KISHORI PRASAD SAHU Vs. JOINT REGISTRAR

JUDGEMENT

(1.) This petition under article 227 of Constitution of India has been brought for issuance of writ of certiorari quashing the order passed by the Chhattisgarh Co-operative Tribunal, Bilaspur.

(2.) Petitioners are office bearer of Sewa Sahkari Samiti, Village-Sasaha, Registration No.494, Tahsil-Pamgarh, Disttrict-Janjgir-Champa, Chhattisgarh. A notice under Section 53(2) of Chhattisgrah Co- operative Societies Act, 1960 dated 16.1.2014 Annexure P/4 was issued against the petitioner Committee alleging that Committee failed to take action against the concerned employees for realization of the loss occurred, due to loss to 2275.39 quintal of paddy in purchase on support price in the year 2012-13, it was stated that Committee has neglected in performance of duties, which is the reason for the loss occasioned and explanation was called.

(3.) Committee submitted explanation and reply Annexure P/5 along with various documents in support of the explanation given. Sub-registrar Co-operative Society, Janjgir-Champa passed an order dated 7.3.2014 dismissing the explanation given by the Committee, and order was passed under Section 53(1) of the Act about the supersession of the Committee for a period of 6 months.