D C KAPOOR Vs. A K AGGARWAL

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Ncs. 2453186, 2213186 and 1608186, filed by Shri D. C. Kapoor, Shri N. C. Jam and Shri R. B. Singh respectively, whereby they have challenged the orders of suspension passed by National Co-operative Consumer Federation of India, respondent No. 2 (hereinafter referred to as "the Federation").

(2.) The respondent-federation is a registered cooperative society which wan initially registered under the provisions of the Bombay Co-operative Societies Act as extended to the Union Territory of Delhi. With the promulgation of the Multi State Co-operative Societies Act, 1984 (hereinafter referred to as the said Act), the respondent-federation was covered by the provision's of the said Act.

(3.) The petitioners were working in the said federation. Shri D. C. Kapoor v/as the Chief Marketing Adviser, Shri N.C. Jain was the Assistant Manager, Grade I and Shri R. B. Singh was Regional Manager. By orders dated 6th May, 1986 issued by the. respondent-federation Shri DL C., Kapoor and Shri R. B. Singh were placed under suspension. Shri N. C. Jain was placed under suspension by a separate order dated 30th June, 1986.