- (1.) The petitioners have approached this Court by way of present writ petition against the interlocutory order passed by the Joint Registrar, Cooperative Societies, Jaipur vide Annexure-17 dated 18.06.2012 purportedly under Section 125 (1) of the Rajasthan Cooperatives Society Act, 2001 ('the Act of 2001') by which, the Resolution No. 13 passed by the Board of Directors, Barmer Central Cooperative Bank Limited, Barmer on 31.01.2012 has been stayed by the said Joint Registrar and the matter has been referred to the Rajasthan State Cooperatives Tribunal, Rajasthan, Jaipur for determination of the issues.
(2.) The issue sought to be raised in the present writ petition before this Court is that the petitioners were initially appointed as Managers in different Agriculture Credit Cooperative Societies and they were given promotion and posted as Loan Supervisors but they were fixed in a lower pay-scale which was lower than what they were getting while working as Managers and, therefore, they made a representation stating their grievance regarding wrong fixation of pay. Thereafter, upon the representation of the petitioners, the District Collector, Barmer, as an Administrator of the Cooperative Societies, had appointed Assistant Accounts Officer to correct the fixation of the petitioners.
(3.) Vide Order Annexure-10 dated 10.02.2009, the petitioners were given the correct pay fixation and after fixation of pay correctly, the petitioners were getting their regular salary and other admissible allowances but by the impugned stay order Annexure-13 dated 02.12.2011, the Joint Registrar (Banking) of the Cooperative Societies, Jaipur has interfered in the matter. The said Joint Registrar has informed the Managing Director of the respondent Barmer Central Cooperative Bank Limited, Barmer that the pay fixation of the petitioners who were promoted to the post of Loan Supervisors from the post of Managers has wrongly been done and the same is not in accordance with the Order of Registrar dated 27.02.2008 and, therefore, it was directed that the pay fixation of the petitioners be done again on the basis of the order of the Registrar dated 27.02.2008.;