SUKHDEV SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgment is being dictated in open Court in the presence of the learned Counsel for the parties.

(2.) IN terms of present writ petition, petitioner has assailed the order dated 22nd March, 2003 in Case No. 35/2000 titled as The Chauri Co operative Agriculture Service Society Ltd. v. Sukh Dev Singh and Anr. passed by the Additional Secretary (Co operation), Government of Himachal Pradesh, exercising powers of State Under Sections 93 and 94 of the H.P. Co operative Societies Act, 1968 (hereinafter referred to as the Act). The challenge is on the ground that petitioner had not resigned as Secretary from the services of respondent No. 3 and the finding to the contrary is not borne out from the record and is factually incorrect.

(3.) PETITIONER submitted his resignation on 8th February, 1995 to the Assistant Registrar, Co operative Societies, Hamirpur, who forwarded the same to the Society and vide resolution dated 17th February, 1995, the same was accepted.