D.P.S.Chauhan, J. - (1.) My means of this petition the petitioner has prayed for issuance of a writ in the nature of certiorari quashing the order of suspension dated 20-7-1990. Which is Annexure 2 to the petition. No prayer in the petition regarding the grievance of non-supply of the documents as demanded by the petitioner in connection with the charge-sheet is made, but the learned counsel for the petitioner has addressed the court on this aspect also. Further a prayer is made for issuance of a writ in the nature of mandamus directing the respondents for payment of salary to him with effect from 1-2-1989 till date.
(2.) The petitioner is a member of U. P. Primary Agricultural credit societies centralised Services. He was placed under suspension on 20-7-1990 and since then he is under suspension. The petitioner was served with a charge sheet dated 23-10-1990, but the petitioner has not submitted his reply as he wanted to have certain records in connection with the charges. He has not filed the list of the documents, which he demanded. However, he has brought to the notice of the Court the letter of the Assistant District Registrar, Co-operative Societies, Deoria dated 1-12-1990, whereby he directed the secretary Sadhan Sahkari Samiti Ltd., Mahauawa, Black Sakrauli, district Deoria (hereinafter referred to as samiti) where the petitioner was posted that the petitioner, as per request; may be shown the relevant records, but he should not be handed over any record of the society.
(3.) Heard the learned counsel for the petitioner Sri Pankaj Srivastava and Sri R.N. Ojha, learned counsel for the respondents.;