SHASHIKANT BEDEKAR Vs. INDORE PARASPAR SAHAKARI BANK LTD

JUDGEMENT

(1.) HAVING heard the learned Counsel for the parties and having perused the record of the case, I find no merit in the writ.

(2.) IT is a writ under Article 227 of the Constitution of India. It seeks to challenge the order, dated 18-10-2000 (Annexure P-8) whereby it is held that claim submitted by the petitioner before the Deputy Registrar, Co-operative Society is barred by limitation. The petitioner is not satisfied with the impugned order hence, has come up in writ.

(3.) PETITIONER (since retired) was an employee of respondent No. 1-a Co-operative Bank. He had some grievance about less payment of salary as compared to his juniors amounting to Rs. 5,253/and also about his claim of Seniority. He therefore, filed a dispute on 3-11-1983 before the Deputy Registrar under Section 64 read with Section 55 of the Act. It is this dispute which was held to be time barred and secondly held to have been filed under Section 55 (2) of the Act rather than that of Section 64 of the Act. It is this finding which is impugned in this writ.