SUJIT BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated September 12, 2023, whereby a learned Judge of this Court dismissed the writ petition of the appellant herein being WPA 21336 of 2023.

(2.) The appellant/writ petitioner is a member of Saktinagar Samabaya Krishi Unnayan Samity Limited (in short 'the Cooperative Society'). He approached the learned Single Judge with certain grievances regarding the management of the affairs of the cooperative society. In particular, his grievance was and is that the private respondent herein, Arup Sarkar, has been illegally working as Manager of the Cooperative Society and drawing huge salary every month. According to the appellant Arup attained the age of retirement in November 2022. Thereafter, the Cooperative Society could not have continued to employ him as Manager or in any other capacity. The appellant prayed for primarily the following orders before the learned Single Judge :-

(3.) The learned Single Judge dismissed the writ petition with the following observations:-