AJIT SINGH Vs. REGISTRAR, COOPERATIVE SOCIETIES AND ORS.

JUDGEMENT

(1.) THIS petition has been filed praying for quashing the resolution dated 20.01.1996, whereby, the services of the petitioner were terminated and also for quashing the order dated 09.05.1997 passed by the Joint Registrar, Cooperative Societies, Ferozepur Division, Ferozepur and orders dated 12.01.2000 and 16.08.2000 passed by the Registrar, Cooperative Societies, whereby, the aforesaid order was upheld.

(2.) THE petitioner was appointed as a salesman in the Baghe -Ke -Hithar cooperative Agricultural Service Society Limited, Baghe -Ke -Hithar - respondent No. 4, which is a Cooperative Society registered under the provisions of Punjab Cooperative Societies Act, 1961. It is stated that the date of birth of the petitioner is 05.06.1956 and hence, his due date of retirement would be 30.06.2016.

(3.) ON 03.01.1996, another notice (Annexure P -5) was served on the petitioner by the Sub Committee constituted for enquiry against him, whereby, further charges were listed against the petitioner based on some enquiry into a complaint made against him by the public. It was stated in the notice that the enquiry into all these charges and the charge -sheet issued to the petitioner earlier on 18.11.1995 would be held on 18.01.1996. He was required to attend the office of the society and present his defence on 18.01.1996. It was further stated that in case he did not attend or present his defence it will be presumed that the charges levelled against him are correct and further action to dispense with his service would be taken.