REGENT COMPUTRONICS PVT. LTD.

BHOLANATH ROY Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

AIRPORT AUTHORITY'S CASE [REFERRED TO]
DAYAPARA TEA CO. LTD. V. ASSISTANT COLLECTOR CENTRAL EXCISE [REFERRED TO]
SRI ANADI MUKTA SADGURU,SRI MUKTAJEE VANDASJISWAMI SUVARNA JAYANTHI MAHOTSAV SMARAK TRUST AND ORS. V. V.A.RUDANI AND ORS. [REFERRED TO]
INDIAN ASSOCIATION FOR THE CULTIVATION OF SCIENCE V. ASHOKE KUMAR [REFERRED TO]
SERJING SINGH V. THE STATE OF BIHAR [REFERRED TO]
ARJEK ALI GAZI V. STATE OF WEST BENGAL [REFERRED TO]
K.V.PONDURONGE RAO V. KARNATAKA DAIRY DEVELOPMENT CORPORATION [REFERRED TO]
P.K.RAM CHANDRA AYAR V. UNION OF INDIA [REFERRED TO]
BIHAR STATE CO-OPERATIVE MARKETING UNION LTD. V. INDIAN FARMER FERTILISER CO-OPERATIVE AND ORS. [REFERRED TO]
ROHTAS INDUSTRIES LIMITED VS. ROHTAS INDUSTRIES STAFF UNION [REFERRED TO]
NAYAGARH CO OPERATIVE CENTRAL BANK LIMITED VS. NARAYAN RATH [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED TO]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED TO]
J S ARNEJA VS. NATIONAL CO OPERATIVE CONSUMERS FEDERATION OF INDIA LIMITED [REFERRED TO]
KONASEEMA CO OP CENTRAL BANK LTD VS. N SEETHARAMA RAJU [REFERRED TO]
BANABIHARI TRIPATHY VS. REGISTRAR OF CO OP SOCIETIES [REFERRED TO]
BIJAYALAXMI TRIPATHY VS. MANAGING COMMITTEE OF W W HOSTEL [REFERRED TO]
PARENT TEACHER ASSOCIATION MAHARAJAS COLLEGE VS. STATE OF KERALA [REFERRED TO]
SUDAM VANAJI SHIRSAT VS. SHETKARI SAHAKARI SANGH LIMITED [REFERRED TO]
DNYANDEO DATTATRAYA KALE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The petitioners are employes of Gour Co-operative Milk Producers' Union-the respondent No. 5 herein, which is a Co-operative Society registered under West Bengal Societies Act. The said petitioners filed this writ application, inter alia, for issuance of a writ in the nature of Mandamus directing the respondents to pay to them the scales of pay as payable to the employee of the State Government and yearly increments which allegedly had been given to other Milk Unions.

(2.) The Animal Husbandry and veterinary Services Department of the State of West Bengal allegedly evolved a scheme commonly known as Operation Flood II for establishing eight (8) Anand Pattern Co-operative Milk Unions out of which four were existing and four were to be set up. Requisites man power required for the said Milk Unions had been recruited through National Dairy Development Board hereinafter referred to as N.D.D.B for placement under various Milk Unions. The apprentices so inducted were to be absorbed by the existing and future Milk Unions and they were also required to execute a bond to serve under the Milk Unions for a period of three years. A sum or Rs. 38.13 crores were earmarked for the Dairy Co-operatives which was to be made available from Union Dairy Co-operative over a period of six years.

(3.) The said programme was to be implemented as a 3 Dairy co-operative structure consisting of:-

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BHOLANATH ROY Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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