ADMINISTRATOR KRISHI UPAJ MANDI SAGAR Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition has been filed by the petitioner seeking a direction to quash the order dated 11-1-1979, passed by the Labour Court, sagar, and further direction to respondent No. 2 not to recover anything in pursuance of this order passed by the Labour Court.

(2.) ACCORDING to the petitioner, the petitioner is a statutory body constituted under the Madhya Pradesh Agricultural Produce Markets Act, 1960 (Act No. 19 of I960), which has been later amended by Act No. 24 of 1973. The petitioner further contends that the object of the enactment under which the petitioner-body is constituted is to save the agriculturists from exploitation of the middle-men and provide means so that the return is obtained by the agriculturists for their agricultural produce. In this Act provisions have been made to provide for better regulation of buying and selling of agricultural produce and proper administration of the market and in order that these objects be fulfilled the petitioner body is constituted under this Act.

(3.) RESPONDENT No. 2 was appointed as a temporary clerk by the Joint director of Agriculture, Sagar Division, Sagar, by his order dated 16-8-1975 and by order dated 3-12-1976 his services were terminated with effect from 1-1-1977. Respondent No. 2 was thereafter appointed as a temporary clerk by the petitioner.