S.K. SINGH Vs. U.P.I. COOPERATIVE ASSOCIATION LTD. AND OTHERS
LAWS(ALL)-2017-10-242
HIGH COURT OF ALLAHABAD
Decided on October 31,2017

S.K. Singh Appellant
VERSUS
U.P.I. Cooperative Association Ltd. And Others Respondents

JUDGEMENT

SIDDHARTH,J. - (1.) The case of the petitioner is that he was appointed by respondent No. 2, the Managing Director, U.P. Industrial Cooperative Association Ltd. (UPICA), Kanpur, on the post of Clerk vide order dated 20.01.1978. He was promoted in June, 1981 to the post of Senior Clerk/Balance Assistant and thereafter to the post of Inspector of Accounts. In the month of May, 1988, he was transferred to Bokaro on the post of In-charge Manger, UPICA Handloom House.
(2.) The petitioner made certain complaints against one Salesman, Udai Mishra, at Bokaro, which resulted into unfavourable re-action by other staff and they canvassed against him and the petitioner was suspended by the order dated 05.03.1990 by the respondent No. 3. A Charge Sheet dated 24.08.1990 containing 7 charges were issued against him by the respondent No. 2, but no documentary evidence relied in support of charges were enclosed with the charge sheet nor they were made available to the petitioner thereafter.
(3.) The Chief Finance Manager, UPICA was appointed as Enquiry officer by the respondent No. 2 to conduct Disciplinary Enquiry against the petitioner in accordance was Regulation 1985 of U.P. Co-operative Societies Regulation, 1975 (hereinafter referred to as "Regulations" only).;


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