KIRAN SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Impugned herein, inter-alia, is Notification dated 03.07.2001 issued by respondent No. 3-Markfed, to the extent of inserting condition No. 4 therein, whereby right of the petitioner to seek promotion/appointment against the existing post in Markfed in any category, was forfeited while absorbing him in Markfed after merger of Constofed into Markfed.

(2.) Shorn of unnecessary details, succinct facts of the case are that the petitioner was initially appointed in Constofed as Junior Scale Stenographer. Merger of Constofed with Markfed was made vide Merger Scheme dated 17.05.2001 (Annexure P9), respondent No. 2-Registrar, Cooperative Societies, Punjab, in exercise of its powers conferred on him under Section 13(8) of the Punjab Cooperative Societies Act, 1961 (hereinafter referred to as "the Act"), on following terms and conditions of amalgamation:-

(3.) In the background of the above Amalgamation Scheme, employees of Constofed vide order dated 03.07.2001 (Annexure P-1) were absorbed into Markfed on the following terms and conditions: