MOOSA PALLIKKATHODI ERATHALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Order of disqualification of the petitioner to be a member of the Managing Committee of the sixth respondent society, for violation of Rule 44(1)(e) of the Co-operative Societies Rules, is under challenge in this writ petition.

(2.) Rule 44(1)(e) reads thus:-

(3.) As per Ext.P6 order, the Joint Registrar found that, on the date of election, the petitioner was employed as a legal advisor of the 6th respondent Society. The appeal preferred by the petitioner before the Government resulted in dismissal as per Ext.P10 order.