GOVINDRAM DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of learned counsel appearing for the parties, the matter is heard finally.

(2.) THE petitioner seeks quashing of the order dated 22.09.2012 and 25.09.2012 (Annexure P/1 colly.) and the entire election process initiated on the basis of said impugned orders with all consequential orders and actions and further, to direct the Registrar i.e. respondent No. 2, to conduct a detailed enquiry as per the direction of the respondent/State, and thereafter conduct the election of respondent No. 5, in accordance with law, within specified time, fixed by this Hon'ble Court.

(3.) IT is further submitted that the mandate of this Court in W.P.(C) No. 1233/2012, wherein it was directed to hold election of Primary Handloom Societies in the State within a period of 60 days and thereafter, the election of the Board of Directors of the Federation i.e. respondent No. 5, within next 45 days. The said mandate is being misused as the direction was to conduct the election in accordance with law. The election is being initiated without following the due process of law.