SHIV KUMAR SWARANKAR Vs. M P STATE COOPERATIVE

JUDGEMENT

(1.) BEING aggrieved with the order dated 20.9.2004 passed by Additional Registrar, Cooperative Societies, MP in dispute No. 55 (2)-84/1990, the appellant employee has preferred appeal u/s 78 of M.P. Cooperative Societies Act, 1960(for short, 'the Act').

(2.) FACTS and background of the rigmarole litigation is as under:

(3.) VIDE order dated 20.9.2004, Additional Registrar non-suited the appellant on all counts and dismissed the dispute. Hence, this First Appeal.