GOPAL KRISHAN VYAS, J. - (1.) BY way of filing the present writ petition, the petitioner has prayed for quashing of impugned notices dated 21.5.1988 (Annexure -5) and 15.4.1994 (Anhexure -7) passed by Managing Director of the respondent Bank. Further, it is prayed that the respondents may kindly be directed to allow all annual increments to the petitioner since 1982 and promotions for which the petitioner was entitled with all consequential benefits. It is also prayed that the suspension of the petitioner w.e.f. 28.5.1985 may kindly be declared illegal and the petitioner may kindly be treated to be in continuous service of the respondent Bank with full salary and all other ancillary benefits.
(2.) THIS writ petition has been filed by the petitioner in the year 1996 narrating the facts that he is employee of Jodhpur Central Co -operative Bank Limited, which is a Co -operative Society registered under the Co -operative Societies Act, 1965. The petitioner was appointed as clerk in the respondent Bank w.e.f. 1.3.1960 and later on he was confirmed on the said post vide Resolution No. 5 dated 21.3.1961 passed by Board of Directors. The performance of the petitioner was upto the mark, therefore, as per his seniority and merit he was accorded promotion as Branch Manger under Resolution No. 8 dated 7.2.1970, passed by Board of Directors of the Bank. In the year 1982, the petitioner was placed under suspension vide suspension order dated 4/6.9.1982. Aggrieved by the said order, the petitioner preferred a writ petition before this Court, which was registered as S.B. Civil Writ Petition No. 1780/1992. During the pendency of the said writ petition, the respondent Bank withdrew the said suspension order, therefore, the said writ petition was dismissed as infructuous.
(3.) ACCORDING to the petitioner, he was placed under suspension upon certain extraneous reasons which are having no relevancy with the administrative exigency. The petitioner has stated in the writ petition that he was harassed and humiliated by various means because he was not keeping cordial relations with the then Chairman of the respondent Bank. In all three enquiries were initiated against the petitioner but nothing was found to be adverse against the petitioner.;