AJIT KUMAR,J. - (1.) Sri H.K. Misra, learned counsel for the petitioner, Sri Shireesh Kumar, learned counsel for the respondent and perused the record.
(2.) By means of this petition under Article 226 of the Constitution, the petitioner has challenged the order dated 05.09.1994, whereby, the petitioner has been dismissed from service and has been saddled with the liability of Rs. 4,46,559/- as a loss caused to the Corporation.
(3.) The petitioner has assailed the order impugned on the ground that though the petitioner was a Depot Incharge at the relevant time but the sole liability to supply and manage coal was of the Private Company engaged for the said purpose under the agreement reached between U.P. Cooperative Federation with private company namely M/s. Radhe Vallabh Traders.;