- (1.) Civil Writ Petitions No. 333, 334,1505 and 1507 and 1992 filed by the Punjab State Cooperative Supply and Marketing Federation Limited (hereinafter referred to as 'the Federation') are being disposed of by a common judgment, as in all these petitions common questions of law and fact are involved.
(2.) For the purpose of this judgment, the facts are being collected from Civil Writ Petition No. 333 of 1992 (The Punjab State Cooperative Supply and Marketing Federation Limited vs. Uttam Singh and another).
(3.) In all the petitions, the law point canvassed by the petitioner is that the Additional Registrar (Administration) of Cooperative Societies, Punjab, exercising the powers of Registrar, Co-operative Societies Punjab, Chandigarh had neither the jurisdiction nor the power to reduce the punishment awarded to the respondents who were dismissed by the Managing Director exercising the powers of Administrative Committee vide order dated 3.8.1988 copy of which is Annexure P1 to the writ petition.;