BRIJ MOHAN SHARMA Vs. DISTRICT COOPERATIVE CENTRAL BANK

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order Annexure P -1 dated 18.5.2012 passed by the Madhya Pradesh State Co -operative Tribunal, Bhopal in Second Appeal No. 226/2007.

(3.) AGAINST the aforesaid order of dismissal, the petitioner preferred a dispute under section 55 (2) read with section 64 of the Madhya Pradesh Cooperative Societies Act, 1960 (hereinafter referred to as 'the Act of 1960) before the Deputy Registrar. Cooperative Societies. Bhopal and the Deputy Registrar allowed the dispute and ordered reinstatement of the petitioner vide order Annexure P -3 dated 10.12.2001 without back wages. Thereafter, the petitioner joined the services.