N.F.L. EMPLOYEES (P) COOPERATIVE CONSUMER STORE Vs. ADDITIONAL REGISTRAR (CREDIT) COOPERATIVE SOCIETIES PUNJAB

JUDGEMENT

(1.) PETITIONER -Society has filed a writ under Article 226 of the Constitution of India for quashing the order dated August 10, 1999 (Annexure P -3) passed by respondent No. 1 -Additional Registrar (Credit) Cooperative Societies Punjab.

(2.) IT has been averred that vide letter dated August 9, 1993 the services of respondent No. 2 workman were terminated on account of negligence in discharges of his duty and his involvement in financial irregularities.

(3.) IT has been further averred that respondent No. 2 -workman challenged his termination order dated August 9,1993 before the Deputy Registrar, Cooperative Societies.