Anubha Rawat Choudhary, J. - (1.) Heard Mr. V.P. Singh, Sr. Advocate appearing on behalf of the petitioners assisted by Mr. Rajesh Lala, Advocate.
(2.) Heard Mrs. Chandra Prabha, S.C. IV appearing on behalf of the respondent-State.
(3.) This writ petition has been filed for the following reliefs:- (i) To quash the Resolution as contained in Memo No. 75/Ranchi dated 09.01.2013 issued by the Respondent No. 2 whereby and whereunder, pursuant to the decision of the Cabinet of Ministers of the State of Jharkhand dated 20.12.2012, reorganisaiton of PACS has been, illegally, arbitrarily autocratically & without jurisdiction, directed by reducing the size of the existing PACS in the State of Jharkhand [including Petitioners] to the Grampanchayat level without there being any provision to that effect in the Jharkhand Co-operative Societies Act, 1935, in utter violation of the Principle of Natural Justice and it would adversely affect the economics viability of the PACS. (ii) The Hon'ble Court may graciously be pleased to quash the annexure impugned as Annexure-2, and Annexure-3 to the Rejoinder Affidavit filed by the petitioner in this writ petition and also be pleased to set aside all action taken by the State Government and its officers and instrumentalities pursuant to the impugned Annexure1 of the writ petition.;