The Special Officer C/2553 Kommeswaram Primary Agricultural Co.operative Bank Ltd. vs R. Munisamy and The Chairman-cum-Joint Registrar of Co.operative Societies Common Cadre Services Committee

P. Sathasivam, J.—Aggrieved by the order of the learned single Judge dated 26.04.2006 made in W.P. No. 15752 of 2005, the Special

Officer, C/2553 Kommeswaram Primary Agricultural Co.operative Bank Ltd., Kommeswaram, Vellore District has filed the above appeal.

First respondent herein aggrieved by the order of suspension dated 22.12.2004, approached this Court by way of Writ Petition No. 15752 of

2005. While dismissing the said writ petition, after hearing both parties, including the Agricultural Co.operative Bank, second respondent therein,

the learned Judge, noting that the enquiry proceedings have already been started, dismissed the said writ petition; however, directed the

respondents therein to complete the enquiry within a period of three months from the date of receipt of copy of the order and also directed to pay

subsistence allowance to the writ petitioner till such time as per the provisions of the Payment of Subsistence Allowance Act. Inasmuch as the

learned Judge dismissed the writ petition filed by the first respondent herein and only directed the Bank to complete the enquiry within three months

as well as to pay subsistence allowance as per the provisions of the Payment of Subsistence Allowance Act, we do not find any ground for

interference, that too at the instance of the Bank. Hence, the appeal fails and the same is dismissed No costs. Consequently, connected MP., is

also dismissed.