A.N.Varma, J. - (1.) This petition has been filed under Art. 226 of the Constitution of India. It is directed against an order dated 16-8-75 passed by respondent No. 5 as Chairman of a Sub-Committee appointed by respondent No. 1. Co-operative Bank, purporting to terminate the services of the petitioner as Chief Accountant of respondent No. 1 Bank. The petitioner has also challenged the order passed by respondent No. 4, the Registrar Co-operative Society U. P. on 9-11-1977, rejecting a representation filed by the petitioner against the termination of bis services.
(2.) Briefly stated the material facts are as follows:- Aligarh Zila Sahkari Bank, Limited, the respondent No. 1, is a Co-operative Society registered under the U. P. Co-operative Societies Act. The petitioner was appointed as an Accountant in the aforesaid Bank in the year 1957 and subsequently confirmed on the said post. Later, in the year 1964, he was promoted as the Chief Accountant in the said Bank.
(3.) Purporting to act under Section 35 of the U. P. Co-operative Societies Act, the Registrar of the Co-operative Societies passed an order dated 22-12-72 superseding the Managing Committee of the respondent Bank. By another order dated 7-12-1974, the Registrar Co-operative Societies passed an order appointing the Assistant Registrar Co-operative Societies Aligarh as the Administrator of the Bank in consequence of the order superseding the Committee of Management. Against the aforesaid orders, the Committee of Management filed a writ petition in this Court being Civil Misc. Writ Petition No. 8159 of 1974. This petition was eventually allowed in part by a judgment and order dated 31-7-75. By the aforesaid judgment, this Court quashed the order dated 7-12-1974. In regard to the supersession of the Committee of Management, this Court observed that the order of supersession having run out its course, it would not be expedient to issue a writ of mandamus reinstating the Committee of Management.;