D.P.S. Chauhan, J. - (1.) HEARD the Learned Counsel for the Petitioner. The counsel for the Respondent is not present. No counter affidavit has been filed inspite of time having been granted by this Court on 25 -11 -91. It is a case which can be disposed of finally.
(2.) THE Petitioner is a member of U.P. Primary Agricultural Cooperative Credit Societies Centralised Service created under Section 122 -A of the U.P. Cooperative Societies Act, 1965, by rules known as U.P. Primary Agricultural Co -operative Credit Societies Centralised service Rules 1976 and under Rule 30 of the said Rules, regulations known as U.P. Primary Agricultural cooperative credit societies centralised service Regulations, 1978 have been framed and the service of the Petitioner are governed by the said rules and regulations. The Petitioner was involved in a criminal case (Crime No. 259 of 1990 under Sections 395/397 IPC) and according to him, his involvement is false on account of enmity. When the Petitioner came to know about the said case, he surrendered before the court on 25 -10 -90 and was granted bail on 24 -11 -90 by the court of Sessions. Basti and thereafter, he continued to work as Secretary of Sadhan Sahakari Ltd., Jagaranthpur, district Basti till 24 -1 -1991 He was suspended on 25 -1 -1991 by the Secretary/District Committee constituted under the aforesaid rules. This order of suspension is being challenged by means of this petition.
(3.) THE order of suspension is founded on the facts that the Petitioner remained in Jail with effect from 25 -10 -90 to 23 -11 -90 and was released on bail on 24 -11 -90 and according to the police record, the Petitioner has worked against the regulations and concealed the facts and thus his suspension has become necessary.;