HONBLE DR.DEVENDRA KUMAR ARORA, J. - (1.) Heard Mr. L.K. Pathak, learned Counsel for the petitioner and Mr. Ashutosh Kumar Singh, learned Counsel for the respondents and perused the record pertaining to disciplinary proceedings against the petitioner.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India inter alia challenging the order of dismissal dated 5.1.2002 passed by the Managing Director, U.P. Sahakari Gram Vikas Bank Ltd.
(3.) Shorn off unnecessary details, the facts of the case are as under :- Petitioner- Rakesh Kumar Sharma was appointed on the post of Kisan Sewak on 16.10.1976 temporarily. Later on, the post of Kisan Sewak was designated as Assistant Field Officer. His services were governed by service rules known as "The Uttar Pradesh Co-operative Societies Employees Service Regulation, 1975" and "U.P. Rajya Sahkari Bhumi Vikas Bank Employees Service Rules, 1976". ;