Mehtab S. Gill, J. - (1.) THE petitioner had prayed for issuance of a writ in the nature of certiorari for quashing the show cause notice and the charge -sheet dated January 24, 2000 (Annexures P -4 and P -5) respectively.
(2.) THE petitioner has averred that he was working as Inspector in the Co. operation Department. On December 30, 1986 as show cause notice along with the charge -sheet was served upon him stating therein that he along with one Sarup Chand misappropriated an amount of Rs. 5382.09, Rs. 2512.50 and Rs. 283.50. An enquiry was held. The Deputy Registrar, Cooperative Societies, Faridkot was appointed as Enquiry Officer. He submitted his enquiry report on June 12, 1989. The Registrar, Cooperative Societies, Punjab Chandigarh (respondent No. 2) accepted the enquiry report submitted by the Enquiry Officer and passed an order dated October 2, 1989 stopping three future annual increments of the petitioner with cumulative effect (copy is attached as Annexure P -1). Against the order dated October 2, 1989 (Annexure P -1) passed by the Registrar, Cooperative Societies, Punjab, Chandigarh (respondent No. 2), the petitioner filed an appeal before the Secretary, Government of Punjab, Cooperation Department, Chandigarh (respondent No. 1), but his appeal was dismissed vide order dated April 10, 1990 (copy is attached as Annexure P -2).
(3.) AGGRIEVED by the order dated October 2, 1989 (Annexure P -1) and order dated April 10, 1990 (Annexure P -2), as referred to above, the petitioner filed a Civil Suit No: 748 dated August 2, 1991 in the Court of Sub Judge IInd Class, Muktsar. Notice of the suit was issued to the respondents and after recording the evidence, the learned Civil Judge decreed the suit filed by the petitioner and set aside the order dated October 2, 1989 (Annexure P -1) and order dated April 10, 1990 (Annexure P -2) holding them to be illegal. A copy of the judgment dated November 6, 1993 passed by the learned Civil Judge is attached with the writ petition as Annexure P -3.;