AI Structured Summary
Not yet generated for this judgment
Judgment
Pankaj Purohit, J
By means of this writ petition, petitioner has challenged the order dated 07.10.2019 (Annexure No.1), whereby, he was placed under suspension by the respondent No.2.
Learned counsel for the respondent Nos.2& 3 informed the Court that the petitioner was departmentally proceeded under the departmental inquiry and he was placed under suspension by the impugned order dated 07.10.2019.
Now, the inquiry has come to an end and vide resolution No. 28(6) dated 02.01.2024 of the Management Board of the Bank has taken a decision to dismiss the petitioner from his service.
Learned counsel for the respondent Nos.2 & 3 has passed on the order dated 06.02.2024 to this Court today, which is taken on record. According to it, the order of the dismissal of the petitioner has been forwarded to respondent No.3-Chairman/ Secretary, Uttarakhand Cooperative Institutional Service Board, Dehradun to give approval to the decision of the Management Board of the Bank.
In this view of the matter, nothing remains in the writ petition to be decided. The petitioner has to challenge the order of his dismissal, wherein, he can also pray for his subsistence allowances, for which, he is entitled to as per law.
Accordingly, writ petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.