COMMITTEE OF MANAGEMENT OF MEERUT WHOLESALE CENTRAL CONSUMERS CO Vs. DEPUTY REGISTRAR, COOPERATIVE SOCIETIES, MEERUT AND ANOTHER

JUDGEMENT

(1.) This petition has been filed by the Chairman and the Committee of Management of the Meerut whole-sale Central Consumer's Cooperative Stores Limited (herein after referred to as the Society). It is directed against an order dated Aug. 8. 1970, passed by the Deputy Registrar, Cooperative Societies, U.P., Meerut, under Sec. 35(2) of the U.P. Cooperative Societies Act, 1965, placing the Chairman and the Committee of . Management under suspension and appointing respondent no. 2 Administrator in their place to manaze the affairs of the Society temporarily.

(2.) The order has been challenged on the following grounds:-

(3.) The charge of mala fides is directed against Shri R.P. Srivastava, Deputy Registrar, who passed the impugned order but he has not been impleaded by name. The allegations of mala fides are said to be contained in paragraphs 33, 34 and 35 of the writ petition. Paragraphs 33 and 34 do not allege anything against the Deputy -Registrar. In paragraph 35 the allegation is: