JOGINDER SINGH Vs. REGISTRAR, COOPERATIVE SOCIETIES PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition challenging the letter dated 15.2.1996 whereby he was relieved from the post of Manager and direction was also sought to the respondents to produce the order dated 14.2.1996 whereby services of the petitioner had been terminated.

(2.) CASE of the petitioner, in brief, is that he joined the respondent -society as Manager on 24.7.1993 on 89 days basis. Services of the petitioner were regularized by the Board of Directors vide Annexure P -2 dated 28.9.1993. Inderbir Singh challenged the appointment of the petitioner by filing CWP No. 12778 of 1995. On 15.2.1996, petitioner was relieved from the post of Manager. Hence, the present petition by the petitioner.

(3.) DURING the course of arguments, it has transpired that CWP No. 12778 of 1995, filed by Inderbir Singh, challenging the appointment of the petitioner, was dismissed as having been rendered infructuous vide order dated 22.3.2013 as during the pendency of the petition, services of Joginder Singh, present petitioner, were terminated.