THE BAHADURPUR COOPERATIVE AGRICULTURAL SERVICE SOCIETY LIMITED Vs. THE PERSIDING OFFICER, LABOUR COURT, BHATINDA

JUDGEMENT

(1.) THE petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing award dated 3.6.1999, copy Annexure P.2.

(2.) THE petitioner avers that respondent No. 2 was working as Secretary with the petitioner -Society i.e. Bahadurpur Co -operative Agricultural Service Society. The Managing Committee of the petitioner -Society removed respondent No. 2 from service vide resolution dated 27.2.1988. Respondent No. 2 filed an appeal before the Deputy Registrar, Co -operative Societies, Bhatinda who vide his order dated 5.8.1998 held that the punishment awarded to respondent No. 2 was severe and he reduced the punishment by directing the petitioner -Society that instead of removing the respondent No. 2, he be kept in service on the post of Salesman and not on the post of Secretary. Further, the Deputy Registrar also transferred. Respondent No. 2 from Bahadurpur Co -operative Agricultural Service Society Limited to the Khatriwala Co -operative Agricultural Society. Copy of the order of Deputy Registrar has been attached as Annexure P1. The petitioner -Society vide resolution dated 25.1.1994, relieved him and sent him to Co -operative Agricultural Society, Khatriwala as per decision of the Deputy Registrar, Bhatinda.

(3.) WE have heard counsel for the petitioner and counsel for respondent No. 2 and perused petition, annexures attached with it and the written statement.