Jharkhand High Court
The Tisco Friends Co-Operative Credit ... vs The State Of Jharkhand And Ors on 28 August, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 7181 of 2017
The Tisco Friends Co-operative Credit Society Ltd. .... .... Petitioner.
Versus
The State of Jharkhand and Ors. ... ... Respondents.
------
CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
------
For the Petitioner(s) : M/s Sumeet Gadodia & Ashwini Bhushan, Advocates.
For the Respondent(s) : Mrs.Richa Sanchita, S.C.-V
------
02/28.08.2018: From the record, it appears that the service dispute has been entertained by the Registrar, Cooperative Societies, Jharkhand and the order impugned was passed by him after invoking Section 48 of the Jharkhand Cooperative Societies Act, 1935.
Prima facie, this Court feels that the order impugned is beyond jurisdiction, as the Registrar has got no jurisdiction to entertain the service dispute.
In that view, issue notice to respondent No. 3 under registered cover with A/D as well as ordinary process, for which, requisites etc. must be filed within a week, failing which, this application shall stand rejected without reference to a Bench.
In the meantime, operation of order dated 17.6.2016 passed by the Registrar, Cooperative Societies in Appeal Case No. 7/2016 and the order dated 16.11.2017 passed in Review Case No. 27/2016 shall remain stayed.
Anu/CP-2 (ANANDA SEN, J.)