Madhya Pradesh High Court
Ajay Singh vs The State Of Madhya Pradesh on 6 August, 2014
W.P. No. 10409/2014
6.8.2014
Shri S.S.Baghel, learned counsel for petitioner.
Smt. Sheetal Dubey, learned Government Advocate for
respondents/State.
Heard on admission.
Vide this petition, the petitioner, a terminated Salesman seeks quashment of order dated 08.06.2014; whereby, the services of the petitioner has been dispensed with.
It transpire from the documents on record (Annexure P/6) that the petitioner has raised a dispute under Section 55 (2) of the Madhya Pradesh Cooperative Societies Act, 1960 before Deputy Registrar; wherein an application under Section 67 (1) for grant of interim injunction has been rejected by order dated 28.06.2014 and that the matter has been posted for hearing on 17.07.2014. Though the counsel for the petitioner is not aware as to what has transpired on 17.07.2014, however, since the petition is directed against order dated 08.06.2014; whereby, the services of the petitioner has been terminated and that a dispute having been raised thereagainst, a petition challenging order dated 08.06.2014 is not tenable.
Since the petitioner has already availed the statutory remedy, accordingly, the petition is hereby dismissed. No costs.
(SANJAY YADAV) JUDGE anand