AHMEDNAGAR POSTAL DIVISION DCO OPERATIVE CREDIT SOCIETY LTD Vs. CHIEF POST MASTER GENERAL MAHARASHTRA CIRCLE

JUDGEMENT

(1.) Heard learned Counsel for respective parties. Impugned in the present petition is an order dated 23rd November, 2000, passed by the respondent-Sr. Superintendent of Post Offices, Ahmednagar Division, Ahmednagar, informing the Chairman of the petitioner-Co-operative Society about withdrawal of the facilities provided to the said Society in view of failure on the part of the petitioner-Society to nominate the Divisional Head of the Postal Department as Ex-Officio Chairman and to have 1/3rd strength of Managing/Executive Committee or 3 members, whichever is less, to be nominated on the Board of petitioner-Society.

(2.) Facts giving rise to the present petition are as under:

(3.) The above referred facilities, according to the petitioner, are in accordance with the conditions as prescribed under Rules framed by the respondent-Postal Department for the welfare of postal employees, who are only eligible to be members of the petitioner-Society.