BIHAR POLICE MINISTERIAL OFFICERS ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 18-9-1987 passed by the respondent No. 3 (The Director General of Police-cum-Inspec-tor General of Police, Bihar) whereby and whereunder the said respondent declared the petitioner's Association, which is alleged to be a parallel body of the Bihar Police Ministerial Association, as illegal and un-constitutional purported to be in exercise of his power conferred upon under the Bihar Government Servants (Recognition of Service Association) Rules 1960.

(2.) The facts of the case lie in a very narrow compass. The petitioner is said to be an association. The said association was allegedly established in the year 1945.

(3.) It is an admitted fact that the State of Bihar in purported exercise of its power conferred upon it under Article-309 of the Constitution of India framed a rule by issuance of a notification on 20th July, 1960, known as the Bihar Government Servants (Recognition of Service Association) Rules 1960. The relevant provisions of the said rules are Rules-11, 12 and 13 which have been set out in paragraph-5 of the writ application. In terms of Chapter-IV of the said rules a Central Executive Committee is to be constituted.