- (1.) The present Special Appeal has been filed against the judgment and order dated 20th December, 2018, passed in Writ-A No.27513 of 2018 (Veer Bahadur Singh Vs. State of U.P. and two others), whereby the writ petition has been dismissed.
(2.) The appellant before us is the writ petitioner.
(3.) The contention raised by the appellant-writ petitioner that the suspension order could not have been passed with retrospective effect, has been dealt with by the learned Single Judge by referring to the provisions contained under the Uttar Pradesh Cooperative Societies Employees' Service Regulations, 1975.;