- (1.) The petitioners claimed themselves as members of the third respondent Nangal Cooperative Truck Operators Goods Carriers Transport Society Ltd., Nangal (hereinafter called the Society). The same was registered at Naya Nangal, Tehsil Anandpur Sahib under Punjab Cooperative Societies Act, 1961. The Managing Committee of the Society on 19.10.2011 without any reason and notice deleted all the entries of truck numbers of the petitioners i.e. all the 16 truck numbers registered with the Society were deleted from the register. The work is allotted only to the truck registered as members of the society. The petitioners therefore, left with the no allotment of work. The petitioners were having 18 trucks and thus, were deprived of Rs.50,000/- p.m.
(2.) The petitioners made a complaint/application on 02.11.2011 to the Assistant Registrar, Cooperative Society, Anandpur Sahib against the action of deleting the truck numbers of the petitioners from the register arbitrarily. Assistant Registrar issued notice on this application of the complainant to the President and Manager of the Society. Despite notice, the President did not appear.
(3.) The petitioners, however, appeared before the Assistant Registrar and produced record about the membership. The Assistant Registrar after inquiry has held that Managing Committee had illegally and arbitrarily deleted the membership of the petitioners and further directed the Committee to restore the deleted truck numbers of the petitioners.;