MANAGING COMMITTEE, THE DACHAR COOPERATIVE CREDIT AND SERVICES SOCIETY LIMITED, DACHAR AND ANR. Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) The Managing Committee of the Dachar Cooperative Credit and Services Society Limited, Dachar and its President, are the petitioners. They are aggrieved by the order dated January 10, 2000 passed by the Assistant Registrar, Cooperative Societies, Kamal by which the entire Managing Committee has been ordered to be suspended. The petitioners allege that no proceedings for removal of the Managing Committee had been initiated under Sec. 34(1) of the Haryana Cooperative Societies Act, 1984. No opportunity had been granted. Thus, the impugned order is vitiated. On this basis, the petitioners pray that the order dated January 10, 2000 be quashed.

(2.) A written statement has been filed on behalf of the respondents by Rao Dalip Singh, Assistant Registrar, Cooperative Societies, Kamal. It has been averred by way of a preliminary objection that the petitioners were placed under suspension vide order dated January 14, 2000. A Show Cause Notice had been issued for removal of the Committee vide letter dated February 28, 2000. The specific averment in paragraph 16 of the petition that proceedings for removal had not been initiated before passing the order of suspension, has not been controverted.

(3.) The petitioners have filed a replication to which a reply has been filed. Alongwith this rejoinder, a copy of the notice dated February 18, 2000 has been produced as Annexure R.1.