VIJAY SHANKER RAI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the petitioner Miss Anuradha Sundaram, holding brief of Shri Anil Bhushan and Shri H.R. Mishra, learned Counsel for the respondents.

(2.) The petitioner has sought a relief of a writ of certiorari to quash the order dated 23rd July, 2003, by which, his services have been dismissed by the respondents. The petitioner has also sought a relief of writ of certiorari to quash the resolution of the Board dated 10th December, 2003 constituted under the U.P. Co-operative Societies Employees Service Regulations, 1975 known as the U.P. Cooperative Institutional Service Board.

(3.) The petitioner was appointed as a sales man under the U.P. Consumer Co-operative Federation Limited and his services are governed under the U.P. Co-operative Societies Employees Service Regulations, 1975. He was appointed in the year 1978. The petitioner was dismissed from service by order-dated 6.11.97 when he was working at Fatehpur. He had been charged for as many as 24 charges but was exonerated on 15.10.93 and was reinstated in service.