J.L. Gupta, J. - (1.) The petitioner was appointed as a salesman with the respondent -Society on 21st November, 1978. In the year 1982 the Society had initiated proceedings for the recovery of an amount of Rs. 57,766/ - against the petitioner. The dispute was referred to the arbitrator by the Assistant Registrar, Cooperative Societies, Gurdaspur vide order dated 30th March, 1982. After examination of the matter, the Arbitrator held that the petitioner was liable to pay an amount of Rs. 23,319.92 along with interest at the rate of 15.5.%. A copy of this award is at Annexure P.1 with the writ petition. The petitioner's appeal was dismissed by the Appellate Authority vide order dated 27th January, 1992. A copy of this order is at Annexure P.2 with the writ petition. The petitioner filed a revision petition. It was dismissed by the Additional Secretary, Department of Cooperation, Govt. of Punjab (exercising the powers of the State Govt.) vide his order dated 7th August, 1998. A copy of this order is at Annexure P.4 with the writ petition.
(2.) The petitioner alleges that the Arbitrator, the Appellate and the Revisional Authorities have not appreciated the correct position. Thus, he prays that the orders, copies of which have been produced as Annexure P.1, P.2 and P.4 with the Writ Petition, be quashed.
(3.) Written statement has been filed on behalf of the respondents Society only through its Liquidator. The averments made in the petition have been controverted.;