MATUNDA GRAM SEWA SAHKARI SAMITI LTD Vs. RAMNARAYAN

JUDGEMENT

(1.) By this appeal, a challenge has been made to the order dated 2.4.2009 whereby writ petition filed by non-appellant was accepted.

(2.) Non-appellant was employed on the post of Assistant Manager. His services were terminated vide order dated 26.2.1979. The order of termination was initially challenged by maintaining a civil suit, which was dismissed followed by dismissal of appeal holding that remedy under section 75 of the Rajasthan Cooperative Societies Act, 1965 exists. Non-appellant herein then maintained a writ petition.

(3.) Learned counsel for appellant submits that civil suit was dismissed on the ground that a under section 75 of the Act of 1965 exists thus learned Single Judge should not have entertained the writ petition ignoring aforesaid. It was a matter pertaining to cooperative society thus on termination of non-appellant's services, remedy of Arbitration was available.