AMARJIT SINGH Vs. DEPUTY REGISTRAR, COOPERATIVE SOCIETIES, FARIDKOT

JUDGEMENT

(1.) The petitioner was appointed as a Secretary of the Wara Daraka Co-operative Agricultural Service Society Ltd. (Respondent No. 3). Learned counsel for the parties are agreed that in pursuance to this order, the petitioner had joined service in February, 1980. On October 10,1980, the petitioner's explanation in respect of certain matters was sought He did not submit his reply. On October 14, 1980, the Society decided to terminate his services. Aggrieved by the order the petitioner filed an appeal before the Asstt. Registrar, Co-operative Societies, Faridkot. Vide order dated January 29,1981 (Annexure P-l) finding inter alia that the allegations made against the petitioner should have been enquired into", the authority accepted the petitioner's appeal. Aggrieved by this order, the society filed an appeal before the Deputy Registrar. Vide order dated July 13,1982 this appeal was accepted and the order of the Assistant Registrar was reversed. The petitioner has challenged the order of the Deputy Registrar, a copy of which has been produced as annexure P.2 with the writ petition.

(2.) The claim made in this petition has been controverted by filing a written statement.

(3.) At the hearing of this case, Mr. M.S. Bedi, on instructions from the petitioner, has stated that in case, the society gives him a fresh appointment, he will not press this petition or make any claim in respect of the matter covered in this writ petition. Mr. Doad, learned counsel for the respondent No. 3, accepts this offer and states that the petitioners would be given a fresh appointment within four weeks from today.