BALBIR SINGH Vs. REGISTRAR COOP. SOCIETIES, PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition challenging the order dated 14.08.2013 (Annexure P -5).

(2.) CASE of the petitioners, in brief, is that they were working as Secretaries/Sewadars in various primary House Building Cooperative Societies (hereinafter called Societies). The said Societies were members of Punjab State Federation of Cooperative Housing Building Societies Ltd. (hereinafter called the Federation/Housefed). The petitioners were working under the control and directions issued by the Managing Director, Housefed through its District Managers. Therefore, petitioners were entitled to be paid salary as per the rules framed by the Housefed. Petitioners had submitted representation (Annexure P -4) for redressal of their grievance to respondent No. 1 -Registrar, Cooperative Societies, Punjab. The said representation was dismissed vide impugned order dated 14.08.2013 (Annexure P -5). Hence, the present petition.

(3.) THE relevant portion of the impugned order (Annexure P -5) reads as under: -