SANEH SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) By medium of this petition the petitioner has sought the following reliefs: "(i) That the selection and appointment to the post of Secretary in the Lathiani Agriculture Cooperative Society Ltd. made on the basis of Annexure P-7, whereby the respondent No. 4 has been selected and appointed as such, may kindly be quashed and set-aside. (ii) That the respondents may further be directed to make fresh selections to the post of Secretary in the respondent No. 3 Society on the basis of merit as per educational qualifications in accordance with parameters laid down in the notification dated 17.4.2017 and Rules notified vide order dated 7.10.2016, Annexure P-4. (iii) That the respondents No. 1 and 2 may also be directed to implement the criteria to make selections to Class-III posts as prescribed by the Government of Himachal Pradesh, Department of Personnel at Annexure P-5 dated 17.4.2017 for selection of Secretary in respondent-Society."

(2.) Admittedly, the relief as claimed is directed against the Cooperative Society against which no writ is maintainable. In taking this view, I am fortified by the judgment passed by the learned Division Bench of this Court in CWP No. 6608 of 2014, titled Sushil Kumar Dogra v. State of H.P., decided on 14.7.2015 wherein it was observed as under:

(3.) Similar issue thereafter came up before the same Division Bench of this Court in CWP No. 1396 of 2015, titled Anil Kumar v. State of H.P., decided on 25.8.2015, wherein it was observed as under: