VIDYA SAGAR PANDEY Vs. REGISTRAR CO OPERATIVE SOCIETY

JUDGEMENT

(1.) Sudhir Narain, J. This writ petition is directed against the order dated 28th April, 1999 passed by the Deputy Registrar, Co-operative Societies, U.P. rejecting the representation of the petitioner.

(2.) The Secretary/Chief Executive, Nagariya Sahkari Bank, respondent No. 3 terminated the service of the petitioner. The petitioner filed Writ Petition No. 31794 of 1997 challenging the said order. The petition was disposed of with the direction that in case the petitioner submits representation to the Registrar of the region concerned alongwith a copy of the order passed by the Court, he will dispose of the same within a period of two months. The petitioner submitted the representation and the representation has been rejected. The petitioner has challenged this order in this writ petition.

(3.) I have heard Sri M.M. Sahal, learned counsel for the petitioner and Dr. H.N. Tripathi, learned counsel for the respondent Bank.