P C AGGARWAL Vs. SECRETARY CO OPERATION

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7 (i) to (iii):-

(2.) IN reply on behalf of the respondents No. 1 and 2, the following averments have been set up vide paras 3 and 6(6) to 6(9):-

(3.) RESPONDENT No.5 has taken the following stand vide paras 3 and 6(10) of the reply:-