YUGUL KISHORE DWIVEDI Vs. GNCT OF DELHI

JUDGEMENT

(1.) Petitioner nos.2 and 3 are present along with their counsel. They state that they do not wish to pursue this petition. Accordingly, they are deleted from the array of parties.

(2.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner, Yugul Kishore Dwivedi seeks the setting aside of the expulsion order dated 14.06.2010 passed by respondent no.3, Janta Cooperative Bank Ltd., expelling him from the membership of the said cooperative bank.

(3.) The petitioner was issued a show cause notice under section 40 of the Delhi Cooperative Societies Act, 2003 on 06.11.2009 requiring him to show cause against his proposed expulsion within 15 days. On 17.11.2009, the petitioner sent his reply. The Board of Directors of the respondent bank held its meeting on 25.11.2009, wherein the expulsion of the petitioner was approved by the Board.