BALAKRISHNAN KARTHA Vs. INDIAN RED CROSS SOCIETY

JUDGEMENT

(1.) All these three writ petitions relate to election to the Ernakulam District Managing Committee of the Indian Red Cross Society. Hence they are heard together and being disposed of by a common judgment.

(2.) WP(C) No. 3063/2022 has been filed by a Life Member of the Ernakulam District Branch of Indian Red Cross Society, aggrieved by the attempts made by the existing District Managing Committee to conduct election to the Managing Committee flouting the specific rules and mandates issued by the 1st respondent-Indian Red Cross Society, New Delhi. The petitioner seeks to direct the 2nd respondent-Indian Red Cross Society, Kerala State Branch to conduct elections to the Ernakulam District Managing Committee in tune with Ext.P4 Guidelines and Exts. P2 and P3 bylaws.

(3.) WP(C) No.7205/2022 has been filed by the Indian Red Cross Society, State Branch represented by its General Secretary seeking to quash Exts.P4 and P5 and to command the 5th respondent not to function as office bearer of the Ernakulam District Branch, till elections are over. WP(C) No.8514/2022 has been filed by six members of the Managing Committee of Ernakulam District Branch of the Red Cross Society seeking to quash Ext.P9 Election Notification and to direct the 1st respondent to appoint a Returning Officer with directions to conduct elections in compliance of the terms of Ext.P1 Rules including revision of final list of voters.