REGENT COMPUTRONICS PVT. LTD.

B.K.SHARMA Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

HARENDER NARAIN BANKER V. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
BOARD OF THISTEES AYURVEDIC AND UNANI TIBIA COLLEGE DELHI VS. STATE OF DELHI NOW DELHI ADMINISTRATION [REFERRED TO]
STATE OF WEST BENGAL VS. NRIPENDRA NATH BAGEHI [REFERRED TO]
RAJASTHAN STATE ELECTRICITY BOARD JAIPUR VS. MOHAN LAL [REFERRED TO]
PRAGA TOOLS CORPORATION VS. C A IMANUAL [REFERRED TO]
S L AGARWAL VS. GENERAL MANAGER HINDUSTAN STEEL LIMITED [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
SABHAJIT TEWARY VS. UNION OF INDIA [REFERRED TO]
NAYAGARH CO OPERATIVE CENTRAL BANK LIMITED VS. NARAYAN RATH [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
AJAY HASIA VS. KHAUID MUJIB SEHRAVARDI [REFERRED TO]
SOM PRAKASH REKHI VS. UNION OF INDIA [REFERRED TO]
CORPORATION OF THE CITY OF NAGPUR CIVIL LINES NAGPUR VS. RAMCHANDRA [REFERRED TO]
S S DHANOA VS. MUNICIPAL CORPORATION DELHI [REFERRED TO]
AIR INDIA LIMITED VS. NERGESH MEERZA [REFERRED TO]
B S MINHAS VS. INDIAN STATISTICAL INSTITUTE [REFERRED TO]
BABAJI KONDAJI GARAD BABASAHEB RAJARAMJI DAMPURIKAR VS. NASIK MERCHANTS CO OPERATIVE BANK LTD [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
BIHAR STATE HARIJAN KALYAN PARISHAD VS. UNION OF INDIA [REFERRED TO]
DAMAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]
TEKRAJ VASANDI ALIAS K L BASANDHI VS. UNION OF INDIA [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
PRATHAMA BANK HEAD OFFICE MORADABAD VS. VUAY KUMAR GOEL [REFERRED TO]
CHANDER MOHAN KHANNA VS. NATIONAL COUNCIL OF EDUCATIONAL RESEARCH AND TRAINING [REFERRED TO]
KONASEEMA CO OP CENTRAL BANK LTD VS. N SEETHARAMA RAJU [REFERRED TO]
BANABIHARI TRIPATHY VS. REGISTRAR OF CO OP SOCIETIES [REFERRED TO]
R THAMILARASAN J RAJESEKARAN C KARAMANI D VS. DIRECTOR OF HANDLOOMS AND TEXTILES MADRAS [REFERRED TO]
P BHASKARAN VS. ADDITIONAL SECRETARY AGRICULTURAL CO OPERATION DEPARTMENT TRIVANDRUM [REFERRED TO]
AJMER SINGH VS. REGISTRAR CO OP SOC P and H [REFERRED TO]

JUDGEMENT

(1.) The preliminary objection raised in these seven writ petitions arising for determination is as to whether the three Societies registered or deemed to have been registered under the provisions of the Himachal Pradesh Co-operative Societies Act, 1968 (H.P. Act No.3/69) (hereinafter referred to as 'the Act') are amenable to the writ jurisdiction under Article 226 of the Constitution of India with respect to the matters partaining to the service of their employees.

(2.) The three Co-operative Societies are the Himachal Pradesh State Co-operative Bank Ltd., The Mall Shimla (hereinafter called the H.P. Co-op, Bank), the Kangra Central Co-operative Bank Ltd., Dharamshala (hereinafter referred to as the Kangra Bank) and the Himachal Pradesh State Co-operative Marketing and Development Federation Ltd., Shimla (hereinafter referred to as HIMFED).

(3.) It is not in dispute that the Societies are Co-operative Societies duly registered under the Act and are governed by the provisions of the Act. They have their own bye-laws and set of service rules governing the terms of employment of the employees. Before preceding to deal with the case with respect to each Co-operative Societies, we would like to give the background under which the preliminary objection has come up for cosideration for which reference will be made to the facts of CWP No. 17/79.

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CHANDRESH KUMAR MALHOTRA Vs. H P STATE CO OP BANK

Referred Judgements :-

JUDGEMENT

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