GURMEET SINGH Vs. FAZILKA CENTRAL COOP BANK LTD

JUDGEMENT

(1.) The petitioners, who were working as Peons in The Fazilka Central Coop. Bank Ltd. (hereinafter referred to as the respondent Bank), through resolution dated 21.11.1998, were promoted as Junior Clerks. Soon after their promotion, the Administrator of the respondent Bank, through Show Cause Notice dated 03.02.1999, sought to revert the petitioners from the posts of Junior Clerks to the posts of Peons. The petitioners challenged the said Show Cause Notice by filing a petition before the Registrar, Cooperative Societies, Punjab, which was entrusted to Additional Registrar (G), Cooperative Societies, Punjab, Chandigarh (in short Additional Registrar (G)) for disposal in accordance with law.

(2.) Through order dated 29.10.1999, the Additional Registrar (G) accepted the petition filed by the petitioners and set aside the impugned Show Cause Notice, through which the petitioners were sought to be reverted. The order dated 29.10.1999 passed by the Additional Registrar (G) was challenged by the respondent Bank through a revision petition filed under Section 69 of the Punjab Cooperative Societies Act, 1961 (in short the Act). Through order dated 20.03.2001, the revision petition filed by the respondent Bank, was accepted by the Additional Secretary, Cooperation (Appeals), Punjab, Chandigarh (hereinafter referred to as the Additional Secretary). The relevant portion of the order is reproduced below :-

(3.) A perusal of the above quoted order shows that instead of upholding the action of the Administrator with regard to issuance of Show Cause Notices to the petitioners seeking their reversion, the Additional Registrar (G) himself ordered the reversion of the petitioners. The above referred order dated 20.03.2001, passed by the Additional Registrar (G) has been challenged by the petitioners through the present writ petition.