SATNAM SINGH BHAUR Vs. JOINT REGISTRAR, CO-OP. SOCIETIES
LAWS(P&H)-2001-1-79
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 18,2001

SATNAM SINGH BHAUR Appellant
VERSUS
JOINT REGISTRAR, CO-OP. SOCIETIES Respondents

JUDGEMENT

MEHTAB S.GILL, J. - (1.) THE petitioner has prayed for the issuance of a writ in the nature of Certiorari for quashing of orders dated 3.10.2000 (Annexure P1), 11.9.2000 (Annexure P-2) and 29.9.2000 (Annexure P4).
(2.) THE petitioner has averred that the election of the Managing Committee of Naseerewal Co-operative Transport Societies Limited, Naseerewal (hereinafter referred to as the Society) was held and the petitioner was elected as the President. The Society is a primary member of Kapurthala Central Co-operative Bank Limited, Kapurthala (hereinafter referred to as the Bank). In the election of Board of Directors (hereinafter referred to as B.O.D.) of the Bank held in September, 1998, the petitioner was elected as a Director of the Bank. It has been further averred that respondent No. 2 Shri Rashbeg Singh Dhillon, brother-in-law of the Co-operation Minister, Punjab was also elected as a Director of the Bank. In the election to the office-bearers of the Bank, respondent No. 2 was elected as the Managing Director.
(3.) IN April, 1999, respondent No. 2 came in minority and a meeting of the B.O.D., was summoned for 10.4.1999. One of the items of agenda was election of representative to represent the Bank in Punjab State Co-operative Bank situated at Chandigarh. Respondent No. 2 was a candidate. To come into majority in the B.O.D. he got two Directors i.e. Sarvshri Devinder Singh and Tarlochan Singh restrained from participating in the affairs of the Bank. This order was procured from the Joint Registrar, Co-operative Societies, Jalandhar Division. No notice of hearing was given to these two Directors. These two Directors challenged the order of the Joint Registrar before the Registrar who first stayed the operation of the order of the joint Registrar and resolution passed in the meeting held on 10.4.1999 and thereafter after hearing arguments at length set aside the order as also the resolution. Separate revision petition were filed against the order of the Registrar before the Financial Commissioner, Co-operation who set aside the order of Registrar, Co-operative Societies, Jalandhar Division. Civil Writ Petition No. 4549 of 2000 was filed by these two Directors in which the operation of the order of Financial Commissioner was stayed.;


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