M.KATJU, RAKESH TIWARI, JJ. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and Sri Anil Tiwari, learned counsel for the respondents.
(2.) The petitioner is challenging the impugned orders dated December 23, 2000 'Annexure-9 to the writ petition) and July 30, 1001 (Annexure-11 to the writ petition).
(3.) We have carefully perused the impugned orders and find no illegality in the same. The petitioner was a Secretary in Co- operative Society and was chargesheeted for embezzlement etc. After enquiry he was found guilty and dismissed. His appeal has also been dismissed. The finding of guilt is a finding of fact that the petitioner committed financial embezzlement and hence we cannot interfere in writ jurisdiction. Moreover in the order (Annexure-9) it has been recorded that the petitioner admitted this charge.;