JAGJEET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court assailing the election notices dtd. 28/2/2022 and 18/4/2022 issued by the respondent nos.1 and 2, the election officers appointed for conducting elections for the management committee of the respondent no.4/All India Motor Transport Congress for the term 2022-24. The petitioner also seeks a consequential direction to the respondent nos.1 & 2 to initiate the process of conducting elections after 1/7/2022, which he claims is necessary as per the Articles of Association of the respondent no.4.

(2.) The petitioner is the Managing Director of the Karnataka Freight Movers Pvt. Ltd and claims to be a lifetime member of the respondent no.4 company, as also a member of its 'bye-laws committee'. While the respondent no.4 is a private company registered under Sec. 8 of the Companies Act, 2013 having been established, inter alia with the object to protect and promote the interests of persons engaged in the business of motor transport in the country, the respondent nos. 1 & 2 are the Election Officers appointed to conduct elections for the Managing Committee of the respondent no.4 for the term 2022-24. The respondent no.4 is a private company, which had been established to cater to the needs and interests of the transporters across India.

(3.) An eletion notice for conducting elections for the post of members of the Managing Committee of the respondent no.4/All India Motor Transport Congress for the term, 2021-2023 was issued on 21/10/2021 by the respondent no.1 who was appointed as the Chief Election Officer by the respondent no.4. The elections could, however, not take place in 2021 and were therefore, deferred for the term, i.e., 2022-2024.