Anil Kumar, J. - (1.) Heard Sri Sharad Pathak, learned counsel for the petitioner and Sri R.K. Chaudhary and Sri Ashutosh on behalf of the opposite parties and learned Standing Counsel.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 26.04.2003 as contained in Annexure-1 to the writ petition passed by O.P. No. 3/5.
(3.) Factual matrix of the present case are that the petitioner who was working as a Driver in the Uttar Pradesh Cooperative Processing & Cold Storage Federation Ltd. (hereinafter referred to as the federation). A notice dated 8.10.2002 was served on him thereby calling his explanation on the following charges; (a) Driving the vehicle in the 1st gear at the speed of 70 Kms per hour, (b) Driving the vehicle in the top gear at the speed of 20 Kms per hour. (3) Minimum use of horn during driving the vehicle. (4) Could not ascertain that puncture caused in the tyres of the car. (5) Could not understand the dipper signal given by the truck driver etc.;