GHASITA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has challenged the order of the Deputy Registrar Cooperative Societies, Kurukshetra, dated 21.4.1980, Annexure P-3, on the ground that he has got no power to pass such an order.

(2.) Briefly put, the petitioner was a member of the managing committee of the Rajauli Cooperative Credit and Service Society Ltd., Rajauli (for short 'the Rajauli society'). The Manager as well as the salesman working in the said Rajauli society were not performing their duties properly and so there were numerous complaints against them. One of the complaints of the villagers was that both of them are not properly distributing sugar among the villagers. Various complaints were made to the Assistant Registrar Cooperative Societies, Ambala, the Managing Director, Ambala Central Cooperative Bank Ltd. Ambala and the Deputy Registrar, Cooperative Societies, Kurukshetra, but reasons best known to them none of these mentioned authorities took any step in this regard which consequently led the gram panchayat pass a resolution on 7.3.1980 Annexure P-1 that the complaint be sent to the District Food and Civil Supplies Controller, Ambala, as Manager and Salesman were committing irregularities in distribution of sugar.

(3.) The Deputy Registrar Cooperative Societies instead of examining the complaint sent to him by the petitioner passed an order for removal of the petitioner from the membership of the Rajauli society on the ground that he has failed to attend three consecutive meetings of the society i.e. on 7.11.1979, 1.12.1979 and 8.12.1979 as required under the bye-law 37-A (vi).