MADAN SINGH JEENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Miscellaneous application (IA No.9003 of 2019) is allowed. Counter affidavit filed on behalf of respondent no.4 is taken on record.

(2.) The question before this Court is regarding the disqualification of a member of a Cooperative Society. The petitioner who is a member of Primary Milk Cooperative Society known as "Dugdh Utpadak Sahkari Samiti Limited, Suyalbadi, District Nainital", was also elected as a delegate to the higher body i.e. Dugdh Utpadak Sahkari Sangh Limited, Lalkuan, Nainital. The petitioner is aggrieved by the resolution no. 5 passed in the meeting dtd. 11/6/2019 as well as the order dtd. 19/6/2019 by which the Registrar has approved the said resolution, whereby the petitioner has been disqualified as a member and therefore effectively removed from the "Sangh". Aggrieved, the petitioner has approached this Court.

(3.) The primary contention of the petitioner is that the only reason assigned for making him disqualified is that he had supplied milk less than the minimum quantity.