S.K Singh, J. - (1.) Heard learned Counsel for the parties.
(2.) Petitioner is challenging his removal order dated 16.8.96 passed by the Acting Secretary/General Manager of U.P. Cooperative Spinning Mills Federation Ltd., vide Annexure-1 -K to the writ petition.
(3.) It appears that the petitioner was given charge-sheet on 8.5.96 Annexure-3 to the writ petition and supplementary charge-sheet, Annexure-4 to the writ petition. Petitioner denied the charges and the copy this reply is Annexure-5 to the writ petition.;