RAVI SHANKAR TRIPATHI Vs. JABALPUR VIPNAN SAHKARI SAMITI

JUDGEMENT

(1.) BEING aggrieved with the order dated 5.6.2007 passed by Joint Registrar (Credit) Cooperative Societies, Bhopal, the appellant has preferred First Appeal u/s 78 of MP Cooperative Societies Act, 1960 (for short, 'the Act').

(2.) FACTS of the case are that the appellant was initially appointed as Sales Man in respondent society in the year 1991. He was promoted to the post of Accountant on 17.1.1992. He tendered his resignation on 8.10.2003, which was accepted on 15.10.2003.

(3.) AT the outset it may be mentioned that the service conditions of the appellant is governed by Madhya Pradesh Ki Prathmik Sahakari Vipnan, Prakriya Sansthao me Kam Karne Vale Karmachariyo Ke Sewa Niyam (for short, 'the Service Rules") approved by Dy. Registrar on 8.7.2003.