Goutam Bhaduri, J
1. Heard.
2. Challenge in this petition is to the order dated 18.03.2019 passed by the Joint Registrar, Co-operative Societies, Raipur.
3. The petitioner was terminated by order dated 01.09.2018. Against such order of termination, a writ petition bearing WPS No.6658 of 2018 was
filed, wherein on 08.10.2018 this Court passed the following order:-
3.This Court thus is inclined to accept the view taken by this Court in those two writ petitions for this writ petition also, and the present writ petition
therefore stands disposed off with a direction to the petitioner to raise a dispute before the concerned authorities i.e. the Registrar, Cooperative
Societies under the Act of 1960 under Section 55(2) within a period of 15 days from today and on such representation being made, the authorities
concerned would proceed further and decide the same at the earliest preferably within a period of six months, subject to the co-operation rendered by
the petitioner as well.
4. In the event, if the petitioner raises a dispute that the authority hearing the dispute, was a party to the dispute at an earlier occasion, then appropriate
decision would be taken by the concerned higher authority in the department ensuring that the matter is heard by a person unconnected to the said
dispute.
5. Needless to mention that while raising the dispute under Section 55(2) within a period of 15 days, the petitioner would also be entitled to file an
application for grant of interim stay, which shall also be decided by the concerned authorities in accordance with rules at the earliest.
4. Subsequent to it a dispute was raised before the Registrar, Co-operative Societies, Chhattisgarh, Raipur and the case was numbered as 55 (2)/88/B
of 2018. In such dispute raised before the Registrar, the Registrar was made a party as respondent No.2. During preliminary hearing an objection was
raised by the respondent that the petition suffers from misjoinder of the parties as Registrar himself was made a party before whom the lis was
pending. Consequent upon it, the petitioner was asked to correct the memo of petition before the Registrar along with it the Court fee was also
directed to be paid. The petitioner contended that since the allegations have been made against the Registrar itself, therefore, the Registrar would
continue to be a party and his name was not deleted. In a result, eventually the petition itself was dismissed which was under Section 55 (2) of the
Chhattisgarh Co-operative Societies Act, 1960 (for short 'the Act, 1960').
5. Learned counsel for the petitioner would submit that since the allegations were made against the Registrar itself, which are required to be
deliberated, therefore, the Registrar was made a party in application under Section 55 (2) of the Act, 1960. It is stated that with respect to the Court
fee the petitioner never objected to pay the Court bee and it is only a meager amount. Consequently, the order itself is bad.
6. During the course of hearing, the petitioner was asked as to which line of litigation the petitioner chose to avail. Since in view of the law laid down
by the Supreme Court in the case of Supreme Court Advocates-on-Record Association and Another Versus Union of India (Recusal Matter) {(2016)
5 SCC 808} if the disqualification is attributed to the Court as per direction of the Supreme Court that disqualification to hear a case would not be
automatic in such case enquiry has to be made. In answer to the quarry, the petitioner submit that the main grievance of the petitioner is with respect
to the termination of the service and the termination of the service may be adjudicated.
7. Learned counsel for respondents No.3 & 7 would submit that likewise petitions are pending before the Joint Registrar, as many as there were more
terminations were made and were subject of lis before the Joint Registrar.
8. Considering the background of this case and the dispute involved in this case, the main pith and substance of the matter about the termination of the
petitioner from the service. Consequently, to advance the cause of justice, the petitioner is directed to delete the name of respondent No.2, Registrar
Co-operative Societies, who is the adjudicating authority, from the array of the petition. Further the petitioner is also directed to pay the required Court
fee. The petitioner shall appear before the Registrar/Joint Registrar, Co-operative Societies on 7th November, 2019 and thereafter shall amend the
petition and shall pay the Court fee within a period of 7 days from the date of appearance. Thereafter, the Registrar/Joint Registrar shall adjudicate
the dispute in accordance with law. In view of the observation made, the order dated 18.03.2019 is set aside.
9. With the aforesaid observation, the writ petition stands disposed of.
