PRITPAL BELCHANDAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Prayer in this appeal is to modify the verdict dated 07.10.2020 passed by the learned Single Judge in Writ Petition (C) No. 2290 of 2020 by framing a time limit for conducting the election to the 4th Respondent-Bank.

(2.) The Appellant is the former President of the 4th Respondent-Bank. The election to the Board of Directors was lastly held on 08.06.2015 and the Appellant was elected as the president of the Bank on 12.06.2015. The tenure of 5 years was to be over by 11.06.2020 and in the said circumstance, a request was made on 07.12.2019 to the competent authorities for conducting the election before expiry of the tenure. This was replied by the 2 nd Respondent on 08.01.2020 asking the 4th Respondent-Bank to send the membership/voters list and a demand draft of Rs. 5000/- for election process which was satisfied on 15.01.2020.

(3.) Despite the fact that the election has to be conducted before the expiry of the tenure in terms of Section 49(8) of the Chhattisgarh Cooperative Societies Act, 1960 read with Section 50(B)(8)(c), no proper steps were pursued to conduct the election which made the Petitioner to approach this Court by filing Writ Petition (C) No. 265 of 2020.