UMA SHANKAR YADAV Vs. REGISTRAR OF COOP SOCIETIES

JUDGEMENT

(1.) In this case on December 13, 1990 this Court granted three weeks to the Standing Counsel to file counter-affidavit. Thereafter on January 23, 1991 one month's time was again granted to file counter-affidavit. No counter-affidavit was filed despite these orders, and on April 6, 1992 I directed the petitioner to serve respondent Nos. 1 and 2 personally. The petitioner has filed his affidavit of service showing service on these respondents. No counter-affidavit has been filed even today. I am not inclined to grant any further lime to file counter-affidavit as time has been granted repeatedly since December 13, 1990. It seems that the orders of this Court are not taken seriously by the Standing Counsel and despite several opportunities counter-affidavits are not filed for the reasons best known to the State.

(2.) In the circumstances, I am treating the allegations in the petitioner to be correct, and I am proceeding to dispose of this petition finally.

(3.) The petitioner was appointed as Co-operative Inspector, Group II by the order dated February 11, l980 (Annexure-1 to the writ petition). Subsequently, he was transferred as Managing Director, Meerut Farmers Services Co-operative Society, Meerut by the order dated July 24, 1981 (Annexure-2 to the writ petition). The petitioner was charge-sheeted by charge-sheet dated May 26, 1988 (Annexure-7 to the writ petition). He sent a reply dated September 5, 1988 (Annexure-8 to the writ petition). It is alleged in paragraph 13 of the writ petition that thereafter no enquiry was held and the petitioner was dismissed from service by the order dated September 15, 1989 (Annexure-12 to the writ petition). Aggrieved the petitioner has filed this writ petition.