Siddharth, J. - (1.) Heard Sri Y.K. Sinha, learned Counsel for the petitioner.
(2.) The petitioner has filed the above noted writ petition, praying for quashing of the order dated 08.04.1999 passed by Secretary/General Manager, Zila Sahakari Bank Ltd., Motibagh, Bulandshahr, whereby, he has been removed from service from the post of Clerk/Cashier. The petitioner has further prayed for reinstatement in service and payment of his wages and service benefits to which he had been entitled but for removal from services.
(3.) The petitioner's case is that while working on the post of Clerk-cum- Cashier in the Zila Sahakari Bank Ltd., Motibagh Bulandshahr, he was suspended from service on 06.06.1997 and a charge sheet dated 10.07.1998 was served on him, leveling 15 charges regarding dereliction of duty, leading to robbery in Bank. The Manager of the Bank, Sri Rajendra Prasad, was also similarly charge sheeted. The petitioner submitted his reply to the charges on 03.08.1988 and thereafter he was never called by the enquiry officer nor any witness was examined before him, he was not permitted to cross-examine any witness nor provided with any opportunity of his defence. A second show cause notice dated 17.12.1998 was served on him, informing that the enquiry officer has found 11 out of 15 charges proved against him and he is given 15 days time to submit his reply. No copy of the enquiry report was given to him, however he submitted his reply thereto. By the impugned order dated 08.04.1999, the respondent no.1 directed his removal from service without seeking prior approval from the Secretary, U.P. Co-operative Institutional Service Board.;