MANGILAL Vs. SANCHALAK KRISHI UPAJ MANDI SAMITI, BHOPAL

JUDGEMENT

(1.) THE petitioner has a long standing of being the Chairman of Agricultural Produce Market Committee Akodiya Mandi, District Shajapur, of which he was the Chairman from 1979 to 1985. He was holding the said post till passing of the impugned order dated 13.8.91 (Ann. P/10), passed by the Director Agricultural Produce Market Committees, Bhopal, respondent No.1 in exercise of his powers under Section 55 (1) and (2) of the M.P. Krishi Upaj Mandi, Adhiniyam 1972 (Hereinafter referred to as the 'Adhiniyam'). It is this order which is the subject matter of Challenge in this petition.

(2.) ON 13.7.91 the petitioner was served with a show cause notice, AnnexureP/1, under S. 55 (1) of the Adhiniyam calling upon him to explain certain financial irregularities allegedly committed by him and further to show cause as to why he should not be removed from office for the misconduct alleged. The petitioner submitted his reply on 1.8.90 (Annexure -P/2) supported by documents (Annexures -P/3, P/4 and P/5).

(3.) A show cause notice was issued to the respondent who has filed his reply.