- (1.) In terms of the order dated 31st July, 2012, Bimal Krishna Mazumder, the Co-operative Development Officer (Head Quarter), Co-operation Directorate, Hooghly Range, who passed the impugned order dated 26th June, 2012, is personally present in Court. He is being represented by the learned advocate for the State who tenders unqualified apology on behalf of the officer for not taking the trouble of ensuring that the parties were given true copies of the order dated 26th June, 2012, and instead handing over copies that were certified to be true copies, but were, in fact, not even compared with the original text of the order dated 26th June, 2012. He assures this Court that he will take up this issue with the concerned Deputy Registrar of Co-operative Societies so that such glaring and fundamental mistakes do not recur in future while issuing certified copies of orders.
(2.) Having regard to such submission made by the learned advocate appearing on behalf of the State, the personal appearance of Bimal Krishna Mazumder stands dispensed with.
(3.) A pure question of law falls for considering in the instant matter, which is whether the provision of Section 103(2) of the West Bengal Co-operative Societies Act, 2006, would be attracted in respect of the disputed case, which was taken up for adjudication by the Co-operative Development Officer (Head Quarter), Co-operation Directorate, Hooghly Range, who passed the impugned order dated 22nd June, 2012.;