J.S. VENUGOPALA REDDY S/O. SRINIVASA REDDY AND OTHERS Vs. STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT OF C-OPERATION AND OTHERS

JUDGEMENT

(1.) IN this case, the Petitioners have sought for quashing the resolution dated 31.7.2010 passed by managing committee of Respondent No. 3 (Annexure 'C') co -opting Respondent Nos. 3 to 7 as its Directors.

(2.) THE third Respondent is a Federal Society. In the election held on 17.3.2008, 10 members were elected to the managing committee of the third Respondent. Section 98 -T has been inserted by Act No. 6/2010 to the Karnataka Co -operative Societies Act, 1959 ('Act' for short), which is deemed to have come into force from 3.11.2009. Respondent Nos. 3 to 5 are the professionals in different fields. They were co -opted under Section 98 -T of the Act as the Director of the third Respondent -society. Sri B.K. Manjunath. learned Counsel for Respondent Nos. 5 to 7 submits that the election to the office of President and Vice -President of the 3rd Respondent is scheduled to be held on 30.9.2010. There is no bar under Section 98 -T of the Act to co -opt the professionals in different fields as members of the third Respondent -society.

(3.) I have carefully considered the argument of the learned Counsel made at the Bar and perused the materials placed on record.