RAMADHAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) LEARNED counsel for the State raises a preliminary objection that in view of the pendency of C.W. J.C. No. 6613 of 1998 the present petition is not maintainable. To counter this submission learned counsel for the petitioner submits that the said petition has nothing to do with the present dispute because in the earlier petition the petitioner has challenged his untimely retirement from the service.

(3.) LEARNED counsel for the respondent nos. 5 and 6 submits that the order passed by the Registrar in his revisional jurisdiction is perfectly valid and even otherwise the writ petition is not maintainable in view of Section 48(8) of the Co -operative Societies Act, 1935. To this submission (earned counsel for the petitioner submits that after the revision petition has been finally dismissed, a reference cannot be made by the Registrar.