MADHAV KARMARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties extensively.

(2.) IN our detailed Order dated 7th March, 1998 with regard to an unfortunate and painful situation which has arisen regarding administration of justice in Co-operative Courts and appointment of Judges of Co-operative Courts and Co-operative Appellate Courts in the State of Maharashtra, we have directed the State of Maharashtra to take appropriate steps for appointment, posting, promotion, transfer, continuation or extension of Co-operative Court Judges so that the situation of lobbying the Executive and currying favour with the Government would not arise. The said order was required to be passed, because, despite the directions issued by this Court in the cases of (Maharashtra Co-operative Courts Bar Association, Bombay, and others v. State of Maharashtra and others), 1990 (3) Bom. C. R. 437 : 1990 Mh. L. J. 1064, the State Government has not taken any steps in accordance with the said directions. Hence, following directions were issued:-

(3.) THE other discussion of the order is not required to be narrated at this stage. Thereafter, the State of Maharashtra, by its Notification dated 31st August, 1998, promulgated the Rules called the Maharashtra Judicial Officers of the Co-operative Courts and Co-operative Appellate Court (Recruitment) Rules, 1998.