M.KATJU, J. - (1.) THIS writ petition has been filed against the impugned orders dated 23.8.1999 and 6.9.1999 vide Annexures -7 and 9 to the writ petition.
(2.) BY those orders one Kashinath Rai was directed to take over charge of Sadhan Sahkari Samiti, Mundera Buzurg, Ghazipur from the petitioner. The petitioner has alleged in Para 2 of the writ petition that he has been working as Additional Secretary and later on as Secretary since 29.9.1989 i.e., for more than 10 years and the impugned orders are arbitrary and against the principles of natural justice. However, from the counter -affidavit it appears that the petitioner has concealed very material facts. In Para 4 of the counter -affidavit it is stated that a circular was issued by the Registrar, Co -operative Societies dated 19.9.1988 which provides for appointment of Secretary of Primary Agriculture Credit Societies under the 12 point Rehabilitation Programme for a period of 3 years only. By the circular dated 7.4.1989, it was clarified that such Secretaries would be employees of the Society only and they would have no concern with the Primary Agricultural Credit Society Centralised Services vide Annexure -CA -1.
(3.) THE petitioner was appointed as Additional Secretary under the said scheme under the circular dated 19.9.1988 for a period of 3 years only as is evident from Annexure -2 to the writ petition. Prior to his posting as Secretary, In -charge of Sadhan Sahakari Samiti Ltd., Mundera Buzurg the petitioner was working as Additional Secretary at Sadhan Sahkari Samiti Maniya, Block Gowarpur.;