Sangeet Lodha, J. - (1.) THESE writ petitions assailing the validity of bye -law Nos. 20.1(2), 20.1(4), 20.2(7) and 20.2(9) of the Bye -laws of various District Milk Producer Cooperative Union Limited dealing with disqualification of the Chairperson representing Primary Milk Producer Cooperative Society, for contesting the election of Board of Directors of District Milk Union or continue as member of the Board of Directors thereof, based on identical questions of facts and law, were heard together and are being disposed of by this common judgment.
(2.) BEREFT of unnecessary details, precisely stating the relevant facts are that the dairy activity in the State of Rajasthan developed on cooperative basis, is a three tier structure consisting of Primary Milk Producers Cooperative Society (for short "Primary Society") at the village level, District Milk Producers Cooperative Union (for short "District Milk Union") at district level and Rajasthan State Cooperative Dairy Federation Limited (for short "State Federation") at the State level. This three tier structure as aforesaid is an integrated cooperative structure under which Primary Societies are linked with District Union and State Federation. At the village level any milk producer can become member of a Primary Society by buying shares and committing to sale milk only to the Society. The District Milk Union at the district level have two categories of member namely, ordinary member and nominal member. The Primary Society falls within the definition of 'ordinary member'. At the State level, all the District Milk Union affiliated to the State Federation are members thereof. The Executive Committee/Board of Directors at all the three levels are democratically elected bodies wherein the members thereof are entitled to participate in the election process as provided for under the Rajasthan Cooperative Societies Act, 2001 (for short "the Act of 2001"), the Rules made thereunder and the Bye -laws of the respective bodies, functioning at the different level.
(3.) THE controversy in the present petitions relates to election of Board of Directors of various District Milk Union wherein the Primary Societies are the members.;