(1.) Heard Sri H.R. Mishra, Senior Advocate, assisted by Sri Amit Kumar Yadav, learned counsel for the petitioners, Sri V.C. Mishra, learned Advocate General, assisted by Sri Q.H. Siddiqui, learned Chief Standing Counsel and Sri Y.K. Srivastava, learned Standing Counsel for the respondents.
(2.) In these writ petitions, petitioners have challenged the constitutional validity of the Primary Agricultural Credit Co-operative Society Ex-Cadre Regulation-2012 ( hereinafter referred to as the "PACS Regulation-2012") on the ground that it is in conflict with the provisions of Section 29A of the U.P. Co-operative Societies Act, 1965.
(3.) Briefly stated the facts of the present case are that the petitioners claim that they were initially appointed as Accountant in respective Primary Agricultural Credit Co-operative Societies as defined under Section 2(a1) of the U.P. Co-operative Societies Act, 1965 ( hereinafter referred to as the 'Act'). The appointment of secretaries in these societies was governed by the provisions of Uttar Pradesh Primary Agricultural Co-operative Societies Centralized Service Rule, 1976 ( hereinafter referred to as "PACS Rules, 1976").
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN