AHMEDNAGAR ZILHA SAHAKARI DUDH VYAVSAIK VA PRAKRIYA SANGH LIMITED AHMEDNAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel for the respective parties and the learned Assistant Government Pleader. Leave to delete respondent Nos. 4 and 5 in Writ Petition No. 852 of 1999 is granted.

(2.) RULE. Petitions are taken up for final hearing forthwith by consent of the parties.

(3.) IN Writ Petition No. 941 of 1999 the petitioners is Ahmednagar Zilla Sahakari Dugdha Vyavasayik Va Prakriya Sangh Limited (Ahmednagar Zilla Sangh. For Short), a registered Federal Co-operative Society at the District level under the Maharashtra Co-operative Societies Act in the year 1958. Its area of operation covers seven Talukas in the Ahmednagar District namely Ahmednagar, Parner, Shrigondha, Karjat, Jamkhed, Pathardi and Sheogaon. Its Bylaws are duly approved by the competent authority and the Managing Committee consists of representatives from each one of these Talukas. It employs about 500 employees who are represented by a union registered under the Trade Unions Act. It has set up chilling plants in each of these Taluka places so as to cater to the local milk collection. The mike is collected and chiled in such chilling centres and excess quantity of milk, if any, is transferred to the chilling centres run by the State Government. Over a period of time it has established itself very well and has been paying dividends to its members. It also claims to here given bonus to the members from time to time i. e. increase in the milk price over and above the price fixed initially. The managing Committee also consists employees representatives as required under section 73-BB of the Maharashtra Co-operative Societies Act (the Act, for short ).