PAMVAN JAYANTILAL Vs. NAVAAL SINGH

JUDGEMENT

(1.) Appellant is aggrieved of the order dtd. 8/11/2024, passed by the learned Single Judge in Writ Petition No.30166/2024 (Pawan Jayantilal Patidar Vs. Naval Singh Cooperative Sugar Factory Limited and others), whereby, learned Single Judge has upheld the orders of the Registrar, Cooperative Societies, dtd. 25/9/2024, whereby, appellant who is working as Office Superintendent has been directed to appear before the Madhya Pradesh State Cooperative Sugar Factory Federation Limited, Vindhyachal Bhawan, Bhopal, to examine some feasibility report furnished by one Basant Sugar Factory, Puna, in relation to some sugar factory at Kailaras, District Morena.

(2.) Two fold submissions have been raised by the learned counsel for appellant, firstly, Registrar is not the appointing authority and, secondly, there is no public interest involved.

(3.) Shri Aditya Khandekar, learned counsel for respondents, submits that in terms of the provisions contained in Sec. 49-C of the Cooperative Societies Act, 1960, Registrar is entitled to issue such orders as are necessary in public interest and in support places reliance on Clause-34 of the copy of bylaws, enclosed by the respondents as Annx.R/3.