RAVINDRA PAL SINGH SRI KULWANT SINGH Vs. HOUSING COMMISSIONER REGISTRAR U P AVAS EVAM VIKAS PARISHAD
LAWS(ALL)-2005-11-91
HIGH COURT OF ALLAHABAD
Decided on November 21,2005

RAVINDRA PAL SINGH, SRI KULWANT SINGH Appellant
VERSUS
HOUSING COMMISSIONER/REGISTRAR, U.P. AVAS EVAM VIKAS PARISHAD Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard Sri Arun Kumar for the petitioner and Sri H.R. Misra for the respondents.
(2.) The petitioner Sri Ravindra Pal Singh claims himself to be appointed as the Honorary Secretary of the 509 Army Base Workshop Workers Sahkari Avas Samiti Ltd., Agra vide order dated 1.7.2005 passed by the Administrator. It is a primary Urban Housing Society registered under the provisions of the U.P. Co-operative Societies Act, 1965. There is clear recitation in the order of appointment that the petitioner is neither entitled to any wages nor to any honorarium. By order dated 24.10.2005 the petitioner was removed from the office of the Honorary Secretary of the aforesaid Society on the ground that his services were no longer required and as such he was relieved from his office with immediate effect. The order dated 24.10.2005 is as under: - Adesh 509 Army Base Workshop Workers Sahkari Awas Samiti Ltd. Agra ke sachiv pad par karyarat Sri Ravindra Pal Singh ki sewaon ki awashyakta Samiti ko nahin hai. Atah Sri Singh ko Samiti ke sachiv pad se mukta kiya jata hai. Yah Adesh tatkal se prabhawi hoga. Dinank: 24.10.2005 Sd/-Illegible (jagdish Prasad) Sudasya Prashasak Committee, Uprokta Samiti Evam Sahkari Awas Adhikari, Agra
(3.) Note: (The original letter is in Devnagri script which is given hereinabove in Roman script due to technical reason).;


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