SANT PRASAD AND OTHERS Vs. REGISTRAR, CO OPERATIVE SOCIETIES, U. P. LUCKNOW AND OTHERS
LAWS(ALL)-1981-9-83
HIGH COURT OF ALLAHABAD
Decided on September 14,1981

Sant Prasad And Others Appellant
VERSUS
Registrar, Co Operative Societies, U. P. Lucknow And Others Respondents

JUDGEMENT

Satish Chandra, C.J. - (1.) This writ petition has been filed by three gentlemen. They were all working as Secretaries, Co-operative Society. They are aggrieved by an order dated 18th January, 1979 by which the three petitioners and a large number of other Secretaries were transferred from one society to another Co-operative society.
(2.) In Paragraph 4 of the counter-affidavit it has been stated that it is true that the petitioner no. 1 has been transferred to a lower category of society by mistake and oversight. The District Administrative Committee shall reconsider the petitioner's case and shall transfer petitioner no. 1 in the same category of society.
(3.) In respect of petitioner no. 3, it has been stated in paragraph 6 of the counter-affidavit that the petitioner no. 3 has also by oversight and mistake been transferred to a lower category of society. The District Administrative Committee undertake to reconsider the matter of petitioner no. 3 also and it shall transfer him in the same category of society.;


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