STATE OF M P Vs. RAJYA KARDHA

JUDGEMENT

(1.) This application has been filed to seek extension of time for appointment of a Managing Director in accordance with Section 49(E) of the "M.P. Co-operative Societies Act, 1960", for which a period of 45 days as fixed by order dated 23.9.1998 passed in W.P. No. 2580/1998. In the said writ petition, the appointment of respondent No. 2 herein had been challenged and a prayer was made for a direction for making regular appointment on the post of Managing Director in the M. P. Rajya Hathkargha Bunkar Sahakari Sangh Maryadit, Jabalpur. By order dated 23.9.1998, the present applicants were directed to take steps for appointment of a Managing Director in accordance with Section 49(E) of the Act and the Service Rules of the Society and to make such an appointment within a period of 45 days from the date of the said order, it was also directed that the respondent No. 6 (respondent No. 2 herein) may be continued till the appointment is made or for a period of 45 days, which ever was earlier. The applicants have referred to the circumstances in which the appointment could not be made within the said time limit of 45 days and have now placed an order dated 3.5,1999 passed by the Government by which Shri V.K. Baronia has been appointed on deputation on the post of Managing Director in the said Hathkargha Bunkar Sahakari Sangh.

(2.) Learned counsel for the respondent No. 1 has submitted that in so far as delay in making the appointment of a Managing Director in the Sangh is concerned, he has no objection to the extension of time but the extension of time should not be construed as meaning that the respondent No. 2 Ram Singh could have been continued beyond the period of 45 days from the date of the said order dated 23.9.1998. Learned counsel for the petitioner does not dispute that the present application has been made for seeking extension of time for seeking appointment of the Managing Director as directed by the said order and not for any other purpose.

(3.) Accordingly, the extension of time is granted only as respect the appointment of the Managing Director up to 3.5.1999, the date on which the order appointing the Managing Director under Section 49(E) in the said Sangh has been issued. This MCC is, accordingly, disposed of. Appeal disposed of.