HOSHIYAR SINGH Vs. ADDL. REGISTRAR (I)

JUDGEMENT

(1.) Since common facts and question of law are involved in all these three writ petitions, they are being decided together.

(2.) By these writ petitions, petitioners, have challenged orders dated 5.5.1994 passed by the Additional Registrar (I), Cooperative Societies and 16.6.1994 passed by the Chief Manager, Khairthal Kraya Vikraya Sahkari Samiti (hereinafter referred to as 'the respondent Samiti') and have further prayed restoration of the Resolution of the Society relating to salary and allowances, dated 1.2.1989. Petitioners have also prayed for restraining respondents from terminating their services.

(3.) Facts of SBCWP No. 4330/1994 Hoshiyar Singh v. Additional Registrar are taken for the purpose of decision of the petitions as the impugned orders are common in all the petitions.