MARCOFED EMPLOYEES UNION Vs. STATE OF NAGALAND

JUDGEMENT

(1.) These two writ petitions, claiming similar reliefs basing on the same question of fact, are being taken up jointly for disposal by this common judgment and order.

(2.) Heard Mr. A. Zhimomi, learned counsel for the writ petitioners as well as Mr. L.S. Jamir, learned Addl. Sr. Govt. Advocate appearing on behalf of the respondents.

(3.) The Nagaland State Co-operative Marketing & Consumers Federation Ltd. (hereinafter referred to as MARCOFED) is a corporate body registered under "the Assam Co-operative Societies Act, 1949 (Act No. 1 of 1950)" having its Office at Dimapur, Nagaland. The Assam Co-operative Societies Act, 1949 (Act No. 1 of 1950) is extended to the State of Nagaland. According to Article 3 of the Bye-Laws of MARCOFED, the area of operation shall be the entire State of Nagaland. Under Article 4 of the Bye-Laws, the fund of the MARCOFED shall consist of :