- (1.) HEARD Sri S. N. Dubey, learned counsel for the petitioner as well as Sri S. K. Rai, learned Counsel appearing for the respondents and have perused the record.
(2.) THE petitioner was Class a IV employee of the respondent-Bank. The admitted facts are that after holding a preliminary enquiry, on certain charges the petitioner was placed under suspension by order dated 21-3-1995. Thereafter he was served with a charge-sheet on 13-5-1996. The petitioner thereafter applied for supply of certain documents for giving reply to the charge-sheet and, as stated by the petitioner, he even deposited the requisite amount of Rs. 51 but he was never supplied such documents. The petitioner, thus, did not submit his reply to the' charge-sheet. The respondent-Bank thereafter passed a resolution on 11-2-1998 for terminating the services of the petitioner and sent the same for approval. Thereafter by order dated 27-5-1998 passed by the Secretary/general manager, Zila Sahkari Bank, Kanpur, respondent No. 1, the petitioner was terminated from service. Aggrieved by the aforesaid order, this writ petition has been filed.
(3.) THE submission of learned Counsel for the petitioner is that termination order has been passed without holding any enquiry, which is contrary to the provisions of Regulation 84 of the UP. Co-operative Societies Employees Service Regulations, 1975.;