INDRA PAL SINGH YADAV Vs. REGISTRAR CO OPERATIVE SOCIETIES U P AND PROVINCIAL ADMINISTRATIVE COMMITTEE

JUDGEMENT

(1.) HEARD Sri Prabhu Kant holding the brief of Sri H.C. Saxena, counsel for the Petitioner.

(2.) BY means of this petition the Petitioner has challenged the order of his suspension dated 22 -10 -91 which is annexed to the petition as Annexure I passed by the Secretary Administrative District Committee, Firozabad.

(3.) HE has submitted that he is associated to the political party of Sri Mulayam Singh Yadav and because of his association he has been victimised by means of the impugned suspension order, which according to him, is malafide and ill motivated. In this connection, he invited the attention of the court towards the two letters, one by Sri Jai Dev Singh, Yadav, a sitting M.L.A. addressed to the Assistant Registrar, Co -operative Society, Firozabad and other by Surendra Singh Yadav, Block Development, Eka, addressed to the Asstt. Registrar of Cooperative Society, Firozabad dated 3 -9 -91. He submitted that both these letters contain the allegations that the Petitioner kept himself involved in the election publicity of Sri Mulayam Singh Yadav.