SANJAY MADAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of CWP-6956-2001 and CWP-2398- 2002 as common questions of fact and law are involved in both these petitions.

(2.) CWP-6956-2001 has been filed under Article 226 of the Constitution of India with a prayer that the order dated 14.01.1999 (Annexure P-19) passed by respondent no.1-Commissioner and Secretary to Government Haryana Cooperation Department, Chandigarh whereby order dated 24.06.1998 (Annexure P-14) passed by respondent no.2-Registrar, Cooperative Societies, Haryana has been set aside, be quashed in view of the order dated 16.04.2001 (Annexure P-22) passed by the Financial Commissioner and Secretary, Govt. of Haryana, Cooperation Department.

(3.) CWP-2398-2002 has been filed under Articles 226/227 of the Constitution of India for quashing the order dated 16.04.2001 (Annexure P-24) passed by respondent no.1-Secretary, Cooperation Department, Haryana.