LAWS(PAT)-2018-4-104

NIRANJAN KUMAR SON OF LATE BALESHWAR PRASAD SINGH Vs. BIHAR STATE MILK COOPERATIVE FEDERATION LTD THROUG

Decided On April 23, 2018
Niranjan Kumar Son Of Late Baleshwar Prasad Singh Appellant
V/S
Bihar State Milk Cooperative Federation Ltd Throug Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The origin of the present appeal lies in an earlier writ application preferred by the Bihar State Milk Co-operative Federation Ltd. as well as by the Managing Director of Bihar State Milk Co-operative Federation Ltd., Patna (hereinafter referred to as 'the Federation') . Their hands were forced because of an order dated 31.03.2017 passed by the Hon'ble Minister, Government of Bihar, Patna in Supersession Appeal No. 7 of 2016.

(3.) The Managing Director of the Milk Co-operative Federation in exercise of power under Section 41(1) and Section 41(3) of Bihar Co-operative Societies Act, 1935, dissolved the Managing Committee of Shahabad Dugdh Utpadak Sangh Ltd. (hereinafter referred to as 'the Sangh') and appointed Shri Ramesh Kumar Mishra, General Manager, COMFED as Administrator. It was also directed that all decisions taken in respect of one, Niranjan Kumar, the then so called Managing Director of the Sangh to be declared illegal.