MITHU SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment disposes of C. W. P. Nos. 3620 and 5265 of 1993 and 6780 and 7560 of 1992.

(2.) C.P.W. Nos. 7560 and 6780 of 1992 are directed against the appellate order January 31, 3992, passed by the Commissioner (Appeals), Jalandhar Division and Co-operative Department, Punjab (exercising the powers of the State Government under the Punjab Co-operative Societies Act, 1961), affirming on appeal the order of the Registrar, Co-operative Societies, Punjab, Chandigarh contained in Endst No. Credit CA/271/I495-97 and Endst No Credit CA/271/1489-91, both dated August 19,1991 ceasing Surinder Singh and Harminder Singh petitioners, from the membership of the Board of Directors of the Punjab State Co-operative Agricultural Development Bank Limited, Chandigarh (for short, the State Bank), from the date they incurred the disqualification in the Primary Banks they represented i. e. from the date the Managing Committees of the respective Primary Banks ceased to exist.

(3.) In C.WP. No. 3620 of 1992, Mithu Singh alias Iqbal Singh (hereinafter Mithu Singh), petitioner, has impugned the communication contained in letter No. 13840/SADB, dated March 31, 1993, addressed to him by the Managing Director of the State Bank informing him that as he was not a member of the Board of Directors of the State Bank, he should surrender all the facilities available to him as Chairman/President.