Neeraj Tiwari, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel for the respondents.
(2.) Pleadings have been exchanged between the parties. With the consent of parties, writ petition is being decided at the admission stage itself.
(3.) By way of present writ petition, petitioners are challenging the order dated 5.6.2018 passed by respondent no.3, Additional Commissioner & Additional Registrar (Administration), order dated 23.6.2018 passed by respondent no.4, Joint Commissioner & Joint Registrar, Moradabad Division, Moradabad, order dated 2.7.2018 passed by respondent no.5, Assistant Commissioner & Assistant Registrar, Cooperative, Bijnore as well as the order dated 13.7.2018 and 14.7.2018 passed by the Secretary, respondent no.6 and further for writ of mandamus directing the respondents not to interfere in the functioning of the petitioners no.1 and 2 as Accountant and Chaukidar in Jaswantpur Akbarpur Chaugawa Sadhan Sahkari Samiti Limited, Block Naziabad, District Bijnore and to ensure regular payment of salary to the petitioners.;