- (1.) Leave granted.
(2.) This appeal arises out of judgment and order of the High Court of Punjab & Haryana in LPA No. 952 of 2010 dated 10th August 2010.
(3.) The facts leading to the present litigation are as follows: The third Respondent herein is a Cooperative Sugar Mill whose activities are regulated by the Haryana Cooperative Societies Act, 1984. It appears from the record that the Managing Director of the Haryana State Federation of Cooperative Sugar Mills Ltd., apparently the apex Body, insofar as the Cooperative Sugar Mills are concerned, (hereinafter referred to as "the Registrar") by his letter dated 5.9.2007 communicated to all the Cooperative Sugar Mills that the Managing Director acting in his capacity as the Registrar Cooperative Societies has reviewed various Service Rules operating in different Sugar Mills in the background of certain discrepancies and shortcomings existing therein and updated the Rules. The relevant portion of the communication reads as follows: Accordingly Managing Director Haryana Sugarfed exercising the powers of RCS Haryana has reviewed and updated the above qualification in view of the aforesaid feedback under the provisions of Rule 29 of the Haryana Cooperative Societies Rules, 1974. These qualifications will come into force immediate effect. A copy of revised qualification of all categories annexed with Service Rules of the Mills as Appendix C is herewith for necessary action.;