ANTAR SINGH Vs. REGISTAR OF CO OP SOC

JUDGEMENT

(1.) The petitioners, 111 in number, who (except petitioner No. 1) are employed as "Shayak-cum-Vikreta" of the various Sewa Sahkari Samities, functioning under the control of the respondent No. 3, have sought by these proceediogs under Articles 226 and 227 of the Constitution of India, the quashing of the order, dated 28-3-85 (Annexure VIII), passed by the respondent No. 3, whereby the salary of the petitioners have been sought to be reduced from Rs. 300/- to Rs. 250/- or Rs. 200/-.

(2.) The petitioner No. 1 Antarsingh is employed as a Sahayak Saniti Sewak with the Sewa Sahakari Samiti, Bhatyan Bujurg. Distt. Khargone, at a monthly salary of Rs. 678.05 inclusive of all allowances such as D. A., A. D. A., H. R. A. etc. The respondent No. 3, by its order dated 16-9-82, had tried to reduce the monthly salary of the petitioner No. 1 to Rs. 300/- only, but the respondent No. 2, by its order dated 25-5-84, vide Annexure III, rejected the said order and the original salary of the petitioner No. 1 (at Rs. 678.05 p. m.) was restored.

(3.) The petitioners No. 2 to 111 were appointed as Sahayak-cum-Vikrcta at the fixed monthly salary of Rs. 300/-. These appointments (vide Annexure III) were made by the respondent No. 3 on the basis of selection done by a selection committee. They were also required to furnish a solvent security of Ri. 500/- each and it was provided that Rs. 10/- P. M. shall be deducted as security deposit from their salary. The respondent No. 3, by the impugned order, \nnexure VIII, has sought to reduce the salary of all the petitioners from Rs. 300/- p.m. to Rs. 250/- or Rs. 200/- p. m. on the basis of the turn-over of the concerned Sewa Sahakari Samiti, and also declaring them as temporary and part-time employees. It is this Annexure VIII which is under challenge here.