JINDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are the members of the 4th respondent Bank. An election was held to the Committee of Management in 1993. That was for a period of three years. After the period of three years was over, the government appointed a Special Officer, respondent 3 was the Special officer for more than one year. The Administrator was looking after the bank affairs. Totally 9 members were to be elected as Directors for respondent-Bank. One person has to be elected from each of the Constituency i. e. , Kalamala, Devasugur, Yapaladinni, Yeragera, Gilesugur and Matamari. One seat was reserved for a lady candidate from Raichur hobli and one for SC/st person from Chandrabanda Hobli and another person from non-borrowers members from Raichur Taluka. So, totally 9 members were to be elected.

(2.) THE Deputy Registrar of Co-operative Societies, passed an order on 19-9-1997 to hold election to the Committee of Management of respondent 4 for the period 1997 to 2000. Respondent 2 was appointed as special Officer for conducting the election to the Committee of Management. After receiving the intimation, respondent 2 issued a notification dated 6-10-1997 publishing the calendar of events. The calendar of events placed before me as Annexure - A.

(3.) AS per the calendar of events, nomination was to start from 27-10-1997 and 28-10-1997, scrutiny was to be done on 29-10-1997, withdrawal was to be done on 30-10-1997 and the election was to be held on 4-11-1997. After the calendar of events were published number of persons filed their nominations. The petitioner No. 1 filed his nomination in the non-borrowers category. The 2nd petitioner also filed his nomination under SC/st category for Chandrabanda Hobli Constituency. There were others also who were contesting the election in the respective constituencies.