BHASKARAN C. Vs. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE REGISTRAR OF CO-OPERATIVE SOCIETIES, THIRUVANTHAPURAM

JUDGEMENT

(1.) THE petitioner, who is a member of the Sreekrishnapuram Service Co -operative Bank complains that his petition Ext.P3 has not been considered by the 5th respondent before finalising the voters list for the conduct of the elections on 24/06/2012. It is the further complaint of the petitioner that though the petitioner had submitted Ext.P1 before the first respondent as early as on 25/11/2010 and though the same has been forwarded to the second respondent by Ext.P2, no orders have been passed till date. Sri.D.Somasundaram, the learned Special Government Pleader points out that Ext.P3 has been submitted to the 5th respondent whereas it should have been submitted to the electoral officer. Further, Ext.P3 does not contain any specific allegations or any specific reference to the names of the ineligible persons. In the absence of such details, as held by a Division Bench of this Court reported in Vijayakumar Vs. Joint Registrar, 1996(1)KLT 285, it is not possible to consider the objections. It is also pointed out that if the petitioner has any subsisting grievance, he may challenge the same in a properly framed election petition. The counsel for the petitioner limits his prayer to the issue of a direction to the second respondent to consider and pass orders on Ext.P1.

(2.) IN the above circumstances, the Writ Petition is disposed of directing the second respondent to consider the objections submitted by the petitioner, as evidenced by Ext.P1 in accordance with law and to pass appropriate orders thereon, as expeditiously as possible and at any rate within a period of two months from the date of production of a copy of this judgment.