1982 the petitioner was transferred to Silinda Farmers Service Cooperative Society as the Managing Director. On 9th August, 1982, a show cause notice was issued to the petitioner why disciplinary action should not be taken against him for persistent negligence of duty, indiscipline, insubordination misconduct, direction duty, manipulation of records and irregular investment. Articles of change were drawn up against the petitioner on 23.7.83.;