BISHAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition is filed by the petitioners against an order passed by the Under -Secretary (Cooperation), to the Government of Himachal Pradesh on February 15, 2001 in Case No.2/2000.

(2.) The said order was passed in purported exercise of power under Section 93 of the H.P. Cooperative Societies Act, 1968 (hereinafter referred to as the Act).

(3.) The petitioners are the office bearers of Thana Khas Agriculture Service Society Sera Thana, (Society, for short). The case of the petitioners was that general house of the Society in its meeting dated May 30, 1999, took an action by I which respondent No.3, who was serving as Secretary of the Society was removed. Serious allegations were levelled against respondent No. 3 and according to the Society, respondent No.3 could not explain and clarify his position and an action was taken. A resolution was passed to that effect.