- (1.) Heard learned counsel for the parties.
(2.) The petitioner is challenging the impugned order dated 8.6.1999 Annexure-27 to the writ petition by which his service had been terminated and recovery has been ordered against him. The petitioner was an employee of the U. P. Cooperative Federation having been appointed on 21.12.1966 as Assistant Accountant and thereafter he was promoted In June. 1981 as Superintendent. In 1989 he was posted as District Manager of the Federation at Etah when he was suspended but the suspension order was stayed by the High Court on 7.5.1990 as stated in paragraph 5 of the writ petition. Thereafter an enquiry was held and his service was terminated. Hence, this petition.
(3.) Several grounds have been taken by the petitioner in this petition but it is not necessary for us to go into all of them as we are of the opinion that this petition deserves to be allowed on one ground alone.;