S.P.Mehrotra, J. - (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, interalia, challenging the order of termination dated 26th July 2002 (Annexure no. 1 to the writ petition.).
(2.) From the allegations made in the writ petition, it appears that a surprise inspection of Kisan Sewa Sahkari Samiti Ltd. Garavpur was made by the District Assistant Registrar, Sahkari Samiti, UP Phule Nagar, respondent no.4 on 6.9.2001. The inspection report dated 6.9.2001 was submitted in this regard by the said District Assistant Registrar, Sahkari Samiti U.P. Jyotiba Phule Nagar, respondent no. 4. A copy of the said inspection report dated 6.9.2001 has been filed as annexure no. 2 to the writ petition.
(3.) Thereafter, a charge sheet dated 24.12.2001 was served on the petitioner by the Secreary/Enquiry Officer, Garavpur, Kisan Sewa Sahkari Samiti Limited, Tehsil Hasanpur, district Jyotiba Phule Nagar. A copy of the said charge sheet dated 24.12.2001 has been filed as annexure no. 3 to the writ petition.;