Palok Basu , J. - (1.) The petitioner B.G. Nair has come up to this court under Article 226 of the Constitution of India with the present writ petition praying that dismissal order passed on 8-10-1996 by the Managing Director, U.P. Co-operative Spinning Mills Federation Ltd. In pursuance of the disciplinary proceedings in which the petitioner was suspended should be quashed including the proceedings.
(2.) Sri Ajit Kumar, learned counsel for the petitioner vehemently argued that this is the only Forum left to the petitioner to get the grievances redressed and he insisted that no appeal lies against the impugned order.
(3.) Sri J.N. Tewari, learned senior Advocate assisted by Sri Rakesh Tewari has accepted notice on behalf of the opposite-party No. 1, has refuted the argument and said that under Rule-52 the petitioner can file an appeal, if so advised and that the said Rule-52 is Rule-21 of the Rules of 1978 which the opposite party No. 1 has adopted and is resting on with, for the purposes of managing its affairs vis-a-vis the disciplinary proceedings.;