H.P.SECRETARIAT EMPLOYEES CO-OPERATIVE (THRIFT AND CREDIT NON-AGRICULTURAL) SOCIETY LTD. Vs. SECRETARY (SAD)

JUDGEMENT

(1.) WHEN this case was taken up today for consideration, learned Counsel for the parties were not variance on the following facts.

(2.) THAT the Petitioner is a Co -operative Society under the H.P. Cooperative Societies Act, 1968 (hereinafter referred to as 'the Act '), and the Rules framed thereunder. Respondent No.

(3.) THEREAFTER Petitioner filed O.A. No. 1510 of 2004 before the H.P. Administrative Tribunal. By way of interim order, it was ordered that monthly instalment shall be recovered at the rate of Rs. 1,800/ - till further orders. Finally vide order dated 30.12.2004, it was held that since the Petitioner was holding a civil post in the Government, as such matter fell within the zone consideration of the Tribunal under Section 15 of the Administrative Tribunals Act, 1985. Resultantly, application of the Petitioner for vacating the order passed in OA No. 1510 of 2004 was disallowed.