- (1.) The petitioner has preferred this Writ Petition for issuance of a writ of certiorari to quash the order dated 29th August, 2000, whereby the respondent no.2, the Managing Director, U.P. Co-operative Federation Ltd. Lucknow has imposed minor punishment of special adverse entry and a recovery of Rs. 3,19,984.99.
(2.) A brief reference to the factual aspects would suffice.
(3.) The petitioner was initially appointed as Assistant Clerk in the year 1964 in U.P. Co-operative Federation Ltd., (for short "Federation"). The federation is registered under the U.P. Co-operative Societies Act,1965 (for short "Act, 1965") and is an apex level society in terms of Section 2 (a-4) of the Act. Its area of operation extends to State of U.P. The Federation has its bye-laws and the employees of the Federation are governed by the Act,1965 and the rules framed thereunder. The State Government in exercise of power under section 122- A of the Act has constituted U.P. Co-operative Institutional Service Board. The said Service Board has framed the Regulations namely U.P. Co-operative Societies Employees Service Regulations, 1975 (for short "the Regulations,1975").;