PADAM SINGH SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The present Special Appeal has been filed by Shri Padam Singh Sharma, the appellant writ petitioner against the judgment and order dated 26.3.2001 passed by the learned single Judge whereby the learned single Judge has dismissed the writ petition.

(2.) We have heard Shri N.L. Pandey, learned counsel for the appellant writ petitioner and the learned standing counsel who represents the respondents.

(3.) Briefly stated the facts of the case are that the appellant writ petitioner was engaged as Cooperative Kurk Amin on commission basis. According to the allegations, on 13.11.2000, he slapped his senior Mahipal Singh Assistant Block Development Officer, Co-operative and also behaved in an indecent manner with him. A preliminary inquiry was conducted in which the appellant writ petitioner was found guilty. On the basis of the findings arrived at in the preliminary inquiry, the Assistant District Registrar. Cooperative Societies, U. P., Saharanpur, issued a notice dated 5.12.2000 calling upon the appellant writ petitioner to show cause as to why action be not taken for the misconduct and indiscipline and for violating the orders. The appellant writ petitioner submitted his reply by letter dated 21.12.2000 denying the charges.