O.P. SAXENA Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) The petitioner while posted at Sahkari Sangh/Sahkari Poorti Bhandar, Farid Nagar, Bhojpui (a co-operative society registered under the U. P. Co-operative Societies Act, 1965) (hereinafter referred to as 'the Act) was suspended by the Deputy Registrar, Co-operative Societies, Meerut Region, Meerut, on 31-3-1984. This order is impeached by means of the present writ petition Under Art. 226 of the Constitution of India.

(2.) The State Government, in exercise or its powers under Sec. 123-A of the Act, recognised the U. P. Jo-operative Union Limited, Lucknow, an apex co-operative society, as Federal, Authority vide notification No. C-26/2 - 12-C-76 dated 13-2-1976. The Federal authority so recognised framed the regulations, known as u. P. Co-operative Federal Authority (Business) Regulations, 1976 (hereinafter referred to as 'the Federal Authority Regulations') regulating the service conditions of staff members,

(3.) The petitioner, who is a Co-operative Supervisor, is one of the stall' members of the Federal Authority, Under the Federal Authority Regulations, the pay scale of Supervisors it given and the same is as -