- (1.) In this writ petition the petitioner has challenged two orders namely:- 1) order dated 9.7.1993 (Annexure P-14) passed by the Registrar Cooperative Societies, Haryana, (in short "RCS') by which it had been ordered that the petitioner cannot be granted relaxation in the qualifications for the post of Cane Manager; and 2) Order dated 5.10.1993 (Annexure P.15) of the Board of Directors Sonepat, Co-operative Sugar Mills Ltd., Sonepat, a Co-operative Society registered under the Co-operative Societies Act (hereinafter called 'Sugar Mills') by which the petitioner had been reverted from the post of Cane Manager to the post of Cane Marketing Officer.
(2.) An interim prayer was also made in the writ petition for staying the operation of the order of the reversion.
(3.) The Motion Bench while admitting the writ petition on 12.11.1993 ordered that the stay matter be put up jbefore a Single Judge on 16.11.1993. On November 16,1993 when the stay matter came up for hearing written statement was filed on behalf of the Sugar Mills in the Court and the case was adjourned to 26.11.1993 for arguments on stay matter. Petitioners reversion was ordered to remain stayed till further orders. After some adjournments, the stay matter came up for hearing on 22.12.1993.;