BIKASH TALUKDAR Vs. STATE OF W. B.

JUDGEMENT

(1.) Special leave granted.

(2.) We have heard counsel for the parties.

(3.) When the matter came up before us on 31.01.2005, we had suggested to Mr. L.N. Rao, learned Senior Counsel appearing for Respondent 2 Society to examine the provision of R. 48(f) of the West Bengal Cooperative Societies Rules, 1987 which obliged the management to hold an inquiry before passing an order of termination. Learned counsel has considered the aforesaid provision of R. 48(f) and fairly states before us that there was a statutory duty cast upon the respondent Society to hold an inquiry before passing the order of termination, which was not done in the instant case.