- (1.) This is a petition under Article 226 of the Constitution for a writ of certiorari to quash an order of dismissal contained in Annexure-14 to the writ petition.
(2.) The facts giving rise to the writ petition may be briefly stated as follows. The Petitioner Sarnam Singh was appointed as Secretary of the Konch Sahkari Kraya Vikraya Samiti Ltd. Konch District Jalaun. He was placed under suspension by order dated June, 24, 1987 passed by the Administrator of the said Samiti and disciplinary proceedings were initiated against the Petitioner. He was served with the charge sheet dated June 29, 1987. He submitted reply to the said chargesheet on July 1, 1987 and the Additional District Co-operative officer was appointed as Enquiry Officer. The Petitioner tiled writ petition no 13642 of 1987 challenging the suspension order passed against him. The writ petition was finally disposed of on August 25, 1987 with the direction that the enquiry proceedings shall be completed within a period of two months. Before the enquiry could proceed, the Petitioner was served with an additional chargesheet dated December 8, 1987 The reply to the additional charge sheet was submitted by him on January 9, 1988. As there was no progress in the enquiry, the Petitioner filed another writ petition bearing No. 4692 of 1988 This writ petition was disposed of by order dated February 26, 1988. It was observed that the enquiry proceedings shall be concluded at an early date preferably within a period of six months. In the meantime the Board of Directors of the aforesaid Samiti in its meeting Haled February 18, 1988 appointed a Sub-Committee of five persons to hold enquiry into the charges levelled against the Petitioner. As the enquiry proceedings were not completed, the Petitioner filed yet another writ petition No. 7623 of 1988 which was decided on April 21, 1988. It was directed that the Petitioner may make a proper representation to the authority concerned annexing thereto a copy of the order dated August 25. 1987 as well as a certified copy of the order dated April 21, 1988. It was further directed that the Petitioner shall state in the representation that he is prepared to extend full co-operation and also stress therein that the enquiry should be completed within a period of two months from the date of receipt of the representation alongwith the certified copy of the order of the Court.
(3.) In the meantime the Sub-Committee appointed by the Board of Directors held its meeting on April 3, 1988 and considered the charge-sheets served upon the Petitioner and the reply submitted by him. The Sub-Committee found that the charges were established against the Petitioner.;