V.K. Singhal, J. - (1.) The above three writ petitions are disposed of by one common order since common questions of law are involved in these writ petitions.
(2.) Petitioner Amit Bohra was appointed as Project Officer by the Rajasthan Rajya Bunkar Sahkari Sangh Ltd., where the petitioner was working as Supervisor, Marketing. On account of certain complaints the Board of Directors in its meeting held on 7th April, 1993 constituted 3 members committee to enquire into the charges. The Committee has submitted its report on 7.5.1993 and found that petitioner guilty in respect of number of charges. The order of suspension was passed on 10th May, 1993.
(3.) In the present writ petition and in the stay application it has been submitted that Shri Abdul Latif who has passed the order was removed by the General Body in its meeting held on 29th May, 1993 and he has acted in an arbitrary and mala fide manner.;