INDRA KUMAR CHOPRA ASHWANI KUMAR JHA Vs. PRADESHIK COOPERATIVE DAIRY FEDERATION LIMITED:PRADESHIK COOPERATIVE DAIRY FEDERATION LIMITED

JUDGEMENT

(1.) Civil Appeal 3321 of 1990 and Civil Appeal 3320 of 1990 arise out of a common judgment of the Allahabad High Court dated 2 1 st July, 1989 passed in Writ Petition No. 3845 of 1987 Indra Kumar Chopra v. State of U.P. and others and Writ Petition No. 4371 of 1987, Ashwan, Kumar Jha v. Pradeshik Co-operative Dairy Federation Ltd., and another.

(2.) As the common questions of facts and law arise in both the appeals, the same are being disposed of by a common judgment. For facility of reference we may deal with the facts of the appeal of Indra Kumar Chopra.

(3.) The appellant, claiming himself to be a permanent employee-Manager Grade-Ill (Quality Control) posted at Dugdh Utpadak Sahkari Sangh Limited, Agra, had challenged the orders dated 30th May, 1987 and 25th May, 1987, passed by the General Manager, Dugdh Utpadak Sahkari Sangh, Agra and Chairman Administrative Committee of the said Sangh. By the first order the appellant was relieved by the said Sangh in the afternoon of 30th May, 1985 and to report at Pradeshik Co-operative Dairy Federation Ltd., Head Office, at the earliest and by the second order his services were terminated under Paras 17(1) and 19(A) of the Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 (hereinafter called 'the 1975 Regulations') by giving one month's salary in lieu of notice period.