M R GADHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner was a Director and President of the Karnataka Industrial Co-operative Bank, Ltd., Bangalore, He is aggrieved by the appointment of a Special Officer under S. 30A of the Karnataka Co-operative Societies Act, 1959 (hereinafter referred to as 'the Act') by an order of the State Government dt, 7-10-83. That order is at Annexure-K to the petition.

(2.) The relief sought for in this petition is for quashing of the said order inter-alia contending that (i) the order is passed in violation of the rules of natural justice, (ii) that the State Government had no jurisdiction to exercise its power under S. 30A of the Act inasmuch as none of the ingredients mentioned in that section formed part of the charges on the basis of which the order came to be made, (iii) that the order is mala-fide inasmuch as the Directors of the Co-operative Bank in question belonged to another political party than the present Government in Karnataka and (iv) that the order is vitiated as the Government had made up its mind' even before the procedure" of affording full of opportunity to the petitioner had been completed.

(3.) I have carefully gone through the material to which my attention has been drawn by the learned counsel for the petitioner Sri A. Jagannatha Shetty. I have also heard his arguments and I am satisfied that the four grounds above raised do not merit further consideration of this Court and my reasons are as follows :