S.P.Mehrotra, J. - (1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, challenging the resolution dated 8th March, 2002 (Annexure-4 to the petition) passed by the Board of Directors of the Society and the order dated 8th March, 2002 (Annexure-5 to the petition) issued by the Secretary of the Society.
(2.) It is inter alia, alleged in the writ petition that the petitioner was appointed on the post of Accountant in the respondent Society, namely, Sadhan Sahkari Samiti Ltd.; and that First Information Report dated 6th July, 2000 in Case Crime No. 123/2000 under Sections 400, 467, 468 and 471, I.P.C. was lodged against the petitioner; and that by the order dated 2nd August, 2000 (Annexure-2 to the petition), the petitioner was placed under suspension; and that the petitioner was granted bail by this Court by order dated 20th March, 2002 passed on Bail Application No. 11695 of 2001; and that the petitioner was not subjected to departmental enquiry and no Inquiry Officer was appointed to enquire into the matter; and that the Board of Directors of the respondent- Society resolved on 8th March, 2002 to terminate the services of the petitioner; and that the said resolution/decision of the Board of Directors was communicated to the petitioner vide letter/order dated 8th March, 2002 issued by the Secretary of the respondent- Society.
(3.) Thereafter the petitioner has filed the present writ petition.;