CHANDRA PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Vinit Saran learned Counsel for the petitioner, learned Additional Advocate General and Sri H.R. Misra for respondent Nos. 1 and 2, and Shri Murlidhar and Sri V.C. Tripathi for respondent No. 3.

(2.) The petitioner by means of this writ petition has challenged the orders dated 26.7.1997 and 20.1.1998.

(3.) The facts of this case are that the petitioner claimed to be the Chairman of the Committee of Management of the U.P. Co-operative Federation which is a State Level Apex Co-operative Society registered under the U.P. Co-operative Societies Act, 1965. The petitioner was suspended by order dated 26.7.1997 against which he filed a Writ Petition No. 25346 of 1997 Chandra Pal Singh and Committee of Management v. State of U.P. and others, which was dismissed as withdrawn by order dated 6.8.1997 copy of which is Annexure 5 to the petition. Subsequently it appears that the petitioner filed a representation praying for withdrawal of the suspension order and that representation has been rejected by the impugned order dated 20.1.1998 hence this writ petition.