BRIHANMUMBAI POLICE KARMACHARI SAHAKARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Petition, Petitioner has prayed for the following relief:

(2.) This Petition challenges the legality and validity of order dtd. 14/1/2016 passed by Respondent No.1 - State in Revision Application No. RVA/2013/459/15-S dtd. 14/1/2016 under Sec. 154 of The Maharashtra Co-operative Societies, Act 1960 (for short "the said Act")

(3.) Petitioner is a Co-operative Society registered under the said Act. Employees of the Police Department of the Government of Maharashtra serving within Greater Mumbai are its members. It has more than 33,000 members.