VIKRAM SINGH Vs. DISTRICT ASSISTANT REGISTRAR COOPERATIVE SOCIETIES
LAWS(ALL)-2003-9-24
HIGH COURT OF ALLAHABAD
Decided on September 29,2003

VIKRAM SINGH Appellant
VERSUS
DISTRICT ASSISTANT REGISTRAR, CO-OPERATIVE SOCIETIES Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) The petitioner was appointed as Clerk on 23.3.1992 in Sadhan Sahkari Samiti Ltd., Amamadapur; which is a Primary Agriculture Credit Society. The appointment is said to have been approved by the District Assistant Registrar, Cooperative Societies.
(3.) The petitioner has filed this writ petition challenging his order of termination-dated 5.1.1997, which was passed on the ground that there was a ban on appointment in 1992 when the petitioner was appointed.;


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