- (1.) THE main question involved in this writ petition is, whether--in absence of any rule or regulation--disciplinary proceedings can continue after a charged employee attains the age of superannuation.
(2.) RESPONDENT no. 2 (the contesting respondent) was the Secretary of Krishi Utpadan Mandi Samiti, Agra. It is a class-III post. He was earlier a government employee but was absorbed in the service of the State Agricultural Produce Market Board (the Board ). His services are governed by the UP Agriculture Produce Market Committees (Centralised) Services Regulations, 1984 (the Service Regulations ).
(3.) THE contesting respondent was given a charge-sheet on 12. 12. 1985 that included ten charges. He was also suspended on 25. 1. 1988. He was given second charge-sheet on 3. 8. 1988. The second charge sheet included five charges.;