KHODA BOX SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner, the respondent No. 1 to 4, respondent No. 5 and respondent Nos. 6 are represented by their respective learned Advocates.

(2.) By filing the instant writ petition under Article 226 of the constitution of India the writ petitioner has prayed for an appropriate order for release of his arrear salary including others dues as kept in the suspense account of the respondent No. 5/Bank on account of sale in auction of a cold storage constucted by Purbasthali-II Co-operative Agricultural Marketing Society Limited (hereinafter referred to as the 'said Society' in short) being the respondent No. 6 herein.

(3.) It is contended on behalf of the writ petitioner that said cold storage was constructed by the respondent No. 6/Society after obtaining financial assistance from the respondent No. 5/Bank and since the respondent No. 6/Society was incurring loss, respondent No. 5/Bank took control and started to run the said cold storage on lease since 1993 till 2002. It is the further case of the writ petitioner that during the said period the present petitioner along with some other employees of the said co- operative worked in the said cold storage on deputation basis and that the salary of the writ petitioner and the other employees remained dues. Since the respondent No. 6/Society could not repay the loan the said cold storage was auctioned at a price of Rs.92.00 lakhs.