AIR 1997 SUPREME COURT 2652 ::1997 AIR SCW 2615 ::1997 (1) CurLR 990 ::(1997) 76 FacLR 383 ::1997 SCC (L&S) 1128 ::1997 (5) SCC 125 ::(1997) 2 LabLJ 236 ::(1997) 3 Scale 741 ::1997 All CJ 2 1145 ::1998 (1) ServLJ 42 SC ::1997 (90) FJR 468 ::(1997) 2 CTC 34 (SC) ::1997 (2) CTC 34 ::1997 (2) LabLN 464 ::1997 (2) SCT 793 ::(1997) 3 SCR 795 (SC) ::1997 (3) SCR 795 ::1997 (4) ServLR 688 ::(1997) 4 LandLR 112 ::1997 (5) Supreme 196 ::(1997) 5 JT 95 (SC) ::1997 (5) JT 95

Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): K. Ramaswamy, D. P. Wadhwa , JJ

(A) Madhya Pradesh Co-operative Societies Act (17 of 1961) , S.55— Industrial Disputes Act (14 of 1947) , S.10— Reference - Main-tainability - Co-operative Society - Disciplinary proceedings against employee - Reference under S. 10 of Industrial Disputes Act - Excluded in view of specific provisions in Societies Act. AIR 1970 SC 245, Disting. (Para 3) (B) Civil P.C. (5 of 1908) , S.11— Res judicata - Applicability - Employee of Co-operative Society - Dismissal of his services for misconduct - Finding of Registrar upholding misconduct of petitioner - Constitutes as res judicata - Order of Labour Court deciding dispute regarding same - Not proper. (Para 4) .....