REGISTRAR OF COOPERATIVE SOCIETIES MADRAS Vs. F X FERNANDO
LAWS(SC)-1994-2-135
SUPREME COURT OF INDIA
Decided on February 15,1994

Registrar Of Cooperative Societies Madras Appellant
VERSUS
F X Fernando Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The facts leading to present appeal are as under:
(3.) The respondent joined the Cooperative Department as Deputy Registrar in the year 1969. He was promoted as Joint Registrar in 1981. He became the Joint Registrar/special Officer of the Park Town Cooperative Wholesale Stores Ltd. in 1984.;


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