MAYA COSTRUCTION COMPANY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) With a view to deal with the problems of Co-operative Labour and Construction Societies, Government of Punjab vide notification dated 9-8-1979 (Annexure RI in C.W.P. No. 5998 of 2000) constituted a Board consisting of the following:

(2.) The Board was reconstituted vide notification dated 23-4-1990 (Annexufe R-3 in C.W.P. No. 5998 of 2000) with Commissioner and Secretary to Government, Punjab, Co-operation Department as its Chairman. The Board held meetings from time to time and made recommendations for extending certain concessions to the Co-operative Labour and Construction Societies in the State. The State Government accepted the recommendations of the Board and issued notifications dated 31-5-1989 and 16-8-1994 for giving preference to the Co-operative Labour and Construction Societies in the matter of allotment of works by its departments and local bodies etc. In the meeting of Labour Advisory Board held on 9-8-1999, suggestion made by Co-operation Minister of the Government of Punjab to extend concessions and privileges to the Co-operative Labour and Construction Societies for a period of five years was accepted and the following decisions were taken: "

(3.) The State Government accepted the recommendations of the Board and issued notification No. 76/ 52/ 79-CI (v)/11209 dated 10-9-1999 (Annexures P-3 and R-3 in C.W.P. No. 5998 of 2000). The relevant extracts of that notification read as under "