PRADEEP SAHAI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for respondent nos. 1, 2, 4 and 5. Shri Rohit Agarwal appears for respondent no.3.

(2.) By means of present writ petition, the petitioner has prayed for following reliefs:-

(3.) The petitioner claims to be Ex-Secretary of United Commercial Cooperative Bank Ltd., Kanpur (hereinafter called as the Bank). He was going to retire on 31.7.2012 on attaining the age of retirement at 60 years. In the meeting of Board of Directors of the Bank held on 7.7.2012 at Agenda No.8, the matter relating to retirement of the Secretary from Bank services was considered and a resolution was unanimously passed for extending the services of the petitioner for a period of two years from 1.8.2012 to 31.7.2014. The Chairman of the Bank vide letter dated 27.7.2012 informed the petitioner about the extension of services for two years. On 11.10.2012 the District Assistant Registrar, Cooperative Societies, Kanpur Nagar sent a letter to the President of the Administrative Committee of the Bank for removing the Secretary of the Bank as he had already completed 60 years. After the letter dated 11.10.2012, an inquiry was instituted against the petitioner and on 25.10.2012 the Additional District Cooperative Officer, Kanpur Nagar/Enquiry Officer asked the petitioner to give his comments regarding his extension. The petitioner submitted his reply on 30.10.2012.