DINESH CHAND SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 18/5/2023, notifying a decision of the Board of Directors/ Committee of Management, Kisan Sewa Sahkari Samiti Ltd., Chaudhera, Block Pahasu, District Bulandshahr, signed by the Chairman and the Secretary of the said society, resolving to dismiss the petitioner from service.

(2.) The Kisan Sewa Sahkari Samiti Ltd., Chaudhera, Block Pahasu, District Bulandshahr (for short, 'the Society') is a registered Primary Agricultural Cooperative Society, registered under the U.P. Cooperative Societies Act, 1965 (for short, 'the Act of 1965'). The service conditions of employees of Primary Agricultural Cooperative Credit Societies are governed by regulations, known as U.P. Primary Agricultural Cooperative Credit Socities Regulations, 2020, notified on 31/7/2020. These shall hereinafter be called, 'the Regulations of 2020'.

(3.) The petitioner was a peon in the employ of the Society. According to a resolution of the Board of Directors of the Society, adopted in their meeting dtd. 22/10/2022, he was promoted to the post of an accountant. The petitioner thinks that he became the victim of a dispute between a Cadre Secretary, Yadram and another Banwari Lal Sharma, who was given additional charge of the Society vide order dtd. 22/11/2022 passed by the Member Secretary, District Administrative Committee Cooperatives, Bulandshahr.