Abdul Moin, J. - (1.) Heard Sri A.P.Singh, learned counsel for the petitioner and Sri Sudeep Seth, learned counsel representing respondents no. 1 and 2.
(2.) By means of the present petition, the petitioner has prayed for the following reliefs: "Issue a writ, order or direction in the nature of certiorari quashing the orders of dismissal of the petitioner from service cum recovery contained in annexure 1. Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to reinstate the petitioner with all benefits of service. Issue such other writ, order or direction which may be deemed just and proper in the circumstances of the case. Allow this writ petition with cost."
(3.) The case set forth by the petitioner is that petitioner who was working as Secretary (Sachiv) in Sadhan Sahkari Samiti Limited, Tikri Agaganj, Vikas Khand Tarun, District- Faizabad is governed by the service rules namely U.P. Primary Agricultural Co-operative Credit Societies Centralized Service Rules, 1976 (hereinafter referred to as " Rules 1976") which are applicable to all the Primary Agricultural Co-operative Credit Societies.;