R C NAYAK Vs. ADDITIONAL REGISTRAR

JUDGEMENT

(1.) PETITIONER has directed this revision petition against the impugned order dated 9.11.2000 passed by the Addl. Registrar, Cooperative Societies, Bhopal.

(2.) MAIN grievance of the petitioner in this revision petition is that the learned Addl. Registrar Bhopal, while taking up the matter in suo moto revision in exercise of his powers under section 80A of the M.P. Cooperative Societies Act, for short hereinafter to 'as Act', has not granted any opportunity of hearing to the petitioner and therefore, the impugned order dated 9.11.2000 is contrary to law and vitiated on this ground.

(3.) THIS report of Asstt. Registrar (A) reveals that the petitioner was placed under suspension in the year 1983 and after a domestic enquiry he was removed from the services and subsequently was reinstated back in the year 1993, after 10 years in compliance to the directions of the Court. In this report it has further been pointed out that the petitioner does not possess requisite experience, he was out of service for 10 years and his performance, while serving on various branches of the non-applicant No. 2 society has not at all been good and on the other hand various centres have gone into loss during the tenure of the petitioner.