SHRIMATI RUKHMANI VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner is the ex President of the Primary Agricultural Credit Cooperative Society, Devri, Tahsil Tilda, District Raipur. She would assail the appellate order passed by the Chhattisgarh Cooperative Tribunal dismissing the appeal, which in turn was preferred against the order passed by the Registrar, Cooperative Societies, Chhattisgarh on 10.12.2015 and the order passed by the Deputy Registrar, Cooperative Societies, Raipur on 06.04.2015.

(2.) The matter pertains to supersession of the petitioner's society in exercise of power under Section 53 (1) (b) of the Chhattisgarh Cooperative Societies Act, 1960 (henceforth 'the Act, 1960').

(3.) Without adverting to the unnecessary details, suffice it would be to mention that on 18.11.2014 the petitioner was served with a notice under sub-section (15) (b) 2) of Section 57 (B) of the Act, 1960 requiring the petitioner to show cause as to why appropriate action for causing financial loss to the Society be not initiated against her. The petitioner submitted her reply, which finds mention in the order under Section 53 (1) (b) passed by the Deputy Registrar. However, the fact remains that the initial notice issued to the petitioner was not for the intended action of supersession of the society, but it was for taking action for causing financial loss to the society. Thus, there was no notice to the petitioner as required under sub- section (15) (b) (2) of Section 57 (B) of the Act, 1960.