AIR 2007 SUPREME COURT 340 ::2006 AIR SCW 6167 ::2006 (12) SCC 404 ::(2007) 1 RecCivR 113 ::(2006) 11 Scale 674 ::2007 (66) ALR SOC 46 (SC) ::2007 (1) ICC 703 ::(2007) 2 Pun LR 781(2) ::2007 (2) Pun LR 781.2 ::2007 (1) SCT 112 ::2007 (1) ServLR 771 ::(2007) 1 LandLR 441 ::2007 (1) Supreme 889 ::(2007) 50 AllIndCas 356 (SC) ::2007 (50) AllIndCas 356

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): Satya Brata Sinha, Dalveer Bhandari , JJ

(A) Haryana Co-operative Societies Act (22 of 1984) , S.115, S.102— Revision -Maintainability -Disputes and differences between society and employee -Referable to arbitration -Appeal against, maintainable before State -Revision not maintainable -A fortiori suo motu power also could not be exercised -If appeal lies, revision would not lie. C. W. P. No. 19569 of 2003, D/- 12-9-2005 (P and H), Reversed. (Para 27 28) (B) Haryana Co-operative Societies Act (22 of 1984) , S.102— Jurisdiction of Registrar -Dismissal of employee -Employee again joining his services pursuant to judgment of High Court -Questions as to whether during interregnum he had been gainfully employed or not; or his resignation was rightly refused to be accepted and despite submission of resignation, he did not, in fact, get job and never joined anywhere else -Supreme Court in exercise of its jurisdiction under Art. 142 of Constitution of India directed Registrar to arbitrate in matter and exercise its jurisdiction as if employee has invoked its jurisdiction under S.102. Constitution of India , Art.142— (Para 36) .....