REGENT COMPUTRONICS PVT. LTD.

KEHAR SINGH Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

ENGINEERING MAZDOOR SABHA ANGLO AMERICAN DIRECT TEA TRADING CO LIMITED VS. HIND CYCLES LTD [REFERRED TO]
CO OPERATIVE CENTRAL BANK LIMITED VS. ADDITIONAL INDUSTRIAL TRIBUNAL ANDHRA PRADESH [REFERRED TO]
ROHTAS INDUSTRIES LIMITED VS. ROHTAS INDUSTRIES STAFF UNION [REFERRED TO]
NAYAGARH CO OPERATIVE CENTRAL BANK LIMITED VS. NARAYAN RATH [REFERRED TO]
BABAJI KONDAJI GARAD BABASAHEB RAJARAMJI DAMPURIKAR VS. NASIK MERCHANTS CO OPERATIVE BANK LTD [REFERRED TO]
PRABODH VERMA DAL CHAND VS. STATE OF UTTAR PRADESH [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ESCORTS LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
U P STATE COOPERATIVE LAND DEVELOPMENT BANK LIMITED VS. CHANDRA BHAN DUBEY [REFERRED TO]
RAM SAHAN RAI VS. SACHIV SAMANAYA PRABANDHAK [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
GAYATRI DE VS. MOUSUMI CO OPERATIVE HOUSING SOCIETY LIMITED [REFERRED TO]
BINNY LTD VS. V SADASIVAN [REFERRED TO]
S S RANA VS. REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. SUNDER LAL JAIN [REFERRED TO]
UNION OF INDIA VS. MURALIDHARA MENON [REFERRED TO]
PRATAP KUMAR GANGULY VS. ANINDITA GANGULY [REFERRED TO]
K.K. SAKSENA VS. INTERNATIONAL COMMISSION ON IRRIGATION AND DRAINAGE [REFERRED TO]
MRS.SOBHA GEORGE ADOLFUS VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) For appreciation of common questions of law and facts, all these four Writ Petitions are being decided by this common judgment.

(2.) These petitions have been preferred by employees of respondent - H.P. State Cooperative Bank Ltd. (hereinafter referred to as Cooperative Bank) for omission and commission on the part of Registrar, Cooperative Societies, Himachal Pradesh (hereinafter referred to as Registrar), with respect to his statutory duty, assigned under Rule 56 of Himachal Pradesh Co-operative Societies Rules, 1971 (hereinafter referred to as Rules 1971), framed by the Government of Himachal Pradesh under the Himachal Pradesh Co-operative Societies Act, 1968 (hereinafter referred to as the Act), with respect to Conditions of Service of employees to be specified by the Registrar.

(3.) A common preliminary objection has been raised in all these petitions that in view of judgments passed by Division Benches of this court in C.K. Malhotra v. H.P. State Coop. Bank and others, 1993 2 ShimLC 243 and other connected matters, decided on 5.3.1993; and Sanjeev Kumar and others v. State of H.P. and others,2014 LatestHLJ 1061 (HP) decided on 4.8.2014, these petitions are not maintainable being filed against Cooperative Bank.

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KEHAR SINGH Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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