Patna High Court - Orders
Md.Irfan vs The State Of Bihar & Ors on 17 January, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.20735 of 2010
ABDUL WAHID, son of Late Anaruddin Pradhan, R/o
Village and P.O. Mathurapur, P.S. Anandpur and District-
Katihar, at presently posted at Bisco-Jute, Gulabbagh,
Purnea as Regional Jute Marketing Officer ... Petitioner
Versus
1. THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna
2. The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3. The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4. The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.744 of 2011
MADAN PRASAD SHARMA, son of Late Mahendra
Prasad Sharma, Resident of village & P.O. More, P.S.
Mokama, District- Patna, at present posted at Bisco Jute,
Forbesganj as Grader .............. Petitioner
Versus
1. THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2. The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3. The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4. The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.745 of 2011
RAM KIRPAL SINGH, son of Sri Ramanand Singh, R/O
village and P.O. Hussepur, P.S. Sahebganj and District-
Muzaffarpur, at present posted at E.D. office, Bisco Jute,
Gulabbagh, Purnea as Purchaser ........... Petitioner
Versus
1 THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2 The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
2
3 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.747 of 2011
DIWAKAR PANDEY, son of Late Janardan Pandey,
Resident of village and P.O. Bihari Bigha, P.S. Barh (R.S.),
District- Patna, at present posted as Bisco- Jute, Gulabbagh,
Purnea as Purchaser ............ Petitioner
Versus
1 THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2 The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.774 of 2011
NIRMAL KUMAR SAHAY, son of Sri Jaleshwari Prasad
Sahay, Resident of village and p.O. Mahthaba Bazar, P.S.
Bhargama and District- Araria, at present posted at Bisco-
Jute, Kasba, Purnea at Assistant Depot Manager.. Petitioner
Versus
1 THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2 The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.789 of 2011
ASHOK KUMAR SAH, son of Late Bijendra Prasad Sah,
Resident of village - D.D.Road, Farbesganj, P.S.
Farbesganj and District- Araria, at present posted at Bisco
Jute, Thakurganj as Purchaser ......... Petitioner
Versus
3
1 THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2 The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.792 of 2011
SANJAY KUMAR SINHA, son of Gauri Shankar Prasad
Singh, Resident of Mohalla Shashi Nagar, P.O. Madhubani,
P.S. K.Hat and District- Purnea, at present posted at Bisco-
Jute, Kishanganj as Grader ............... Petitioner
Versus
1 THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2 The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.811 of 2011
ASHOK KUMAR SINHA, son of Late Permanand Prasad,
Resident of village and P.O. Purandaha & P.S. and District
Deoghar, at present posted at C.C.A. Depot, Reghupur,
Supaul as Grader .................. Petitioner
Versus
1 THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2 The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.847 of 2011
4
MD.IRFAN, son of Md. Jamaluddin, Resident of village-
Kasba, P.S. Balia, P.O. Lakhminia and District- Begusarai,
at present posted at Bisco-Jute, Kishanganj as Assistant
Depot Manager ................... Petitioner
Versus
1 THE STATE OF BIHAR through its Chief Secretary,
Bihar, Patna.
2 The Bihar State Co-operative Marketing Union Ltd.
Through its Chairman, BISCOMAUN BHAWAN, Patna
3 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
4 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
............... Respondents
with
CWJC No.333 of 2011
1. MOSTT.KRISHNA DEVI, widow of Devendra Singh,
deceased
2. Indrajeet Kumar Singh, son of Devendra Singh,
deceased,
Both Resident of village and P.O. Kaura, P.S. Jagdishpur
and District- Bhojpur .......................... Petitioners
Versus
1 Bihar State Co-operative Marketing Union Ltd., through
its Chairman, Biscomaun Bhawan, Patna
2 The Managing Director, Bihar State Co-operative
Marketing Union Ltd. BISCOMAUN BHAWAN, Patna
3 The Finance Controller, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
4 The Account Officer, Bihar State Co-operative
Marketing Union Ltd., BISCOMAUN BHAWAN, Patna
5 The Special Officer (Establishment) Bihar State Co-
operative Marketing Union Ltd., BISCOMAUN
BHAWAN, Patna ............... Respondents
-----------
In CWJC No. 20735 of 2010:
For the petitioner : Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
In CWJC No.744/2011:
For the petitioner: Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
5
For the State : M/s Rishi Raj Sinha, GP 19 and Archana
Prasad, AC to GP 19
In CWJC No. 745/2011:
For the petitioner: Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
For the State: M/s. Maheshwar Dhar Dwivedi, SC 23 and
Ram Narayan, AC to SC 23.
In CWJC No.747/2011:
For the petitioner: Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
For the State: M/s Rajesh Singh, GP 16 and Abhanjali, AC
to GP 16
In CWJC No. 774/2011:
For the petitioner: Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
For the State: M/s. Sunil Kumar Mandal, SC 24 & Arjun
Prasad, AC to SC 24.
In CWJC No.789/2011:
For the petitioner: Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
For the State: M/s. Rajeev Kr. Singh, GP 15, & Sunita
Kumari, AC to GP 15.
In CWJC No. 792/2011:
For the petitioner: Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
For the State : Mr. Ashutosh Singh, AC to GP 8.
In CWJC No.847/2011:
For the petitioner: Mr. Md. Abu Haidar, Advocate
For the BISCOMAUN: Mr. Vikas Kumar, Advocate
For the State: Mr. Sanjay Kumar Pandey, AC to GP 14
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3. 17.1.2011Heard learned counsels for the petitioners and learned counsel for the Biscomaun.
In all these matters the writ petitioners claim certain reliefs against the Biscomaun. 6 Learned counsel for the Biscomaun raises a preliminary objection to the maintainability of the writ petition stating that admittedly the Biscomaun is not under supersession and is being run by a Managing Committee and therefore it being a co-operative society not under supersession, it cannot be considered as State under Article 12 of the Constitution of India as laid down by a Full Bench of this Court in the case of Rajendra Prasad Sah, etc. Vs. State of Bihar & ors. :
2000(4) PLJR 273.
Learned counsel for the petitioners, on the other hand, submits that this Court has been issuing direction in its writ jurisdiction in numerous cases to Biscomaun and thus for the said technical reason, the writ petitions should not be thrown out. In support of the same he relies upon various decisions annexed by him as also the judgment of the Supreme Court in the case of Devendra Kumar Singh Vs. The Administrator, Bihar State Co-operative Marketing Union Limited and another: 2006(3) PLJR 70 (SC). It is submitted by learned counsel that the Apex Court had in the aforesaid case entertained the appeal against the writ 7 petition.
Learned counsel for the petitioners also relies upon a Division Bench judgment of this Court in a batch of LPAs. in the case of Hari Nandan Prasad, etc. Vs. State of Bihar & others, in which by order dated 17.11.2005 despite reference to the aforesaid Full Bench decision, directions were issued to the authorities of Biscomaun in a similar situation to pay the retiral dues holding that the Biscomaun is discharging a public duty and in such situation, it would not be proper on the part of the respondents to deny retiral dues.
On a consideration of the aforesaid submissions, it would be appropriate to refer to what has been laid down by the Full Bench in the case of Rajendra Prasad Sah (supra), paras 12 to 14 of which are quoted below:
"12. At this stage, it is very important to bear in mind that the Biscomaun itself underwent a very basic change in its legal status. As its name suggests, it is a co- operative society registered under the Bihar Co-operative Societies Act, 1935 and its management used to be vested in a managing committee, as provided under 8 Section 14 of the Co-operative Societies Act. On 31.7.1988 its managing committee was superseded under Section 41 of the Act and an Administrator was appointed in its place to carry on the business of the Society. Before the supersession of the managing committee and appointment of an Administrator in its place, the Biscomaun was held to be neither an authority nor an instrumentality or agency of the State. It followed, therefore, that it was not amenable to the writ jurisdiction of this Court (See Harendra Narain Banker Vs. State of Bihar and others, 1985 PLJR 1078).
13. However, in Nand Kishore Rai Vs. State of Bihar, 1988 PLJR 1065 a bench of this Court considered the legal position after the managing committee of a Co-operative Society was superseded and a Special Officer was appointed in its place. It took the view that the Special Officer, appointed to manage the affairs of the Society, must be held to be an authority within the meaning of Article 12 of the Constitution who would be amenable to the writ jurisdiction of this Court.
14. This position has been consistently followed by this Court in the case of Biscomaun as well, that is to say, before the supersession of its managing committee on 30.7.1988 it was a co- operative society not being an authority or an instrumentality or agency of the State and was, 9 therefore, not amenable to the writ jurisdiction of this Court but after 31.7.1988 the Administrator appointed in place of the managing committee has been held to be an authority within the meaning of Article 12 of the Constitution and his actions are, therefore, subject to judicial review by this Court."
It is evident from the aforesaid decision of the Full Bench that the consistent position followed by this Court in the case of Biscomaun before the supersession of its managing committee is that it was a co-operative society not being an authority or instrumentality or agency of the State and therefore, was not amenable to the writ jurisdiction of this Court and only after supersession and appointment of Administrator/Special Officer in place of managing committee, it has been held to be an authority within the meaning of Article 12 of the Constitution of India, making its action subject to judicial review by this Court.
There being no ambiguity in the law laid down by the Full Bench, according to this Court, it is not open to any other smaller Bench of this Court to 10 take a view different from the same. This Court is bound by the decision of the Full Bench.
So far as the Apex Court decision in Devendra Kumar Singh's case (supra) is concerned, it is evident that the Administrator, Biscomaun was a respondent in that case and thus the writ petition and the SLP against it were rightly entertained.
The admitted position being that the Biscomaun is at present being managed by the managing committee, and is not under supersession, the mere fact, as urged by the petitioner, that the managing director is appointed by the State Government, does not change the situation as that was the position even earlier when the Full Bench in Rajendra Prasad Sah's case (supra) and the other Benches of this Court had laid down the aforesaid proposition consistently.
In the above circumstances, all these writ petitions are not maintainable. They are, therefore, dismissed.
S.Pandey ( Ramesh Kumar Datta, J.)