THIRUVANANTHAPURAM REGIONAL CO -OPERATIVE MILK PRODUCERS UNION LTD Vs. REGISTRAR OF DAIRY CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Exts.P3 and P4 orders of the Registrar of Dairy Co-operatives/Director of Dairy Development, directing the petitioner Society to initiate steps for amendment of clause 21.2.15 of the bye-laws and to appoint Managing Director to the Society, is under challenge in this writ petition.

(2.) Heard Sri.P.N.Mohanan, learned counsel for the petitioner, Sri.Mohammed Hashim, learned Special Government Pleader and Sri.M.Sasindran, learned counsel for the second respondent.

(3.) Clause 21.2.15 of Ext.P1 bye-laws of the petitioner Society, which deals with the constitution of the recruitment committee for appointment of Managing Director, reads thus:- Clause No.21.2.15 Recruitment Committee for appointment of Managing Director. For selection and recruitment of Managing Director, the Recruitment Committee shall consist of the following members.