- (1.) Heard Sri Niraj Tiwari, learned counsel for the petitioner, learned standing counsel for respondent nos.1, 2, 5 and 6 and Sri Sujeet Kumar Rai, learned counsel for respondent nos. 3 and 4.
(2.) This writ petition has been filed praying for a direction to the respondent no.2, i.e. Registrar, Co-operative Society, U.P. Lucknow to ensure the payment of arrears of salary of the petitioner w.e.f. 1.10.1995 to 31.1.2016 with interest @ 12% per annum. Further relief has been sought that the respondent no.2 should be directed to provide the fund to ensure that huge dues are paid.
(3.) Briefly stated the facts of the present case are that as per own allegation of the petitioner he was an employee of Sadhan Sahakari Samiti, Lakhua Pakar, Block-Belghat, District Gorakhpur. His appointment was approved by the District Assistant Registrar, respondent no.5 as per provision of Section 120/121 of the U.P. Co-operative Societies Act, 1965 (hereinafter referred to as "the Act").;