- (1.) Present petition has been filed by petitioner, Virendra Kumar Gupta, under Article 226 of the Constitution of India with following prayers:- (I) Issue a writ, order or direction in the nature of certiorari setting aside the impugned order dated 4.2.2009 passed by the Managing Director, U.P. Cooperative Federation Limited ("PCF") contained in Annexure No.1 to the petition along with orders/actions incidental and consequential thereto. (II) Issue a writ, order or direction in the nature of certiorari setting aside the impugned letter dated 12.1.2009 claimed to have been issued by the Secretary, U.P. Cooperative Institutional Service Board ("Board") communicating to the PCF the concurrence of the Board for petitioner's dismissal from service and also set aside the order or decision of the Board giving the said concurrence, if any, after summoning the record from the PCF and the Board or otherwise. (III) Issue a writ, order or direction in the nature of mandamus commanding the PCF, its authorities, officers and all concerned to allow the petitioner to continue with his service with the PCF and perform his duties, along with all incidental and consequential benefits of continuous service including full back wages, free from any adverse effect of impugned order dated 4.2.2009 or the related actions, departmental or otherwise, declaring the said actions to be a nullity and void ab initio. (IV) Award cost in favour of the petitioner.
(2.) Parties have exchanged affidavits.
(3.) We have heard learned counsel for petitioner as well as learned Standing Counsel and learned counsel for opposite parties no.2 and 3.;