JUDGEMENT
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(1.)HEARD learned counsels.
(2.)BOTH the writ petitions have been filed by the petitioners inter alia challenging the removal of Mr. Roop Narayan Bhargava from the post of Chief Executive Officer of the railway Shramik Sahakari Bank Ltd. , Bikaner.
(3.)THE said Bank has been constituted and works under the provisions of Multi state Co-operative Societies Act, 2002 a central enactment of Parliament. I have heard rival contentions at some length on the objections as to the maintainability of the writ petitions and the claim of the petitioners that the meeting in question dated 6-12-2005 wherein resolution was taken by the persons present in the said meeting, who, according to the petitioners, were disqualified and were not entitled to participate in the said meeting, has been challenged in the present writ petitions.
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