PROF. K.I. ANTONY Vs. SHIBILI SAHIB VICE PRESIDENT, THE THODUPUZHA PRIMARY CO-OPERATIVE AGRICULTURAL & RURAL DEVELOPMENT BANK LTD.

JUDGEMENT

(1.) Proceedings for disqualification of two members of the Managing Committee of the Thodupuzha Primary Cooperative Agricultural Rural Development Bank, and proceedings for consideration of a no-confidence motion against the President of the Managing Committee are going on parallelly. Proceedings for disqualification commenced on the complaint of the President dtd. 27/12/2021, and the motion for disqualification is proposed by eight of the Managing Committee members on 7/1/2022.

(2.) The challenge against the meeting convened for consideration of the no-confidence motion is on the ground that, the requirement of fifteen days notice as mandated under Rule 43(A)(ii) of the Co-operative Societies Rules is violated. The notice is dtd. 31/1/2022 and the meeting is proposed on 5/2/2022. The challenge against the disqualification proceedings is on the merits, on the sustainability of the grounds alleged for disqualification.

(3.) Heard the learned senior counsel Sri. George Poonthottam on behalf of the petitioners in WP(C) Nos. 3713 and 3714 of 2022, Sri.George Varghese the learned counsel for the petitioner in WP(C) No. 3554 of 2022 and Smt.Reshmi K.M, the learned Government Pleader.