SHANKER SINGH (DIRECTOR) HOSHIARPUR CENTRAL CO-OP BANK LTD , HOSHIARPUR Vs. JOINT REGISTRAR, CO-OPERATIVE SOCIETIES, JULLUNDUR DIVISION AND OTHERS

JUDGEMENT

(1.) Respondent No. 1 passed an order that the petitioner ceased to be Director of the Hoshiarpur Central Co-operative Bank Limited, Hoshiarpur, on the ground that the Society of which he was a member had committed a default. It is not disputed that on the date when the impugned order was passed, the Society, of which the petitioner was a member, had deposited the amount in question. It is also submitted by the learned counsel for the petitioner that during the material period the employees of the Society had gone on strike and for that reason the amount could not be deposited earlier. We, therefore, allow this petition and set aside the impugned order annexure P/3.