- (1.) Petitioner, who is an Assistant Account Officer working in Poorvanchal Sahkari Katai Mills Ltd. Bahadurganj, district Ghazipur (hereinafter referred to as Textile Mills) has approached this Court under Article 226 of the Constitution of India, impeaching the order dated 26-7-1991, passed by the General Manager of the Textile Mills suspending him and seeking relief for quashing the same.
(2.) The Textile Mills is a Co-operative Society registered wader U.P. Co-operative Society Act, 1965 (hereinafter referred to as the Act) and the Rules framed therein (hereinafter referred as the Rules) In exercise of power under Section 121(1) of the Act, the State Government constituted an authority known as U.P. Co-operative Institutional Service Board (hereinafter referred to as the Board) for recruitment and disciplinary control of the employees of the class of Co-operative society as mentioned in the Notification No. 366-C/X1IC-3-36-71 dated 4-3-1972 and the Co-operative Textile Mills were one of the categories of the society found placed in the said Notification. The Board so constituted empowered for making Regulations framed Regulations known as U.P. Co-operative Societies Employees Service Regulations, 1975. Subsequently, there has been amendment in the said Notification dated 4-3-72 from time to time and one of the amendment was vide Notification No. 2752/12-C 2-172-78 dated October 16, 1981 and by this amendment the Co-operative Textile Mills were deleted from the aforesaid Notification.
(3.) Heard the learned Counsel for the Petitioner and learned Counsel for Respondents.;