VISHAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has, by way of this petition, called into question the letters dated 24.02.2014 and 18.03.2014 issued by respondent no.2 under Section 122 of the Multi State Cooperative Societies (MSCS) Act, 2002 (herein after referred to as the 'Act') as well as an order date 16.05.2014 passed by respondent no.2 under Section 123 of the said Act. However, the learned counsel for the petitioners has limited the challenge in the present petition only to the order dated 16.05.2014 under Section 123 of the Act. (herein after referred to as the impugned order)

(2.) THE petitioner herein is aggrieved by the impugned order, whereby respondent no.2 have superseded the Board of Directors of National Cooperative Consumers Federation (NCCF) without giving an opportunity to the members of the Board to state their objections and appointed the Joint Secretary, Department of Consumer Affairs (i.e. respondent no. 3) as Administrator to manage the affairs of the NCCF.

(3.) BEFORE proceeding further, it would be necessary to refer to the provisions of Section 123 (1) of the Act which read as under: -