Kailash vs State of Uttarakhand and others

Hon''ble V.K. Bist, J.—Heard learned counsel for the parties.

Present petition has been filed by the petitioner for a direction to the respondent No. 2 to take decision regarding charge of Secretary, Harbartpur Kisan Seva Sahkari Samiti Ltd., Harbartpur, District Dehradun for which petitioner has already made a representation on 19.09.2011.

The submission of Shri A.S. Rawat, learned Senior Advocate for the petitioner is that due to inaction on the part of respondent No. 2, the work of Harbartpur Kisan Seva Sahkari Samiti Ltd., Harbartpur, District Dehradun is suffering a lot. He submitted that presently, the Secretary Nathuwalapelio is looking after the work of Harbartpur Kisan Seva Sahkari Samiti Ltd., which is 50 Kms. away from Harbartpur and due to this reason, he is not able to devote his full time to the present society. He submitted that it is necessary that some other person be given full charge for which the petitioner has already made representation before the respondent No. 2. He prayed that writ petition may be disposed of by directing the respondents to decide the matter for giving full charge of Secretary, Harbartpur Kisan Seva Sahkari Samiti Ltd., Harbartpur, District Dehradun expeditiously. Learned Standing Counsel for the State/respondent nos.1 & 2 submitted that it would be in the interest of justice if such direction is issued.

Accordingly, the writ petition is disposed of with a direction to respondent No. 2 i.e. District Assistant Registrar, Co-operative Societies, Uttarakhand, Dehradun to decide the representation of the petitioner dated 19.09.2011 within a period of two months from the date of production of certified copy of the order.

Interim Relief Application (CLMA No. 10938/2011) also stands disposed of.