D.V. CHANAVEERAIAH AND OTHERS Vs. ELECTION OFFICER DODDAGANGAWADI, DODDAGANGAWADI VYAVASAYA SEVA SAHAKARA SANGHA LIMITED, ASSISTANT REGISTRAR CO-OPERATIVE AND SRI RAMACHANDRAIAH MAJOR SECRETARY DODDAGANGAWADI

JUDGEMENT

(1.) LEARNED High Court Government Pleader is directed to take notice for respondents 1 and 3. In these writ petitions, petitioners are challenging the calendar of events published on 08.08.2013 by which elections are declared for the managing committee of the 2nd respondent -Doddagangawadi Vyavasaya Seva Sahakara Sangha Limited, Ramanagar District.

(2.) THE grievance made in the writ petitions is that the 4th respondent who was earlier working as a Secretary was placed under suspension by the 2nd respondent -Society. Subsequently, he was reinstated because of the interim order of stay obtained by him in the proceedings initiated by him before the Deputy Registrar of Co -operative Societies, Ramanagar District. After he was reinstated, he has created documents showing that agricultural loan had been sanctioned by manipulating and forging documents thereby causing serious loss to the Society.

(3.) LEARNED counsel for the petitioner submits that this action of the 4th respondent which is malafide and which is intended to deprive the petitioners of the opportunity to participate in the democratic process should not be encouraged and therefore, the calendar of events published deserves to be quashed.