STATE OF PUNJAB Vs. SHER CHAND

JUDGEMENT

(1.) Are the provisions of Section 26A of the Punjab Cooperative Societies Act, 1961, not applicable to an Apex or a Central Society And did the Registrar act illegally in issuing the instructions dated March 8, 1984 when he directed that upto two persons belonging to the Scheduled Castes may be co-opted by the Managing Committees of the Cooperative Societies under Section 26A These are the two questions that arise for consideration in these two Letters Patent Appeals.

(2.) A few facts may be noticed.

(3.) Initially, instructions had been issued by the Registrar regarding co-option from amongst the persons belonging to the Scheduled Castes, Scheduled Tribes, Backward Classes and small land holders/tenants. Vide letter dated March 8, 1984 the instructions were modified to provide as under :-