BADDOWAL COOPERATIVE AGRICULTURAL SERVICE SOCIETY LTD. Vs. JOINT REGISTRAR, COOPERATIVE SOCIETIES, PATIALA AND OTHERS

JUDGEMENT

(1.) RESPONDENT No. 3 was working with the petitioner -Society as the Secretary. It is alleged against him that he used to consume liquor and there was complaint against him by a villager that when respondent No. 3 met him, he was under the influence of liquor. It is also alleged against respondent No. 3 that he does not attend his duties regularly.

(2.) ON 18.7.1995 petitioner gave respondent No. 3 a memo (copy Annexure P4) vide which respondent No. 3 was suspended with immediate effect and it was alleged that he always remained under the influence of liquor and disobeyed the order of the Managing Committee and that under the influence of liquor, he abused the members of the Society and, hence, he should hand over the charge to Mr. Amar Singh, Salesman. He was also directed to give reply to the Enquiry Officer within 15 days. This memo is a short one. However, the nature and the wording of it are important and it will be proper to quote the same. It is under:

(3.) AFTER the above report of the Enquiry Committee, order dated 16.10.1995 was passed by the Managing Committee of the Society. By the said order, service of respondent No. 3 were terminated. The allegations in the memo Annexure P/4 and the reasons for terminating being different, we find it proper to quote the relevant part of the resolution terminating the service of respondent No. 3. It is as under: