BABU RAM Vs. DEPUTY REGISTRAR, COOPERATIVE SOCIETIES, KARAAL (HARYANA)
LAWS(P&H)-1993-9-223
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 13,1993

BABU RAM Appellant
VERSUS
DEPUTY REGISTRAR, COOPERATIVE SOCIETIES, KARAAL (HARYANA) Respondents

JUDGEMENT

- (1.) This order will dispose of Civil Writ Petitions No. 10708 of 1990 and 6036 of 1991 as common question of law is involved therein.
(2.) In Civil writ Petition No. 10708 of 1990, the petitioner is impugning order dated 31.7.1990 passed by the Deputy Registrar, Cooperative Societies, Karnal, suspending resolution dated 16.7.1990 passed by the Board of Directors, Sonepat Cooperative Urban Bank Limited, Sonepat, promoting the petitioner from the post of Senior Clerk-cum-cashier to the post of Junior Accountant.
(3.) In Civil Writ Petition No. 6036 of 1991, the petitioner is challenging resolution No. 9 dated 25.1.1991 vide which resolution No. 8 dated 16.7.1990 was revoked by the Board of Directors.;


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