AYAN SAMANTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant writ petition has been filed seeking a direction upon the respondents not to give any effect and/ or further effect to the order dtd. 19/7/2022 and the award dtd. 28/7/2022 passed by the arbitrator being the Deputy Registrar of Cooperative Societies inter alia, on the ground that the Deputy Registrar of Cooperative Societies lacks the jurisdiction to pass the award and the jurisdiction lies only with the Registrar of Cooperative Societies.