V.D.KALIA Vs. BILASPUR DISTRICT COOPERATIVE MARKETING AND CONSUMER FEDERATION LIMITED, BILASPUR

JUDGEMENT

(1.) This appeal by the third respondent is against the judgment of a learned single Judge quashing the impugned order of Government, Annexure PL, and thereby reviving Annexure PE, order of the Registrar of Co -operative Societies, resulting in his dismissal from the service of the petitioner society, namely, the Bilaspur District Co -operative Marketing and Consumer Federation Limited, Bilaspur (hereinafter to be referred as the society).

(2.) The petitioner was appointed as the Accountant of the society on April 18, 1959. Annexure PA/1, produced alongwith the writ petition is the order of appointment He was promoted as officiating Secretary -cum - Manager of the society on April 20,1960. While in service as Secretary - cum -Manager a charge -sheet, Annexure PC9 was served on him on September 6 1969. He had been even earlier placed under suspension pending investigation into the charges as per Annexure PB order of the society dated August 7, 1969, His services were terminated on November 6, 1969. The order of termination is not produced alongwith the writ petition but it is Annexure 6V in an earlier writ petition No I of 1972 filed by the present appellant. The order reads : "In perusal to resolution No. 11 dated 3rd November, 1969, duly passed by the Board of Directors of the Bilaspur District Co -operative Marketing and Supply Federation Limited, Bilaspur H. P. in the departmental proceedings against Sim V. D. Kalia, Secretary of the Federation who was placed under suspension vide this office order No. BCF/68 -69/206, dated 7th August, 1969 and charge sheeted vide memo No. BCF/68 -69/282, dated 6th September, 1969 the following punishments have been imposed on the said Shri V. D. Kalia.

(1.) The services of Shri V. D. Kalia are hereby terminated w. e. f. 3rd November, 1969.