DISTRICT CO OPERATIVE BANK LTD Vs. RAMESH CHANDRA

JUDGEMENT

(1.) THIS petition is filed under Article 227 of the Constitution of India, against a Revisionary Order, dated 6.5.2000 (Annexure P-8), passed by the Co-oprative Tribunal in Revision No. 10 of 2002. In substance, the effect of the order of Revisionary Court which has in turn confirmed the order of Joint Registrar, dated 1.12.2001 and that of Deputy Registrar, dated 26.5.2001, is that it has condoned the delay in filing an application under section 55(2) of the M.P. Co-oprative Society Act before the Deputy Registrar, it so appears that respondent (applicant before the Deputy Registrar) instead of filing an application (claim petition) before the Deputy Registrar as per the Scheme of the Act, chose to file a writ directly to this Court against the impugned action taken by the petitioner (employer) against the respondent. This Court by its order dated 17.1.2000 declined to entertain it and granted liberty to file a claim petition before the Deputy Registrar. Accordingly and in terms of the directions, the respondent filed a claim petition before the Deputy Registrar and applied for condonation of delay in filing it by taking resort to Section 14 of Limitation Act. It is this application which was allowed and delay condoned by the Deputy Registrar, then in appeal by the Joint Registrar and lastly by the Tribunal in,Revision. giving rise to filing of this writ by the petitioner.

(2.) HEARD Shri A.K. Sethi, learned counsel for the petitioner on the question of admission.

(3.) PETITION , thus, fails and is dismissed in limine.