- (1.) This writ petition is directed against the proceedings culminating in the impugned order bearing proceedings No. 3752/A1/2-91 dated 5-8-1992 removing the petitioner from the services of the Guntur District Milk Producers' Co-operative Union Limited. Vadlamudi.
(2.) When the petitioner was working as Assistant Manager (Stores) in the office of the Sangam Dairy, Guntur district he was charged with certain misconduct under the relevant Bye-laws by issuing a charge memo dated 27-11-1991. The Management, not being satisfied with explanation offered by the delinquent petitioner proceeded to hold the delinquent petitioner proceeded to hold departmental enquiry against the petitioner. Accordingly, the disciplinary authority appointed an advocate as enquiry officer on 18-1-1992. The Enquiry Officer held an enquiry and submitted his report to the Disciplinary Authority on 6-5-1992. After receipt of the enquiry report the Disciplinary Authority issued final show cause notice to the delinquent petitioner on 6-6-1992. Thereafter words the Boards of Directors, of Society on 29-7-1992 resolved to remove the petitioner from services of the Society. In pursuance to the resolution of the Board of Directors the impugned order came to be issued on 5-8-1992. The petitioner aggrieved by the said order dated 5-8-1992 has approached this Court by way of this writ petition filed under Article 226 of the Constitution of India praying for question the impugned order.
(3.) The learned Counsel appearing for the parties were hearing;