ANOOP COOP. PRINTING & STATIONARY WORKS PRIMARY COOP. INDL. SOCIETY LTD Vs. REGISTRAR, COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THIS order shall dispose of CWP Nos. 11473 of 2005, 18973 of 2004 and 5708 of 1985 as common question of facts and law are involved.

(2.) BRIEF facts of the case may first be noticed which are being take from CWP No. 11473 of 2005. The petitioner is a Co-operative Society registered under the Haryana Cooperative Societies Act, 1984 and is engaged in the work of printing and stationary. The petitioner is aggrieved of instructions/communications annexed as Annexure P-1 to P-4 with the writ petition whereby the Registrar, Co-operative Societies, Haryana has issued directions to all Co-operative Apex Institutions, Central Co-op. Banks, Co- operative Sugar Mills, Primary Co-operative Agriculture and Rural Dev. Banks, Urban Co-operative Banks and T/c Societies to review the working of Harcofed Press, place all printing and stationary orders with the government owned Haryana Co-operative Press.

(3.) I have pursued the aforesaid instructions and also considered the reply filed by the respondent. Addl. Registrar, Coop. Societies (Marketing) who filed an affidavit on behalf of respondent No. 1 has relied upon Section 38(2) of the Haryana Cooperative Societies, Act, 1984 to plead that the Registrar has the jurisdiction and authority under the aforesaid provision. Section 38(2) of the Haryana Co-operative Societies, Act, 1984 reads as under :