MEWASINGH Vs. GANGANAGAR CENTRAL COOPERATIVE BANK LIMITED

JUDGEMENT

(1.) The present appeal arises from order dated 21/01/2015 allowing S.B. Civil Writ Petition No.2562/2001 setting aside order dated 20/03/2001 passed by the Minister, Department of Cooperative under Section 128 of the Rajasthan Cooperative Societies Act, 1965 (hereinafter to be referred as the Act') which in turn set aside the termination of 'the Appellant dated 08/10/1994 as affirmed in appeal.

(2.) Learned Counsel for the Appellant submitted that there was no delay in preferring the revision application under Section 128 of the Act before the Hon'ble Minister. It is essentially an inherent supervisory power vested in the government and the Registrar to examine the legality and propriety of any decision or order passed. The order in S.B. Civil Writ Petition No.1330/2002 (Managing Director, Ganganagar Central Cooperative Bank Limited v. State of Rajasthan) is distinguishable on its own facts as in that case without preferring a statutory departmental appeal, the inherent jurisdiction of the Minister was sought to be invoked after an inordinate delay of ten years. In the present case, the Appellant had preferred an appeal and thereafter was bona fide pursuing remedies under Section 75 of the Act. After it was held that it was not a remedy available the revision application under Section 128 was preferred with alertness.

(3.) We have considered the submissions on behalf of the Appellant and find no reason to interfere with the order under appeal.