CHANDRASEKARAN V. R. Vs. STATE OF KERALA

JUDGEMENT

(1.) By Ext.P1 order, the petitioner was disqualified from holding the post of the director Board member of the 4th respondent Co-operative Society.

(2.) Sri C.D.Dileep., the learned counsel appearing for the petitioner submitted that the order is illegal as the procedure stipulated under Rule 44 (2) and (3) have been complied more by its breach than by its compliance..

(3.) The learned Government Pleader while opposing the prayer submitted that the petitioner herein has a statutory remedy under Section 83(1)(j) of the Co-operative Societies Act and in that view of the matter, there being no extraordinary circumstance, no interference is warranted under Article 226 of the Constitution of India.