P. L. GUPTA Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THIS writ petition has been filed by persons who were employees of the Council for Scientific and Industrial Research (CSIR). The issue relates to the membership and allotment of plot in respect of the CSIR Employees Cooperative House Building Society Limited (respondent No. 2).

(2.) THE petitioners are aggrieved by the Registrar 's order dated 19.01.1988 which reads as under:-

(3.) THE main point urged by the petitioners is that the transfer of membership by the respondent Nos. 3, 4 and 5 in favour of their children being respondents 6-9 was invalid. It is an admitted position that respondent No. 3 sought the transfer of his membership to the respondent No. 6 (son); respondent No. 4 sought the transfer of his membership to respondent No.7 (son); and respondent No. 5 sought the transfer in favour of respondents 8 and 9 (sons).