- (1.) Heard learned counsel for the parties.
(2.) By means of this writ petition the petitioner cooperative society has challenged the order dated 22.08.2015 passed by the Joint Commissioner-cum-Joint Registrar Cooperative in exercise of power under Section 128 of the U.P. Cooperative Societies Act, 1965 (hereinafter referred to as 'the Act, 1965') and the order dated 18.12.2015 passed by the appellate authority on an appeal preferred by the petitioner under Section 98(n) of the Act, 1965.
(3.) The only contention raised by learned counsel for petitioner before this Court was that the Registrar, Cooperative Societies did not have any authority to hear an appeal under Section 128 against an order of dismissal from service passed by the committee of management of petitioner society vide its resolution dated 15.10.2014 and communicated to the petitioner on 21.10.2014. He placed reliance upon the Division Bench judgment in Writ petition No. 1834 (SS) of 2015 [Anil Kumar Kanaujiya vs Registrar, Cooperative Societies, U.P. Lucknow & others] decided on 01.12.2015.;