VIKRAM SINGH Vs. KANCHAN SINGH

JUDGEMENT

(1.) APPLICANT has preferred this revision u/s 77 (14) of M.P. Coop. Societies Act, 1960 (for short the Act), challenging the order dated 30.8.2006 passed by Joint Registrar Cooperative Societies Gwalior in Revision No. 80-88/05.

(2.) RELEVANT facts are that applicant is an employee of non-applicant No. 2 society. His services were terminated on the allegation of defaulcation on 20.4.2001. Pursuant to it applicant filed a dispute u/s 55 (2) of the Act in the Court of Dy. Registrar Cooperative Societies Bhind which was registered as Case No. 2/2003-04. Vide order dated 29.9.2005 the Court of Dy. Registrar set-aside the termination order. Consequent to it non-applicant No. 2 society vide order dated 4.10.2005 has taken back the applicant in job by cancelling the termination order. Non-applicant No. 1 Shri Kanchan Singh filed revision u/s 80-A of the Act in the Court of Joint Registrar Gwalior challenging the order dated 29.9.2005 passed by the Court of Dy. Registrar Bhind. Court of Joint Registrar Gwalior vide impugned order dated 30.8.2006 set-aside the order of the Court of Dy. Registrar dated 29.9.2005 and remanded the case to the Court of Dy. Registrar to adjudicate the case afresh after considering the objections of the non-applicant No.1. Hence this revision.

(3.) NON -applicant No. 1 is ex parte. Counsel for non-applicants No. 2 and 3 has submitted that the society has taken back the applicant in job. The society has no grievance in respect of the order dated 29.9.2005 passed by the Dy. Registrar. Thus, indirectly he supports the contention of the applicant.