GANGADHARAN NAIR P. Vs. BHASKARAN M.

JUDGEMENT

(1.) Leave granted.

(2.) The main issue arising for consideration in this case is that there is no compliance of the mandatory provision of Rule 35A (3) of the Kerala Cooperative Society Rules in the matter of conduct of election. Of the 12000 voters, only 1390 have voted.

(3.) On the previous occasions also, the people who participated in the election were only few. In the years 2003 to 2008, of the 15001 voters, only 858 participated and in the years 2009 to 2014, of the 13249 voters, only 1375 participated. But the fact remains is that there is no proper compliance of the publication of the election schedule. The publication was only in two vernacular dailies, which have only a circulation of around 3000.