REGENT COMPUTRONICS PVT. LTD.

PRITAM SINGH GILL Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

LORD JUSTICE ATKIN IN REX V. ELECTRICITY COMMISSIONERS [REFERRED TO]
THE KING V. LEGISLATIVE COMMITTEE OF THE CHURCH ASSEMBLY [REFERRED TO]
NAKKUDA ALI V. M. F. DE. S. JAYARATNA [REFERRED TO]
R. NATARAJAN V. REGIONAL ASSISTANT COMMISSIONER OF LABOUR,HYDERABAD [REFERRED TO]
REGINA V. CRIMINAL INJURIES COMPENSATION BOARD. EX PARTE LAIN [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
R. LAKSHMI V. NEYVELI LIGNITE CORPORATION [REFERRED TO]
GENERAL MANAGER,UNITED INDIA FIRE & GENERAL INSURANCE CO. LTD. V. A. A. NATHAN [REFERRED TO]
T.GATTAIAH V. COMMR. OF LABOUR [REFERRED TO]
AJMER SINGH V. REGISTRAR,CO-OPERATIVE SOCIETIES,PUNJAB [REFERRED TO]
PROVINCE OF BOMBAY VS. KHUSHALDAS S ADVANI SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVE A GOVINDRAM KHUSHALDAS AND B RAMCHAND KHUSHALDAS [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
SOHAN LAL VS. UNION OF INDIA [REFERRED TO]
JAI KAUR VS. SHER SINGH [REFERRED TO]
RAI SHIVENDRA BAHADUR VS. GOVERNING BODY OF THE NALANDA COLLEGE BIHAR SHARIF [REFERRED TO]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
CO OPERATIVE CENTRAL BANK LIMITED VS. ADDITIONAL INDUSTRIAL TRIBUNAL ANDHRA PRADESH [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
SABHAJIT TEWARY VS. UNION OF INDIA [REFERRED TO]
NAYAGARH CO OPERATIVE CENTRAL BANK LIMITED VS. NARAYAN RATH [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED TO]
SUDERSHAN KUMAR VS. UNION OF INDIA [REFERRED TO]
NARASIMHAN K V VS. CHICACOLE CO OPERATIVE CENTRAL BANK LIMITED [REFERRED TO]
V S HARIHARAN VS. STATE [REFERRED TO]
MATURI DURGAIAH VS. AGENT TANDUR COLLIERIES BELLAMPALLI [REFERRED TO]
INDIAN TOBACCO CORPORATION VS. STATE OF MADRAS [REFERRED TO]
NATIONAL TRADERS A FIRM OF MERCHANTS IN PARTNERSHIP VS. HINDUSTAN SOAP WORKS A FIRM OF MERCHANT [REFERRED TO]
S P MANOCHA VS. STATE OF MADHYA PRADESH [REFERRED TO]
SATISH KUMAR VS. PUNJAB STATE CO OP BANK LTD [REFERRED TO]
CARLSBAD MINERAL WATER MFG. CO. LTD. VS. H.M. JAGTIANI [REFERRED TO]

JUDGEMENT

(1.) Whether a Society registered under the Punjab Co-operative Societies Act, which in essence is an instrumentality or agency of the State, would become amenable to the writ jurisdiction under the provisions of Art. 226 of the Constitution of India, is the meaningful question which has necessitated this reference to the Full Bench. Inevitably at issue in this context is the necessary elaboration or qualification of the ratio of the earlier Full Bench case in Ajmer Singh v. Registrar, Co-operative Societies, Punjab, AIR 1961 Punj & Har 107.

(2.) The facts deserve notice only in so far as they are relevant to the pristine issue aforesaid. The Punjab State Co-operative Land Mortgage Bank Std. respondent No. 3 (hereinafter called 'the Mortgage Bank') is an Apex Society, which on the petitioner's own showing is registered under the Punjab Cooperative Societies Act, 1961. Pritam Singh Gill, the writ petitioner was originally appointed as a Legal Assistant in the Mortgage Bank on 15th March, 1963. It is averred that he was later promoted as Assistant Secretary (Admn.) in the effect from 1st June, 1974 from the service of the Mortgage Bank under the orders of its Administrator. He later illegally attempted to join the Bank and ultimately vide Annexure P-24, the impugned order of the Managing Director, it was directed that he stands retired from the service of the Mortgage Bank with effect from Ist June, 1974 and was consequently relieved forthwith from his duties.

(3.) The writ petitioner primarily seeks a writ in the nature of certiorari for quashing the impugned order of retirement Annexure P-24, and it was the common case that the primary relief sought was against the Mortgage Bank, respondent No. 3.

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PRITAM SINGH GILL Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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