- (1.) For determination the common questions are involved in all the writ petitions, therefore, we proposed to decide all the writ petitions by following common order.
(2.) The petitioner has assailed the jurisdiction of the Managing Director to impose a penalty of dismissal of his service along with direction of recovery against losses caused to the State Exchequer. The service condition of the staff of U.P. Warehousing Corporation are governed under the U.P. State Warehousing Corporation Staff Regulations,1961(in short Staff Regulations).
(3.) In order to administer the corporation the several bodies have been incorporated like Board of Director, Executive Committee and Managing Director. In the matter of disciplinary proceedings the staff regulations holds the field.;