REKHA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this case, the Registrar has taken an action pursuant to the powers given to him under Section 477 of the Uttaranchal Co-operative Societies Rules, 2004 which have been framed under the Uttaranchal Co-operative Societies Act, 2003.

(2.) The case against the petitioner is that she had not supplied the minimum quantity of milk to the society in the requisite number of days. The minimum quantity of milk to be supplied in a year is 300 liters and this has to be spread over a period of 180 days, not less than that. Although the milk supplied by the petitioner is 445.8 liters i.e. more than the minimum requirement, but it has been supplied in just 83 days. Hence, the proceedings have been initiated against the petitioner and three other such members for their disqualification from the Primary Milk Society.

(3.) The only difficulty here is that this pertains to the year 2017-18 i.e. for a period from 01.04.2017 to 31.03.2018. Meanwhile, the petitioner as a delegate of the society was elected to the District Level Society and thereafter from the District Level Society to the Apex Body of the federation i.e. Milk Federation where she has been presently elected as a chairman.