ANEESH Vs. STATE CO OPERATIVE ELECTION COMMISSION

JUDGEMENT

(1.) Election to the third respondent Society is notified to be held on 9/9/2023. The nomination of the petitioner was rejected for the reason that he is faced with an order of surcharge under Sec. 68(2) of the Co-operative Societies Act (Ext.P3 order). The same is under challenge in this writ petition.

(2.) Heard Sri.Swathi Kumar B.S., learned counsel for the petitioner and Sri.C.M.Nazar, learned Standing Counsel.

(3.) Rule 44(l) of the Co-operative Societies Rules disqualifies a member of the Society who is surcharged under Sec. 68 of the Act, to be a member of the Managing Committee of the Society.