- (1.) "whether the Bihar State Co-operative Milk producers' Federation Ltd. (hereinafter called as Federation) is State within the meaning of Article 12 of the Constitution of india so as to attract writ jurisdiction?" This is the moot question to be decided by this full Court in this batch of cases.
(2.) SINCE conflicting views have been expressed by different Division Benches with reference to the above question, the Division Bench by the order dated 29-11-2004 referred these matters to the Full Bench to determine the said question. That is how, this batch of cases has come up before this full Bench.
(3.) THIS question came up for consideration earlier on several occasions before hon'ble the Supreme Court. Over the years several decisions have been rendered. The apex Court in those decisions tried to throw light as to what are the guidelines to be followed to determine as to whether a particular organization is State.;