M.N. PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD Mr. R.S. Mazumdar, learned counsel for the petitioners and the learned Government Pleader No. 1.

(2.) PETITIONERS ' case is that they were time to time appointed as Assistants/ Senior, Assistants/Office, Assistants by respondent No. 5, TISCO Adivasi Cooperative Society Ltd. It is stated that the credit department of the Society was engaged in providing loan to shareholders besides providing savings bank and other facilities. The business department of the Society is engaged in transport business as stone crusher and printing press, On 14.7.2000 a voluntary retirement scheme was introduced by the Society for its employees which was modified on 14.8.2000. Petitioners were shocked and surprised by seeing the letter dated 31.8.2000 issued by the Chairman of the Society informing the individual employee that they are surplus in the office and they shall be provided voluntary retirement. The petitioners filed detailed representation before the Chairman of the Society on 5.9.2000, but nothing has been done and hence this writ application.

(3.) FROM perusal of the writ application, it appears that the Chairman, TISCO Adibasi Co -operative Society Ltd., Jamshedpur has been impleaded as a respondent No. 5. There is no pleading in the writ application about the status of TISCO Adivasi Co -operative Society Ltd., i.e. whether it is a Co -operative Society registered under the Co -operative Societies Act or the Society is a creature of any Statute. Although the State of Bihar and the authorities under the Co -operative Society Act have been impleaded as respondent Nos. 1 to 4 but they are formal party and nothing has been said nor any relief has been claimed against these respondents. Obviously respondent Nos. 1 to 4 have been arrayedas respondents only for the purpose of invoking the jurisdiction of this Court under Article 226 of the Constitution of India.