SURESHBHAI K AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners seek to challenge the order passed by respondent no.1 in Revision Application No.144/2010 dated 11.08.2010, whereby, the said application has been rejected and the order dated 20.04.2010 passed by the Addl. Registrar (Appeals), respondent no.2 and order dated 16.05.2008 passed by the District Registrar, respondent no.3, have been confirmed.

(2.) The petitioner no.1 herein is the Chairman, petitioner no.2 is the Vice-Chairman, whereas, the rest of the petitioners are the Members of The Government Employees Co-operative Credit Society Ltd., which is a Society registered under the provisions of the Gujarat Co-operative Societies Act.

(3.) An application dated 28.06.2007 was preferred by one Shri C. C. Parmar before the Registrar, Co-operative Societies, in the nature of a complaint, regarding the functioning of the Society. In pursuance thereof, inquiry was ordered to be initiated. However, the said inquiry was entrusted to Shri C. C. Parmar. Being aggrieved by the same, vide communication dated 16.08.2007, the Society informed the District Registrar that inquiry into the allegations may not be handed over to said Shri C. C. Parmar. However, the same was rejected and the inquiry was conducted by the said person, who submitted the Report on 29.08.2007.