ASHOK KUMAR Vs. THE REGISTRAR, CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner by virtue of this writ petition made under Articles 226/227, Constitution of India, has sought the quashing of the order dated 13 -9 -1984 as contained in Annexure PP of respondent No. 1 and the order dated 31 -1 -1985 of the respondent No. 1 as contained in Annexure PAU

(2.) Respondent No. 2 is a registered Co -operative Society. It deals with public functions of the State The State has its shares in the respondent No. 2. Its functions are subject to the control of the State through various authorities including the Registrar, Cooperative Societies in terms of the provisions of the H. P. Co -operative Societies Act, 1968, and the rules framed thereunder. The respondent No. 2 is, thus, an instrumentality of the State. It is thus subject to writ jurisdiction of this Court.

(3.) Petitioner was appointed as a Clerk: by respondent in 1966. In the year 1976 he came to be appointed as Incharge Forwarding, which post was subsequently redesignated as Assistant Manager. Vide order dated 7 -3 -1981 the petitioner was promoted as Branch Manager in the pay scale of Rs. 800 -40 -1000/50 -1250/70 -1600 with basic salary of Rs. 800 per month with effect from 1 -3 -1981.