Rajasekhar Mantha, J. - (1.) The writ-petitioner is aggrieved by the fact that the Khari Union Large Size Primary Agricultural Cooperative Credit Society Limited, has appointed a person as Manager without following the principles of natural justice.
(2.) It is evident from Rule 104A (3) of the West Bengal Cooperative Societies Rules that the Society has exclusive discretion in the matter of engagement of personnel and secondly since the post is not covered within the Cooperative Service Commission, in terms of Section 94 Sub-section (5) of the bye-laws, the desire of the management shall exclusively prevail in such circumstances.
(3.) For the reasons above, the writ-petitioner's submission that the decision of the management in engaging the personnel is against the principles of natural justice is wholly misplaced.;