- (1.) HEARD Km. Ranjana Agnihotri, learned counsel for petitioner, Shri R.K.Chaudhary, learned counsel appearing on behalf of opposite party nos.1 and 2 and perused the record.
(2.) FACTS in brief as submitted by learned counsel for the petitioner are that the petitioner was working on the post of Secretary, Sadhan Sahkari Samiti Ltd. Uncchgaon Vikaskhand Sumerpur, Unnao, a charge sheet has been served him to which he submitted his reply on 19.03.1997, thereafter, an enquiry officer was appointed to conduct the enquiry. Learned counsel for the petitioner further submits that the enquiry officer without conducting the fact finding enquiry straightway submitted the enquiry report to the punishing authority who issued a show cause notice to the petitioner on 19.12.1997 to which he submitted his reply, thereafter the impugned order of dismissal dated 24.2.1998 has been passed.
(3.) AGGRIEVED by the same, the petitioner filed an appeal, dismissed by order dated 25.5.2002 (Annexure No.2) by the appellate authority. Hence the present writ petition has been filed for redressal of his grievances thereby challenging dismissal order dated 24.2.1998 as well as appellate order dated 25.5.2002. Shri R. K. Chaudhary, learned counsel for respondent on the basis of records produced by him does not dispute the fact that in the present case no date and time has been fixed by the enquiry officer to conduct the domestic enquiry and on the basis of reply to the charge sheet submitted by the petitioner, enquiry officer submitted his report, thereafter the punishing authority issued a show cause notice, passed the dismissal order dated 24.2.1998 which was confirmed by the appellate authority by order dated 25.5.2002.;