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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.   7946 OF 2012 (SPECIAL LEAVE PETITION(CIVIL)NO.8440 OF 2012)  

AJMER ZILLA DUGDH UTPADAK SAHAKARI            APPELLANTS SANGH & ANR.                  VERSUS

AJMER ZILLA DAIRY EMPLOYEES UNION &ORS.           RESPONDENTS

WITH  

CIVIL APPEAL NO. 7947 OF 2012 @ S.L.P.(C)NO. 9457/2012

CIVIL APPEAL NO. 7948-7950 OF 2012 @ S.L.P.(C)NOS. 10407-10409/2012

O R D E R

1.  No  orders  on  application  for  impleadment  in  

C.A.@S.L.P.(C)No.9457/2012.

2. Leave granted in all the Special Leave Petitions.

3. These  appeals  are  directed  against  the  common  

judgment   and   dated   order   dated   23.12.2011   passed  

by    the   High    Court   of   Judicature  of    Rajasthan at

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Jodhpur in S.B.Civil Writ Petition No.9818, 9822, 3658, 3940  

and 11864/2011.

4. We  have  heard  Mr.P.P.Rao  and  Mr.Dushyant  Dave,  

learned senior counsel for the appellants in Civil Appeals @  

S.L.P.(C)Nos.8440  and  9457  of  2012  and  Ms.Madhurima  Tatia,  

learned  counsel  for  the  appellant  in  Civil  Appeal  @S.L.P.

(C)Nos.10407-10409/2012  and   Mr.Sushil  Kumar  Jain,  learned  

counsel  for  the  respondents  in  Civil  Appeals  @  S.L.P.

(C)Nos.8440 and 9457 of 2012 and Mr.M.R.Calla, learned senior  

counsel  for  the  respondents  in  Civil  Appeals  @  S.L.P.

(C)Nos.10407-10409/2012.

5. Taking into consideration the peculiar facts  

and circumstances of these cases, we modify the order of the  

High Court and direct the  Ajmer Zilla Dughdh Utpadak Sahakari  

Sangh, Rajasthan  Co-operative  Dairy  Federation  Ltd. and  

Paschimi   Rajasthan   Dugadh   Utpadak   Sahakari   Sangh  

Ltd.   to  re-consider   the   issue  of   enhancement   of  

age   from   58     years   to   60 years   bearing in mind the  

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communication of the Registrar, Co-operative Societies, dated  

17.09.2008 and the clarification made thereof.

6. It is made clear that we have not expressed  

any opinion in regard to the merit of the claim and it shall be  

open for the Federation and the Societies aforesaid to take a  

final decision without being influenced by the earlier decision  

of the High Court. The question of maintainability and other  

issues is also left open to be decided in an appropriate case.

7. With  these  observations,  the  appeals  are  

disposed of.   No costs.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 08, 2012