K.C. Agrawal, J. - (1.) The petitioner, Raghunath Prasad, was the employee of the U.P. Co-operative Union Limited, Lucknow and was selected and appointed on 13th August, 1960 as kamdar in Sahkari Sangh Limited, Ghiror. The Co-operative Union Limited, Lucknow was the apex Society within the meaning of Section 2(a-4) of the U.P. Co-operative Societies Act (hereinafter referred to as the Act). In 1969, the petitioner was transferred to Sahkari Sangh Limited, Bewar as kamdar by the District Assistant Registrar. The petitioner continued to function as such upto the year 1975 when the State Government constituted an authority known as U.P. Co-operative Institutional Service Board (hereinafter referred to as Board) vide notification dated 4th March, 1972 for the recruitment, training and disciplinary control of the employees of the Co-operative Societies. In 1976, the U.P. Co-operative Union Limited, Lucknow was recognised as Federal Authority by the State of U.P. exercise of the powers conferred by the notification dated 13th February, 1976 of the Co-operative Federal Authority (Business) Regulations, 1976. As a result, the U.P. Co operative Union Limited became the Federal Authority.
(2.) The petitioner, thereafter, was terminated by the impugned order dated 30th June, 1978 by the Deputy Registrar, Co-operative Societies, Agra Region, Agra, who was also the Chairman of the Regional Committee, U.P. Co-operative Union Limited, which as already noted above, had become the Federal Authority.
(3.) Challenging the validity of the aforesaid order of termination, the petitioner has filed the present writ petition.;