JUDGEMENT
-
(1.) The petitioner has retired on 31.12.1993 from the
services of Co-operative Societies, Patti as Inspector. Assistant
Registrar, Co-operative Societies had revived Bhure Nau
Co-operative Agricultural Service Society Ltd. On 09.04.1991
(hereinafter 'B.N. Society' for short). The petitioner, who was working
as Inspector in another Society was appointed as Administrator of
Bhure Nau Co-operative Agricultural Service Society Ltd.
(2.) The agricultural credit was not available to the farmers.
The petitioner authorized the Secretary of the Society to enroll new
members. The Secretary, accordingly, enrolled 89 new members.
The Secretary then was Sh. Kulwant Singh whereas one Sh. Magar
Singh, was the Inspector Incharge of the Society. As already noticed,
the petitioner though was working as Inspector and the Incharge of
another Society but was appointed as Administrator of B.N. Society
where Inspector Magar Singh was working as Inspector. The
petitioner remained as Administrator from 09.04.1991 to 08.10.1991
and new Managing Committee was elected on 26.11.1991.
(3.) Loans were advanced by the Society through the Central
Co-operative Bank Ltd., Branch Amarkot. The part of the loan was
advanced in the shape of fertilizers against 'B' component cheques
and part of loan was disbursed by the branch of the bank as cash.
The petitioner states that cash or fertilizers belonging to the Society
never came under the custody of the Society. However, recoveries
were not received from number of the new members.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.