THE NEW PADHANA MILK PRODUCERS COOPERATIVE SOCIETY LTD. Vs. THE HISAR-JIND COOPERATIVE MILK PRODUCERS UNION LTD. MILK PLANT

JUDGEMENT

(1.) THE matrix of the facts, which needs a necessary mention for a limited purpose of deciding the core controversy involved in the instant writ petition and emanating from the record, is that Petitioner New Padhana Milk Producers Cooperative Society Ltd., Padhana (hereinafter to be referred as "the Petitioner -society") is a registered society, under the Haryana Co -operative Societies Act, 1984 (for short "the Act") and is transacting its business at Jind. As it was reported that the Managing Committee of the Petitioner -society was not working as per cooperative principles and contrary to the provisions of the Act, therefore, the Chief Executive Officer, Hisar -Jind Cooperative Milk Producers Union Limited, Milk Plant, Jind, exercising the powers of Registrar, Cooperative Societies, Haryana, Panchkula conferred, vide notification No. 3014 -C -8 -89 dated 10.11.1989, issued under Section 98(1) of the Act, decided to inquire into the matter and financial irregularities and appointed K.P. Upadhya, AGM (Proc) Milk Union, Ballabgarh as Enquiry Officer in this respect, by virtue of impugned order dated 15.12.2010 (Annexure P4).

(2.) IN partial modification of the order (Annexure P4), the Registrar appointed O.P. Mehlawat, Manager (Proc) Milk Union as Enquiry Officer in place of K.P. Upadhya, AGM (Proc) Milk Union, Ballabgarh to inquire into the working of the financial condition and general working of the Petitioner -society, vide impugned order dated 17.12.2010 (Annexure P5).

(3.) HAVING heard the learned Counsel for the Petitioner, having gone through the record with his valuable help and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the instant petition in this context.