ABDUL WAHID Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsels for the Petitioners and learned Counsel for the BISCOMAUN.

(2.) In all these matters the writ Petitioners claim certain reliefs against the BISCOMAUN.

(3.) Learned Counsel for the BISCOMAUN raises a preliminary objection to the maintainability of the writ petition stating that admittedly the BISCOMAUN is not under supersession and is being run by a Managing Committee and therefore it being a co-operative society not under supersession, it cannot be considered as State under Article 12 of the Constitution of India as laid down by a Full Bench of this Court in the case of Rajendra Prasad Sah etc. v. State of Bihar and Ors, 2000 4 PLJR 273.