RACHHPAL SINGH Vs. DISTRICT MAGISTRATE ADMINISTRATOR

JUDGEMENT

(1.) Heard counsel for the parties and perused the record. The petitioner was appointed as Weighment Clerk in Kishan Sahakari Sugar Mill Limited which is a co-operative society registered under the provisions of U.P. Co-operative Societies Act, 1965. He was served with a charge-sheet dated 23.6. 1984 in which serious allegations have been levelled against him. The charge-sheet has been filed as Annexure-2 to the writ application. A reply was submitted by the petitioner to the charge-sheet and after enquiry his services were terminated by the General Manager of the Mill vide order dated 2nd February, 1985.

(2.) The petitioner filed an appeal and was also given opportunity of personal hearing but declined to say anything. The appeal of the petitioner thereafter was rejected vide order dated 7.11.1986. This petition has been filed challenging the validity and correctness of the aforesaid orders dated 2nd February, 1985 and 7.11.1986 impugned in this writ petition.

(3.) Shri H.N. Tripathi, learned counsel appearing for the respondents contends that the charges levelled against the petitioner are very serious and the same have been found proved against him.