ZILA SAHKARI KENDRIYA BANK LTD Vs. BRIJVALLABH PALIYA

JUDGEMENT

(1.) THIS order shall also dispose of SA No. 187/2004 as both the cases arise out of the common impugned order dated 24.10.2002 passed by Joint Registrar Cooperative Societies, Gwalior in Appeal No. 78-24/02 and 78- 25/02.

(2.) BEING aggrieved with the order dated 24.10.2002 passed by Joint Registrar Cooperative Societies, Gwalior, the appellant Bank has preferred Second Appeal U/s 78 (2) of MP Cooperative Societies Act, 1960 (for short, 'the Act'), whereas the respondent has filed cross appeal seeking back wages.

(3.) FOLLOWING substantial question of law have been formulated in this appeal with the consensus of the counsel of the parties: