MANOHAR LAL Vs. REGISTRAR COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers vide para 7(i) to (iv): 7(i) To quash and set -aside the impugned order at Annexure 'PB ' dated 28.3.2002 being illegal, wrong, arbitrary and void ab -initio. (ii) To direct the Respondents to consider the service of the applicant as continuous service w.e.f. 8.1.2000 as rendered by him. (iii) To further direct the Respondents to clear all the pending dues of the applicant along with interest. (iv) To declare the removal of the applicant as null and void for all purposes.

(2.) IN reply, Respondents No. 1 to 3 have taken the following stand vide paras 3 and 6(b) and (d) on merits:

(3.) REJOINDER to the reply on behalf of Respondent No. 4 has been filed.