(1.) The petitioner, who is the elected Director of 4th respondent - Society has filed the present petition seeking issuance of writ in the nature of certiorari to quash the notification dtd. 9/2/2024 at Annexure-E issued by respondent No.1, whereby the Government has in exercise of power under Sec. 28-A (4-B) (1) of the Karnataka Co-operative Societies Act, 1959 (for short 'the Act') made appointment of respondent No.5 as a "Adhikaarethara Sadasya" i.e., non-official member vide order dtd. 9/2/2024.
(2.) Elections for the post of the directors was conducted and the results were announced on 11/2/2024 and the date fixed for the election of the President and Vice-president was 20/2/2024.
(3.) It is the case of the petitioner that on 9/2/2024, the Government has passed the order at Annexure-E appointing respondent No.5 as an non-official member, which is impermissible.