REGENT COMPUTRONICS PVT. LTD.

Konkadi Padmanabha Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JAMUNA PRASAD MUKHARIYA VS. LACHHI RAM [REFERRED TO]
SARDAR SARUP SINGH VS. STATE OF PUNJAB [REFERRED TO]
ALL INDIA BANK EMPLOYEES ASSOCIATION THE STATE BANK OF INDIA STAFF UNION PETITIONERS ATTORNEY GENERAL FOR INDIA THE PUNJAB NATIONAL BANK EMPLOYEES ASSOCIATION ALL INDIA STATE BANK STAFF FEDERATION VS. NATIONAL INDUSTRIAL TRIBUNAL:NATIONAL INDUSTRIAL TRIBUNAL BANK DISPUTES :NATIONAL INDUSTRIAL TRIBUNAL BANK DISPUTES [REFERRED TO]
RAGHUBAR DAYAL JAI PARKASH CHITTARMAL RAMDAYAL NATHUMALL HARIKISHAN DASS DASWANDI RAM BANARSI DASS VS. UNION OF INDIA [REFERRED TO]
DAMYANTI NARANGA THE HINDI SAHITYA SAMMELAN VS. UNION OF INDIA [REFERRED TO]
L N MTSHRA INSTITUTE OF ECONOMIC DEVELOPMENT AND SOCIAL CHANGE PATNA DR JAGADANAND JHA DR JAGADANAND JHA L N MISHRA INSTITUTE OF ECONOMIC DEVELOPMENT AND SOCIAL CHANGE PATNA L N MISHRA INSTITUTE OF ECONOMIC DEVELOPMENT AND SOCIAL CHAN VS. STATE OF BIHAR [REFERRED TO]
ASOM RASTRABHASA PRACHAR SAMITI VS. STATE OF ASSAM [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS LIMITED BANK OF INDIA VS. S PARAMJITSINGH:BHARAT BHUSHAN [REFERRED TO]
BHANDARA DISTRICT CENTRAL COOPERATIVE BANK LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MCDOWELL AND CO [REFERRED TO]
STATE OF UTTAR PRADESH VS. C O D CHHEOKI EMPLOYEES COOPERATIVE SOCIETY LIMITED [REFERRED TO]
DHARAM DUTT VS. UNION OF INDIA [REFERRED TO]
ZOROASTRIAN CO OPERATIVE HOUSING SOCIETY LTD VS. DISTRICT REGISTRAR CO OPERATIVE SOCIETIES [REFERRED TO]
KARNATAKA BANK LTD VS. STATE OF A P [REFERRED TO]
A P DAIRY DEVELOPMENT CORPORATION VS. B NARASIMHA REDDY [REFERRED TO]
K P SHENOY VS. STATE OF KARNATAKA [REFERRED TO]
VIPULBHAI M. CHAUDHARY VS. GUJARAT COOPERATIVE MILK MARKETING FEDERATION LTD. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Whether restriction of term limits imposed by the Parliament under Section 44(2) of the multi-state co-operative societies Act, 2002 for seeking re-election to the post of President of a multi-state co-operative society is constitutionally valid?

(2.) The case of the petitioner is that he was elected as President of the Central Arecanut & Cocoa Marketing and Processing Co-operative Ltd. (CAMPCO Ltd.) which is a multistate co-operative society and his term is coming to an end shortly. His grievance is that, in view of Section 44(2) of the multi-state co-operative societies Act, 2002 ('the Act'), he is not eligible to seek re-election to the post of President as he has held the office of President during two consecutive terms, either full or part. According to the petitioner, Section 44(2) of the Act which imposes restriction on seeking re-election to the post of President is violative of Articles 14 & 19(1)(c) of the Constitution of India, and therefore, it is unconstitutional.

(3.) Section 44 of the multi-state co-operative societies Act, 2002 reads as follows:

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KONKADI PADMANABHA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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