Vineet Kothari, J. - (1.) HEARD the learned Counsel.
(2.) THE petitioner - employee of the respondent Bhilwara Kraya Vikraya Sahkari Samiti Ltd., Bhilwara has made a representation to the Registrar, Cooperative Societies for giving benefit of 5th and 6th Pay Commissions' recommendation, since the respondent - Cooperative Society has not increased the pay scale of the employees. The order impugned in the present writ petition is Annex.9 dtd.5.3.2009 passed by the Registrar, Cooperative Societies in which selection scale to the employees of the Cooperative Societies including the respondent could be given only subject to 5 conditions imposed in the said general circular order which prima facie indicates that such Cooperative Society can give selection scale of pay only if it is in continuous profit for last 3 years and has made sufficient provisions in various kinds of reserve for giving financial cushion to the said Cooperative Society.
(3.) PRIMA facie this Court sees nothing wrong in the said general order passed by the Registrar, Cooperative Societies and it is for the individual Cooperative Society to satisfy these criteria before giving selection scale as per recommendations of the Pay Commission.;