AMAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The grievance made in the petition is that an award has been given by the Arbitrator appointed under section 56 of the Punjab Co-operative Societies Act, 1961 (hereinafter called the Act), against a salesman of the Primary Society and in favour of the Central Society. It is argued on the basis of Sh. Narpat Singh v. Assistant Registrar, Co-operative Societies and others, 1976 PunLJ 522 that a dispute between the salesman of a Primary Society and the Central Society cannot be referred for arbitration by the Registrar.

(2.) Written statements filed on behalf of the respondents have been seen. It has been averred therein that the petitioner was a member of the Primary Society i.e., respondent No. 5, which was in turn a member of the Central Society, i.e., respondent No. 3. The petitioner claimed his right through respondent No. 5. Consequently, his case was covered by section 55(1)(b) of the Act and the reference of the dispute for adjudication was in order. In these circumstances, we see no force in this petition and order the same to be dismissed.