SUNIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are the elected Directors of respondent No.8 - Bank have filed the instant writ petition with the prayer to quash the impugned order dtd. 19/5/2023, passed by respondent No.5 in the proceeding bearing No. DRN/ F/ DISQUALIFICATION/ 29 (C)/ 02/ 2021-22, vide Annexure-V and also to quash the consequential order at Annexure-Y, dtd. 19/5/2023, passed by respondent No.5 appointing a Special Officer.

(2.) Heard the learned counsel appearing for the parties and also perused the material on record.

(3.) The petitioners were elected to the Post of Directors of the respondent No.8 - Bank for a period of five years in the election that was held on 19/8/2018. The respondent No.5 had initiated the proceedings under Sec. 29-C of the Karnataka Co-operative Societies Act, 1961 (for short "the Act of 1961") against all the elected members of the respondent No.8 - Bank on the allegation that the contract employees of the Bank were illegally regularized by the Management.