KAILASH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT petition has been filed by the petitioner for a direction to the respondent No. 2 to take decision regarding charge of Secretary, Harbartpur Kisan Seva Sahkari Samiti Ltd., Harbartpur, District Dehradun for which petitioner has already made a representation on 19.09.2011.

(3.) ACCORDINGLY , the writ petition is disposed of with a direction to respondent No. 2 i.e. District Assistant Registrar, Co -operative Societies, Uttarakhand, Dehradun to decide the representation of the petitioner dated 19.09.2011 within a period of two months from the date of production of certified copy of the order.