AMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common judgment, I am disposing of Civil Writ Petition Nos. 156 and 157 of 2000 collectively as the point involved therein is identical in nature. However, for the sake of convenience, the facts are being extracted from Civil Writ Petition No. 156 of 2000.

(2.) PETITIONER has prayed for issuance of a writ in the nature of certiorari for setting aside the order dated August 26, 1999 (Annexure P-7) passed by the Additional Secretary, Cooperation, Punjab.

(3.) IT has been further averred that the Kotla Doom Co-operative Agricultural Service Society Ltd. (hereinafter referred to as "the Society") came into existence in October, 1987. The petitioner was appointed as the Administrator of the Society by the Assistant Registrar. The petitioner continued to be the Administrator of the Society for the period from June 1, 1988 to June 30, 1988. For the purpose of running the Society and to make it functional, the petitioner appointed Shri Gur Avtar Singh son of Mukhtiar Singh resident of village Qila Mehka as a Salesman in the Society at a monthly salary of Rs 800/-. Thus, he exercised the powers of the Managing Committee under Section 27(3) read with Section 26(IE) of the Act. Sections 26(IE) and 27(3) of the Act are reproduced as under :