RAJ KUMAR Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) By this common order, 33 writ petitions, the details of which have been given in the heading, are being disposed of as all these petitions involve the same question of law on similar facts.

(2.) In the present bunch of writ petitions, the challenge is to the order dtd. 23/2/2021 (Annexure P-6) passed by the Registrar, Co-operative Societies exercising jurisdiction under Sec. 55 of the Punjab Co-operative Societies Act, 1961 (hereinafter referred as '1961 Act').

(3.) The major argument of the learned counsel for the petitioners is that any dispute relating to the irregularity by an employee, while performing the duties and any action taken by the authorities concerned qua the said irregularity, the same cannot be executed under Sec. 55 of the 1961 Act.