MANAGING DIRECTOR M P STATE Vs. LAKHAN SINGH

JUDGEMENT

(1.) THIS order shall also dispose of Second Appeal No. 56/04 which has been filed by the respondent claiming dues, from the date of his reinstatement.

(2.) BEING aggrieved with the order dated 27.6.2003 passed by Joint Registrar Coop. Societies, Bhopal confirming the order dated 8.1.2003 passed by Deputy Registrar Coop. Societies, Bhopal, the appellant Institution has preferred this Second Appeal u/s 78 (2) of M.P. Coop. Societies Act, 1960 (for short the Act 1960).

(3.) APPELLANT and respondent both challenged the aforesaid order in the Court of Joint Registrar, Coop. Societies Bhopal. The appellant challenged the order of reinstatement. The respondent challenged the aforesaid order on the ground of denial of his dues on the basis of no work no pay. In this appeal the appellant has challenged the order of the Courts below reinstating the respondent whereas the respondent sought back wages for the period of his absence.