- (1.) Leave granted.
(2.) Application of a purported circular letter dated 6.08.1996 issued by the Registrar of the Cooperative Societies, State of Maharashtra is in question in this appeal.
(3.) Respondent No. 1 is a cooperative society registered under the Maharashtra Co-operative Societies Act, 1960 (for short "the Act"). The Society framed rules prescribing terms and conditions of service of its employees. Service Rules framed by the respondent no. 1 Cooperative Society were approved by the Registrar.;