KAMMUKUTTY Vs. JOINT REGISTRAR

JUDGEMENT

(1.) Petitioner is a member of the 4th respondent Vadakkumpuram Service Cooperative Bank Ltd. Managing Committee assumed office on 1-10-1989. The Managing Committee passed a resolution on 11-7-1992 to conduct election. The proposal was to hold election on 30-9-1992. Ext. P5 election notification dated 6-8-1992 was issued.

(2.) Contention of the petitioner is that as the term of the Managing Committee expired on 30-6-1992 the resolution passed on 11-7-1992 is not in conformity with R.35 of the Kerala Cooperative Societies Rules. Petitioner seeks to quash Ext. P5 notice and the whole election process including the resolution passed by the 5th respondent as illegal and contrary to the Kerala Cooperative Societies Act, 1969.

(3.) Respondents 3 and 4 contended that the period of the Managing Committee did not expire on 30-6-1992 and as the period of expiry was on 30-9-1992 the resolution passed on 11-7-1992 is not in violation of R.35 and the petition is devoid of merit.