- (1.) HEARD Mr. J. Patnaik, learned Senior Advocate for the petitioner.
(2.) THIS writ appeal has come to be filed seeking to challenge the judgment dated 03.03.2015 of this Court rendered in W.P.(C) No. 18709 of 2011. Mr. Patnaik, learned Senior Advocate contends that the Government of India in the Ministry of Agriculture (Department of Agriculture & Cooperation) in exercise of power under Section 84(4) of the Multi -State Co -operative Societies Act, 2002 appointed Sri V.K. Malhotra, Ex -Chairman, Food Corporation of India as an arbitrator to settle the dispute between one Sri Ram Dayal Singh and the Food Corporation of India Workers' Co -operative Credit Society Ltd., Cuttack and others.
(3.) BY drawing the Court's attention to the Arbitrators order of appointment dated 7th June, 2011 under Annexure -1, it was contended that notice was issued to one Sri Shamsher Singh as Chairman of the FCI Workers Cooperative Credit Society Ltd. It is submitted that Sri Shamsher Singh was the erstwhile Chairman of the FCI Workers Cooperative Credit Society Ltd. and the process of election had commenced on 20.04.2011 and results was declared on 14.05.2011. It is further submitted that the present incumbents to the office of the said society on receipt of Annexure -1, assumed that this matter relates to the earlier period during which Sri Shamsher Singh, the erstwhile Chairman was in office. Thereafter, it appears that a corrigendum was issued by the Director (Cooperation) in the Ministry of Agriculture, Government of India on 7th July, 2011 under Annexure -2 correcting the name of the Chairman, FCI Workers Cooperative Credit Society Ltd. to that of the present incumbent Sri Ghanashyam Jena. It further appears from the said Annexure that the arbitrator -Sri V.K. Malhotra was informed that a copy of the dispute petition dated 29.05.2011 was enclosed and the dispute petition dated 06.05.2011 earlier sent inadvertently, may please be ignored.;