JAI PRAKASH GIRI Vs. V S GUPTA

JUDGEMENT

(1.) NONE present for the parties. Petitioners have filed this revision petition against the impugned direction of the Registrar, Co-op. Societies, Bhopal dated 16.5.2000, whereby he has directed the Joint Registrar, Co-op. Societies, Gwalior to enquire into the complaints made by the N.A. No, 1 to the Registrar and submit his report so that the government can be informed accordingly.

(2.) N A No. 1 made a complaint to the Registrar on 7.4.2000 against the Dy. Registrar, Gwalior. This complaint actually pertains to the orders passed by the Dy. Registrar in 14 dispute matters which were filed by the N A No. 1 before him.

(3.) IT is also an admitted position that on receipt of complaint, the Registrar has given direction to the Joint Registrar on administrative side. No proceeding is pending before the learned Registrar. This is a sort of fact finding enquiry against the allegations made in the complaint by the NA No 1. Under the Act, the Registrar exercises administrative powers and control over his subordinate officers and he also exercises judicial or quasi-judicial powers with regard to the matters arising under various provisions of the Act. To assist the Registrar, the State Government have also conferred powers of Registrar on Asstt./D.R. Joint Registrar and Addl. Registrar appointed under the Act. The impugned directions have been given purely on administrative side and no any matter on judicial side is pending before the Registrar.