NILOY BHUSAN SINGHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.J. Quadir, learned counsel for the petitioner in W.P.(C) No. 3506/2020 and Mr. M. Khan, learned counsel representing the writ petitioner in W.P.(C) No. 3077/2020. Also heard Mr. S.K. Talukdar, learned standing counsel, Cooperation Department and Ms. D.D. Barman, learned Govt. Advocate, Assam appearing on behalf of the official respondents.

(2.) The order dated 15-07-2020 issued by the Zonal Joint Registrar, Cooperative Societies of Silchar Zone, i.e. respondent No. 3 removing the petitioner from the post of Secretary of the Rongpur Samabai Samity Ltd. and allowing the private respondent No. 7 to take over charge of the office is under challenge in W.P.(C) No. 3506/2020.

(3.) It appears that on 23-07-2020, the respondent No. 3 had passed another order withdrawing the earlier order dated 15-07-2020. Aggrieved thereby the respondent No. 7, as writ petitioner, had approached this Court by filing W.P.(C) No. 3077/2020 wherein the learned Single Judge had passed interim order dated 11-08-2020 suspending the operation of the order dated 23-07-2020. On the strength of the interim order dated 11-08-2020, the respondent No. 7 has since been functioning as the Secretary of the Rongpur Samabai Samity Ltd.