- (1.) Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel on behalf of the State, Mr. G.D.Mishra, learned counsel for the respondent no. 2 and 3.
(2.) The instant writ petition has been preferred with the prayer to issue a writ of certiorari quashing the impugned order dated 19.7.2011 passed by respondent no. 2, the Managing Director/the Chairman, Disciplinary Committee, Pradeshik Cooperative Dairy Federation Limited. With further prayer to issue a writ of mandamus directing the respondents to reinstate the petitioner on his respective post.
(3.) The petition was filed in August, 2011 and on 10.8.2011, the same was entertained and the time was allowed to the respondents to file counter-affidavit.;