- (1.) Heard learned counsel for the parties.
(2.) The State of Rajasthan as also the Bhilwara Kraya Vikraya Sahkari Samiti Ltd. are in appeals laying a challenge to an order dated 26th August, 2015 passed by the learned Single Judge allowing the writ petition filed by the respondent No.1 in the two captioned appeals.
(3.) The respondent No.1 is an employee of the Sahkari Samiti, which is a cooperative society. In respect of wages to be paid to the employees of the cooperative society the Registrar of the cooperative society had issued a directive on 30th November, 2009. Directive No.1 and No.3 of the directives are important. They put a condition that in respect of the recommendations of the 5th and the 6th Pay Commission, before the cooperative societies implement the same, it has to be ensured that for three previous consecutive years the society is making a profit and in no year in the previous three years there is a loss. The second directive is that there is sufficient cash in the reserve of the society.;