BISHAMBER DASS Vs. ADDITIONAL REGISTRAR (D) COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petitioner was working as Secretary of Hans Kalan Cooperative Agricultural Service Society Limited. A claim for recovery from the petitioner and respondent No. 5 was referred to the Arbitrator. The Assistant Registrar, Cooperative Societies, Jagraon vide award dated November 20, 1995 gave an award by which the petitioner was held liable for an amount of Rs. 70,945/- with interest @ 17.5% till realisation. The petitioner appealed before the Deputy Registrar. It was contended inter alia that the Arbitrator had acted illegally and had ante dated the award. The Deputy Registrar dismissed the appeal with the following observations :-

(2.) THE petitioner filed a revision petition. It was dismissed by the Additional Registrar vide order dated April 30, 1997. She observed as under :-

(3.) A written statement has been filed on behalf of respondent Nos. 1 to 3 by Assistant Registrar, Cooperative Societies. A separate reply has been filed on behalf of respondent society by its Secretary. No reply has been filed by respondent No. 5.