Himachal Pradesh High Court
Kapura Ram And Others vs . State Of H.P. & on 14 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Kapura Ram and others vs. State of H.P. & Ors. alongwith connected matter .
CWP No.5392 of 2022 a/w CWP No.5880 of 2022 14.09.2022 Present: Mr. Sanjeev Bhushan, Senior Advocate with Mr. Rakesh Chauhan, Advocate, for the petitioners in CWP No.5392 of 2022.
Mr. J.S. Bhogal, Senior Advocate with Mr. Tarunjeet Singh Bhogal, Advocate, for the petitioners in CWP No.5880 of 2022.
Mr. Rajinder Dogra, Sr. Addl. A.G with Mr. Vinod Thakur, Addl. A.G, Mr. Shiv Pal Manhans, Addl. A.G and Mr. Rajat Chauhan, Law Officer, for the respondents/State.
Mr. Nand Lal Chauhan, Advocate, for respondent No.3 in CWP No.5392 of 2022 and for respondent No.5 in CWP No.580 of 2022.
Mr. Sunil Mohan Goel, Advocate, for respondent No.4 in both the petitions.
Both these petitions relate to the allocation and allotment of transportation work at the Ambuja Cement Plant. This Court, at one stage in the year, 2010 had specially constituted a Committee to be headed by the Deputy Commissioner, Solan to look into the grievances of the petitioners, but that was only one time exercise. But now it appears that not only the Deputy Commissioner, but thereafter the SDM, Arki, are under the illusion and misconception that they have the jurisdiction and authority to deal with the issues, which are otherwise required to be adjudicated and looked into by the authorities that are being constituted under the provisions of the Himachal Pradesh ::: Downloaded on - 15/09/2022 20:05:13 :::CIS Co-operative Societies Act, 1968 and under the H.P. Co-
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operative Societies Rules, 1971. No other authority, save and except, the one constituted under the Act has the authority to look into the working of the Societies as also the allocation of the work.
In such circumstances, we direct the parties or their authorized nominee(s) to appear before the Registrar, Cooperative Societies, on 17.9.2022 at 11:00 a.m. r We make it clear that not more than one representative of the parties shall be present at such meeting. We expect that the Registrar shall take prompt action and decision in the matter and communicate the same to this Court on the next date of hearing.
List on 21.9.2022.
( Tarlok Singh Chauhan )
Judge
( Virender Singh )
September 14, 2022 (KS) Judge
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