Sunil Kumar Khosla vs State Of Punjab And Others on 17 July, 2009

[Cites 2, Cited by 81]

Punjab-Haryana High Court

Sunil Kumar Khosla vs State Of Punjab And Others on 17 July, 2009

Bench: Satish Kumar Mittal

             IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                          C.W.P. No.15320 of 2008

                          DATE OF DECISION: JULY 17, 2009

Sunil Kumar Khosla

                                                          .....PETITIONER
                                 Versus

State of Punjab and others
                                                        ....RESPONDENTS

CORAM:      HON'BLE MR.JUSTICE SATISH KUMAR MITTAL
                         ---

Present:     Mr.R.K. Garg, Advocate,
             for the petitioner.

             Mr. J.S. Puri, Addl.A.G.,Punjab,
             for respondent No.1.

             Mr.Ajay Mahajan, Advocate,
             for respondent No.3.

             Mr.D.S.Patwalia, Advocate,
             for respondent No.4.
                    ..

SATISH KUMAR MITTAL, J. (Oral)

The petitioner, who was an employee of Milk Union, Patiala, which was a registered Co-operative Society under the Punjab Cooperative Societies Act, 1961 (hereinafter referred to as `the Act'), has filed the instant petition for quashing the order dated 22.5.2008 passed by the Additional Registrar (G) Cooperative Societies, Punjab, whereby the revision petition filed by the petitioner under Section 69 of the Act against the order dated 8.2.2007 passed by the General Manager, Patiala District Cooperative Milk Producers Union, has been dismissed being not maintainable. Vide order dated 8.2.2007, General Manager, Patiala District Cooperative Milk Producers Union rejected the prayer of the petitioner for grant of proficiency step up on completion of eight years service. C.W.P. No.15320 of 2008 -2-

After hearing the counsel for the parties and in view of the decision taken by this Court in CWP No.19790 of 2008 (The Amritsar Central Cooperative Bank Ltd., Amritsar Versus Deputy Registrar (E), Cooperative Societies, Punjab and another), decided on 15.7.2009, the revision petition filed by the petitioner before the Additional Registrar (G) Cooperative Societies, Punjab under Section 69 of the Act was not maintainable.

In view of the aforesaid fact, counsel for the petitioner states that he may be permitted to withdraw this petition with liberty to the petitioner to avail his remedy against the order dated 8.2.2007 passed by the General Manager, Patiala District Cooperative Milk Producers Union, in accordance with law.

Dismissed as withdrawn with the aforesaid liberty.

July 17, 2009                          (SATISH KUMAR MITTAL)
vkg                                            JUDGE

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