KRISHNA PAL SHARMA Vs. DISTRICT ADMINISTRATIVE COMMITTEE OF U.P. PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETIES CENTRALIZED SERVICE AND ORS.

JUDGEMENT

(1.) Heard Sri Nishant Shukla, learned Counsel for the Petitioner, Sri Ashutosh Shukla and Sri R.K. Chaudhary, learned Counsel for the Respondents.

(2.) By means of the present writ petition, the order dated 18.4.2002 passed by opposite party No. 2 as contained in Annexure No. 19 to the writ petition by which the Petitioner has been dismissed from service is under challenge.

(3.) The factual matrix of the present case as submitted by the learned Counsel for the Petitioner are that the Petitioner who was working on the post of Secretary and posted at U.P. Primary Agricultural Co-operative Credit Societies Centralized Services, District-Unnao (hereinafter referred to as 'Society') was suspended by order dated 2.7.1.1997 and aggrieved by the said order, the Petitioner had approached this Court by filing a Writ Petition No. 1076 (S/B) of 1997, Krishna Pal Sharma v. District Administrative Committee, U.P. Primary Agricultural Co-operative Credit Societies (Centralized services) Unnao and Ors. and by order dated 27.8.1998 this Court had stayed the order of suspension of the Petitioner. In pursuance of the above said fact, the Petitioner was attached to head office of the society.