Surendra Nath Chaubey vs State Of U.P.& 5 Ors.
2013 Latest Caselaw 6987 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 60947 of 2013
 

 
Petitioner :- Surendra Nath Chaubey
 
Respondent :- State Of U.P.& 5 Ors.
 
Counsel for Petitioner :- Bijendra Kumar Mishra,S.K.Tiwari
 
Counsel for Respondent :- C.S.C.,Uma Nath Pandey
 

 
Hon'ble Abhinava Upadhya,J.

Heard learned counsel for the petitioner and Sri Uma Nath Pandey appearing for the respondent No.4.

The petitioner was given additional charge of Secretary, which has been taken away by the order impugned.  According to the learned counsel for the petitioner, the member Secretary  has no power to pass such an order.

Be that as it may be, the petitioner has already represented before the Assistant Registrar by representation dated 10.09.2013.  Petitioner has remedy under Section 128 of the  Cooperative Societies Act 

In view of the facts and circumstances, the writ petition is being disposed of with a direction to the  appropriate authority to consider the claim of the petitioner as per rules in accordance with law, within a period of one month from the date a certified copy of this order is produced before the respondent No.1.

With the aforesaid direction, the petition stands finally disposed of.

Order Date :- 14.11.2013

Pr/-