Pradeep Kumar Singh Baghel, J. - (1.) The petitioner is a retired Assistant Manager in U.P. Upbhokta Sahkari Sangh Limited at Meerut. He reached his age of superannuation on 30.06.2016 thus retired. He has instituted this writ proceeding for issuance of writ of certiorari to quash the order dated 22.06.2016 passed by the Food Corporation of India, U.P. Upbhokta Sahakari Sangh Ltd., Lucknow initiating disciplinary proceedings for causing financial loss to the respondents.
(2.) The essential facts of the case are; the petitioner was appointed as a Cashier at Meerut Branch of U.P. Upbhokta Sahkari Sangh Limited which is an apex level Cooperative Society governed under the provisions of the U.P. Cooperative Societies Act, 1965 and Rules framed thereunder. His services are governed under the U.P. Cooperative Employees Service Regulations, 1975.
(3.) It is stated that the petitioner was granted promotion as Godown Keeper/ Storekeeper on 03.02.1987. On 17.01.2000 he was promoted as Deputy Manager and he earned his further promotion on the post of Assistant Manager on 31.01.2014. His date of birth is 01.07.1956 thus his age of superannuation is 60 years. As mentioned above, he retired on 30.06.2016. He has been issued no dues certificate by each of the office where the petitioner had been posted during his service career.;