PUSHPENDRA SINGH BHATI,J. - (1.) This writ petition has been preferred with the following prayers: "1. By an appropriate writ, order or direction, the impugned order dated 05.05.2017 Annexure P/6 passed on the basis of the resolution No.2 dated 05.05.2017 taken by the Board of Directors of the respondents no.2 may kindly be quashed and set aside with the all consequential benefits. Such resolutions may also be declared illegal on the basis of which the annex. P/6 is passed. 2. Any other appropriate writ, order or direction which this Hon'ble Court deems just and proper may kindly be passed in favour of the petitioner."
(2.) At the outset, learned counsel for the petitioner submits that petitioner was LDC with the respondent since 14.11.1980. The appointment earlier was on daily wages but was regularized on 27.02.1991. The petitioner was given promotion to the post of UDC on 25.03.1992 vide Annexure P/2. The petitioner's services were governed by Kraya Vikraya Sahkari Samities, Service Rules, 2003 which were framed as per the powers confirmed under the Rule 39 of the Rajasthan Cooperative Societies rules, 2003.
(3.) Learned counsel for the petitioner has pointed out that rules which are annexed with the writ petition as Annexure P/3. Learned counsel for the petitioner has drawn attention of this Court to Rule No. 8, which reads as follows:-;