Allahabad High Court
Dilip Kumar Singh vs General Manager Basti Milk Producers ... on 6 August, 2020
Bench: Sunita Agarwal, Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 11813 of 2020 Petitioner :- Dilip Kumar Singh Respondent :- General Manager Basti Milk Producers Cooperative Society Ltd. And Another Counsel for Petitioner :- Amit Kumar Singh,Sudhanshu Pratap Singh Counsel for Respondent :- C.S.C.,Ganesh Datt Mishra Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Vivek Varma,J.
Heard learned counsel for the petitioner, Sri Ganesh Datt Mishra, learned counsel for the respondent no. 1and learned Standing Counsel for the State respondent.
It appears that the contract executed in favour of the petitioner for running Parag Milk Booth has been terminated by the respondent no.1, i.e., General Manager, Basti Milk Producers Co-operative Society Ltd., Basti,. The respondent no.1 is a private Co-operative Society registered under the Societies Registration Act. Even otherwise termination of contract of the petitioner cannot be challenged in a writ petition invoking its extra ordinary jurisdiction under Article 226 of the Constitution of India.
The writ petition is dismissed as not maintainable.
Order Date :- 6.8.2020 Ashish