Pankaj Mithal, J. - (1.) HEARD Sri Rakesh Kumar Srivastava, learned counsel for the petitioner and Sri Rakesh Kumar, learned counsel for the respondents. The petitioner has challenged the punishment order dated 11.2.1994 and the appellate order thereto dated 8.8.1994 by means of this writ petition.
(2.) THE petitioner was appointed as Co -operative Supervisor and his services stood absorbed in Co -operative Federal Authority. He retired there from on 31.7.1991. Before the retirement petitioner was put under suspension on 26.2.1990.
(3.) IT appears that even before the suspension order was passed a disciplinary inquiry was initiated against him and a charge -sheet dated 9.11.1989 was submitted to him. The date of the charge -sheet is disputed and according to the petitioner as per Annexure -3 it is 8th January, 1990.;