D.P.S. Chauhan, J. - (1.) BY means of this petition, Petitioner has approached this Court under Article 226 of the Constitution seeking relief for quashing the order dated 13 -6 -1991 passed on a disciplinary proceeding and also the order of the appellate authority passed in appeal filed by him. He has also prayed for issuance of a writ of mandamus directing to the Respondents for not realising the amount of damages from his Salary.
(2.) PETITIONER is an employee in U.P. Cooperative Federation Ltd. (for brevity hereinafter referred to as "Federation") and a disciplinary proceedings against him were initiated. Consequent upon the disciplinary proceedings Petitioner was punished vide order dated 13 -6 -1991 passed by the Managing Director of the Federation. He was awarded following three penalties: (a) while holding him responsible for shortage and loss of fertilizer stock a recovery was directed against him to the tune of Rs. 94213,12. (b) he was given adverse entry of censor. (c) two annual increments were stopped. Heard learned Counsel for the Petitioner Sri. D.K. Diwan and Sri. R.C. Srivastava, Senior advocate, counsel for the Respondents.
(3.) THIS petition is being disposed of finally with the consent of the parties under Rule 2 of Chapter XXII of the Rules of the Court.;