PARMESHWAR DAYAL SHUKLA Vs. DEPUTY REGISTRAR, CO

JUDGEMENT

(1.) The petitioner was appointed as a Co-operative Supervisor and joined service on 28-7-1960 in the U.P. Cooperative Union Limited, Lucknow, generally known as Provincial Co-operative Union. This Union is an apex society.

(2.) The petitioners services were terminated by the Deputy Registrar, Cooperative Societies, by an order dated 23-11-1977 which was served on him on 29-11-1977. The order stated that the Petitioner's services were terminated with immediate effect and in lieu of the notice, he shall be paid three months salary. The District Assistant Registrar, Etawah, was directed to give three months salary to the applicant along with the service of the aforesaid order dated 23-11-1977. A copy of the said notice has been filed as Annexure I to the writ petition.

(3.) The petitioner prays that this notice be quashed and a writ of mandamus be issued commanding the respondents not to interfere with the working of the petitioner as Co-operative Supervisor, Muradganj, District Etawah, and to treat him as continuing in service. It has also been prayed that any other writ, order or direction be issued which this Honourable Court may deem fit and proper in the circumstances of the case.