SAJJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WHILE the petitioner was serving as a Secretary in the Himtana Multipurpose Cooperative Society Ltd., Himtana, Tehsil Malerkotla, District Sangrur (hereinafter referred to as the Society), he was served a charge -sheet for acts of omission and commission on his part. His reply to the same, having been considered to be unsatisfactory, he was subjected to an inquiry. The inquiry was conducted by three Members of the Managing Committee of the Society namely Asgar Khan, Mehar Singh and Harmail Singh. As per the inquiry report dated 15.06.2009, the petitioner was found guilty of the charges levelled against him. The above inquiry report was then put up for consideration by the Managing Committee of the Society, which, vide Resolution dated 22.10.2009, accepted the same and ordered termination of the services of the petitioner. Aggrieved by the above referred Resolution dated 22.10.2009, the petitioner appealed against the same, but the appeal was considered and rejected vide order dated 10.03.2011 by the Deputy Registrar, Cooperative Societies, Ludhiana. This order was challenged by the petitioner through a revision petition before the Joint Registrar, Cooperative Societies, Patiala Division, Patiala under Rule 15 (ii) of the Punjab State Cooperative Agricultural Service Rules, 1997. Vide order dated 11.11.2011, this revision petition was also dismissed, which gave a cause of action to the petitioner to file a petition under Section 69 of the Punjab Cooperative Societies Act, 1961, before the Government.

(2.) THIS petition was also considered and rejected vide order dated 28.02.2013. It is against the above referred orders, terminating the services of the petitioner, as also orders upholding his termination, as referred to above, which have been challenged by the petitioner through the present writ petition.

(3.) I have heard learned counsel for the parties and with their able assistance, have also gone through the record of the case.