Siddharth, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(2.) The petitioners have filed this writ petition challenging the order dated 23.02.2016 passed by respondent no.3 / Assistant Commissioner & Assistant Registrar, Cooperative Societies, U.P. Firozabad, whereby the Committee of Management has been directed to furnish details regarding the resolutions of appointment of new employees in accordance with the circular dated 08.12.2014 issued by respondent no.2 / Commissioner & Registrar, Cooperative Societies, U.P., Lucknow. The aforesaid circular has also been challenged in the writ petition. Further prayer has been made for direction to respondent no.4 / Committee of Management, Sadhan Sahkari Samiti Limited to release the salary of the petitioners along with arrears.
(3.) The precise legal submission of the learned counsel for the petitioners is that by virtue of Section 121 of the U.P. Co-operative Societies Act, 1965 the Registrar has been vested with the powers of framing regulation to regulate the emoluments and other conditions of service including disciplinary control of employees in a co-operative society or a class of co-operative societies and any society to which such terms are applicable, shall comply with those regulations and with any order of the Registrar, issued to secure such compliance.;