B.S.Chauhan, J. - (1.) This writ petition has been filed for quashing the order dated 13.3.2002, (Annexure-II) by which the services of the petitioner had been terminated and order dated 6.3.2003 (Annexure-V) by which his appeal against the order dated 13.3.2002 has been dismissed.
(2.) Facts and circumstances giving rise to this case are that the petitioner was placed under suspension vide order dated 25th June, 2001 initiating an enquiry on the charges of absconding, embezzelement and irregularities in purchase of the wheat. The said order was challenged by the petitioner by filing Writ Petition No. 30334 of 2001, before this Court, but no interim relief could be granted. As petitioner remained absent from duty for more than 3 months, in view of the provisions of Rule 59-B(3) of U.P. Primary Agricultural Credit Co-operative Societies Rules, 1975 (hereinafter called the Rules, 1975), he was liable to be dismissed from service without holding disciplinary proceedings. A notice was served upon him by publication in the local news paper on 9th March, 2002 that he should join the duty by 1lth March, 2002, but the petitioner neither joined the duty nor sent any information. Thus, in exercise of powers under the aforesaid Rules his service was terminated vide order dated 13.3.2002 (Annexure-II). Being aggrieved and dissatisfied he filed writ petition before this Court which was dismissed vide order dated 17.9.2002 and the petitioner was directed to exhaust the remedy of appeal under the provisions of Regulation 60 of the U.P. Primary Agricultural Credit Co-operative Societies Centralised Service Regulations, 1976 (hereinafter called 'the Regulation, 1976')
(3.) Petitioner preferred the appeal which has been dismissed vide order dated 6th March, 2003 (Annexure-V). Hence, this petition.;