JYOTHISH Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) Sanction granted by the Joint Registrar, to issue fresh identity cards to members on surrender of the existing identity cards, is under challenge in this writ petition.

(2.) The 4th respondent Society is a Society of the employees of the Government Secretariat. On retirement of an employee, he loses his membership from the Society. The Managing Committee of the Society was superseded in the year 2018 and since then an Administrative Committee is in office. On 04.01.2020, the Administrative Committee resolved to issue fresh identity cards to members of the Society on they surrendering the existing identity cards. The same was necessitated since there were allegations of various forged/fabricated identity cards being issued by the former honorary Secretary. As per Ext.P4 order dated 20.03.2020, the Joint Registrar accorded sanction for the said course. The same is under challenge.

(3.) Heard Sri.George Poonthottam, the learned Senior Counsel assisted by Sri.Arun Chandran on behalf of the petitioners, Sri.M.Sasindran and the learned Government Pleader on behalf of the respondents.