RAMESH SAHU Vs. STATE OF M P

JUDGEMENT

(1.) APPOINTMENT of respondent No. 4 as Incharge Managing director, Madhya Pradesh Hathkargha Bunkar Sahkari Sangh Maryadit, Jabalpur, by order dated 24-3-2008, is under challenge in this writ petition under Article 226/227 of the Constitution of India.

(2.) THE petitioner, President, Navdurga Hathkargha Vastrakala Avam ruidhunkar Udyog Sahkari Sahkari Maryadit, 901, South Miloniganj, Jabalpur, questions the appointment on the ground that the same is in violation of the provisions of Section 49-E of the Madhya Pradesh Cooperative Societies Act, 1960, (hereinafter referred to as the Act of 1960 ).

(3.) MADHYA Pradesh Hathkargha Bunkar Sahkari Sangh Maryadit (hereinafter referred to as Apex Sangh) is a society registered under the provisions of the Act of 1960 and is an apex body of 491 primary Bunkar Sahkari Sangh and the petitioner is one such primary society.