MEHTAB S.GILL, J. - (1.) This order shall dispose of two Civil Writ Petitions Nos. 7587 and 7901 of 2000, as common questions of law and facts are involved therein. The facts have however, been extracted from Civil Writ Petition No. 7901 of 2000.
(2.) The petitioner-union has filed a writ to give directions against the appointments of respondents 4 to 11 as enquiry officers this being violative of Rules of the Punjab State Co-operative Supply and Marketing Federation, Ltd. (for short MARKFED) and notification of the Punjab Government, dated August 31, 1981.
(3.) The petitioner has alleged that the Punjab Markfed Field Employees Union (Regd.) (hereinafter referred to as Union) has been formed by the employees of the MARKFED. It is alleged that Sri Bhupinder Singh was elected President vide resolution, dated May 20, 2000. It has further been alleged that the Federation is governed by the provisions of the Punjab Co-operative Societies Act, 1961 and the Punjab Co-operative Societies Rules, 1963, and the Common Cadre Rules of 1990 framed thereunder. The MARKFED is controlled by the Punjab Government and its Managing Director is a senior IAS Officer.;