- (1.) THE defects pointed by the Registry have been removed by learned counsel for the petitioner in the Court itself.
(2.) LEARNED counsel for the petitioner states that similar writ petitions involving identical controversy i.e. S.B.C.W.P. Nos.6566/2013, 4983/2013 and 6618/2013 have already been decided by this Court on 30.5.2013, 4.10.2013 and 29.5.2013 respectively. This writ petition is directed against the order dated 30.07.2012 passed by the Assistant Registrar, Cooperative Societies, Churu, whereby in exercise of power conferred by Section 125(1) of the Rajasthan Cooperative Societies Act, 2001 (for short "the Act") the implementation of a resolution adopted by the Board of Directors of the Gram Sewa Sahakari Samiti Limited, Kaman Tehsil Rajgarh, District Churu (for short "the Society"), revising the pay scale admissible to the post of Manager and directing fixation of pay accordingly, has been stayed and the recommendations have been made to rescind the resolution.
(3.) LEARNED counsel for the petitioner contended that the Assistant Registrar, Cooperative had no jurisdiction to pass the impugned order exercising powers under Section 125 of the Act. It is submitted that by virtue of provisions of Section 30B of the Act, which provides that the Credit Cooperative Society shall have fully autonomy in all its financial internal administrative matters pertaining to the staffing, recruitment, posting and compensation to staff and therefore, no order, which has an effect of curtailing the freedom of the Society could have been passed by the Assistant Registrar.;