- (1.)Leave is granted.
(2.)The short question that arises for consideration in this appeal is, whether recovery of loss caused to the society by an employee of the society can be the subject-matter of dispute under Section 70 of the U.P. Cooperative Societies Act, 1965.
(3.)The appellant was the Secretary of the Society. The dispute with regard to loss occasioned to the Society while the appellant was functioning as Secretary thereof, was referred to the Registrar under Section 70 of the U.P. Cooperative Societies Act, 1965 (for short "the Act"). The Registrar passed an award on 24-1-1995 directing recovery of loss of Rs. 87,934.75p. from the appellant. Aggrieved by the award of the Registrar the appellant filed an appeal before the Competent Cooperative Tribunal, U.P. (for short "the Tribunal"). The appeal was dismissed by the Tribunal on 24-9-1997. That order was challenged by the appellant before the High Court in CMWP No. 37093 of 1997. Declining to interfere with the said order of the Tribunal, the High Court dismissed the writ petition on 16-3-2000. It is the correctness of that order of the High Court that is assailed in this appeal, by special leave.