MANAGING COMMITTEE OF BISHANANDI CO-OPERATIVE AGRICULTURE SERVICE SOCIETY, FARIDKOT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner impugns the order of Assistant Registrar dated April 9, 1981 (annexure R. 1) whereby the petitioner-Managing Committee was removed from office on account of its negligence in the performance of its duties. The various instances of negligence on its part are detailed in the order itself.

(2.) The primary grouse of the learned counsel for the petitioner is that neither any hearing was afforded to the Committee nor the relevant record was seen by the Assistant Registrar (exercising the powers of Registrar) at the time of passing the impugned order. Not only that these factual allegations levelled by the petitioner have been denied by the respondent but the very impugned order belies this stand of the petitioner when it records "after hearing the members of the Managing Committee and after examining the record.''

(3.) Learned Counsel then sought to contend that on the basis of certain record which is his possession, he can well explain the negligence which has been attributed to the Committee. Since I am not a Court of appeal, I decline to go into that record and to reappraise the evidence in these proceedings.