Bharati Sapru, J. - (1.) Heard Learned Counsel for the petitioner Dr. H.N. Tripathi and Sri M.P. Gupta appearing on behalf of respondents No. 1, 2 and 3.
(2.) The petitioner has filed the present writ petition with the following prayer: (a) to issue a writ, order or direction in the nature of certiorari quashing impugned order/resolution dated 30.11.2002 (not supplied to the petitioner) and order dated 19.6.2003 (Annexure No. 12) to the writ petition. (b) to issue a writ, order or direction in the nature of mandamus directing the respondents to provide amount of Rs. 2,37,000/- with interest arrears of increment w. e. f. 1988. (c) to issue such writ, orders or direction as this Hon'ble court may deem lit and proper under the circumstances of the case. (d) to award costs of the petition to the petitioner.
(3.) The facts of the case are that the petitioner was working as Senior Branch Manager in class III' post in the Pilibhit District Co-operative Bank Ltd., Pilibhit, which is registered under the U.P. Co-operative Societies Act, 1965. The services of the petitioner are regulated under the U.P. Co-operative Societies Employees Service Regulations, 1975 (hereinafter referred to as the Regulations, 1975). The petitioner was appointed on 23.3.1978 against a substantive vacancy and worked with the respondents throughout until 23.3.1988 when the petitioner was placed under suspension on account of certain charges made against the petitioner such as tempering in the accounts of the bank.;