SHIVA PRASAD DASH Vs. TRIBIKRAM PRADHAN

JUDGEMENT

(1.) Contempt case No.448 of 2018 has been filed for noncompliance of the order passed by this court in W.P.(C) No.23578 of 2017, disposed of on 24.11.2017 directing the Registrar, Cooperative Societies to look into the grievance of the petitioner which relates to conclusion of the selection process initiated to fill up the post of Secretary, Shree Jagannath Service Cooperative Society under Dhamnagar Block in the district of Bhadrak.

(2.) In W.P.(C) No.23618 of 2017 two-fold prayers have been made, i.e.

(3.) Before entering into the facts of the case it is relevant to give brief history. A writ petition has been filed by one Santosh Kumar Mohapatra being W.P.(C) No.13397 of 2016 in the nature of Public Interest Litigation by the two directors of Shree Jagannath Service Co-operative Society raising the grievance related to irregularity in procurement of paddy from the farmers / agriculturists, who are members of the society, which according to the petitioner, have been committed by the Secretary-in-Charge of the Society.