BALBIR SINGH RAJEWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) BY filing this writ petition, the petitioners have laid challenge to the letter, Annexure P/1, vide which, instructions were issued to all the Managers of the Punjab State Cooperative Agricultural Development Bank's in the State of Punjab, to ensure the implementation of the agreement entered into by respondent No.3 with the United India Insurance Company Limited. It is grievance of the petitioners that by doing so, an attempt has been made to create a monopoly in favour of the said Insurance Company. Be that as it may, it is apparent from the records that the life of the contract was only upto 30.6.2006. When this writ petition was filed on 26.7.2005, operation of letter (Annexure P/1) was stayed by the Court. This Court feels that under these circumstances, this writ petition has become infructuous and the same is disposed of accordingly. The issue of maintainability of the writ petition is kept open. However, for future, directions are issued to respondent Nos.2 and 3 to devise a transparent procedure in such like matters, as per provisions of the Punjab Cooperative Societies Act 1961.