GURBAX KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has filed this writ petition for quashing order dated 26.6.2000, (Annexure P-3) and order dated 7.10.2010 (Annexure P-7) and thereafter for issuing direction to respondent No.2 to hear and decide the revision petition i.e. Annexure P-6 in accordance with law.

(2.) The petitioner is a Member of Powal Cooperative Agriculture Service Society Ltd, Powal (respondent No.4). The petitioner states that she has been getting loans from the Society regularly and was regular in returning the same. As per the petitioner, she was never advanced any loan, unless the earlier loan taken was cleared by her. On 2.7.1996, the petitioner took loan of Rs. 14,000/- and after returning the same, she took another loan of Rs. 2200/- on 8.2.1997 and yet another loan of Rs. 14080/- on 5.2.1997. Similarly, she took another loans, reference to which is made in the petition.

(3.) Parkash Chand was the Secretary of the Society, who had issued certain bills regarding some fertilizer bags of urea and DAP. Husband of the petitioner was getting this fertilizer and the sale was duly entered in the register of the Society. Secretary, Parkash Chand, died and dispute arose regarding return of the loan amount before taking fertilizer loan in June 1999. It is alleged that Parkash Chand did not enter the recovery receipt from the petitioner in the cash book nor deposited the same in the concerned Branch of the Cooperative Bank. As per the petitioner, he had misappropriated the said amount.