Madhya Pradesh High Court
Madhya Pradesh State Co-Operative ... vs Vijay Kumar Chourasiya on 17 September, 2014
W.P. NO.14324/14
17/09//2014
Shri Sanjay Agrawal, learned counsel for the
petitioner.
Challenging the interlocutory order passed by the
Joint Registrar, Cooperative Societies and M.P. State
Cooperative Tribunal, Bhopal in the matter of allowing an
application filed by the respondent/employee for permitting
him to be provided with certain documents, this writ petition under Article 227 of the Constitution of India has been filed.
Concurrent orders have been passed by the Joint Registrar, Cooperative Societies and M.P. State Cooperative Tribunal, Bhopal saying that the documents demanded are necessary for proper disposal of the dispute and has directed petitioner Bank to provide the same. The discretion exercised and the order passed interlocutory in nature cannot be termed as erroneous, perverse or illegal to such extent that the interference at this interlocutory stage in a proceedings under Article 227 of the Constitution of India is called for.
Accordingly, finding no merit, the petition stands dismissed.
(RAJENDRA MENON) ( A.K.SHARMA )
JUDGE JUDGE
hsp