JOSHY PEREPPADAN Vs. JOINT REGISTRAR CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) This writ petition is filed by the President of the management committee of the 4th respondent Co-operative Society challenging Ext.P4 notice of the 3rd respondent, the authorized officer of the Registrar, convening a meeting of the Committee, to consider a motion of no confidence against him. It is contended that, pursuant to a notice of intention to move a motion of no confidence against the petitioner delivered by certain members of the Committee before the Joint Registrar, the 1st respondent, the Unit Inspector, the authorized officer of the Registrar, issued Ext. P2 notice dtd. 3/6/2022 convening a meeting of the Committee on 21/6/2022. When the petitioner, vide Ext. P3, complained that the requirement of giving 'fifteen clear days notice' between the date of receipt of notice and the date of meeting as contemplated under Rule 43-A(ii) of the Kerala Co-operative Societies Rules, 1969 (hereinafter referred to as 'Rules' for brevity) was not fulfilled, the authorized officer issued Ext. P4 fresh notice dtd. 10/6/2022 adjourning the meeting to 29/6/2022. Contending that he got the notice of the adjourned meeting only on 15/6/2022 and there is no fifteen clear days notice between the date of receipt of notice and the date of meeting, the petitioner submitted Ext. P6 complaint before the authorized officer requesting to defer the consideration of no confidence motion. Since the authorized officer did not accede to the request of the petitioner, this writ petition is preferred to set aside Ext. P4 notice and for direction to the authorized officer to issue fresh notice in accordance with the mandate of Rule 43-A of the Rules. The petitioner has produced Ext. P5 acknowledgment card issued by the Postal Department to show that he received Ext. P4 notice only on 15/6/2022. The petitioner contends that Ext.P4, convening meeting to consider the motion of no confidence without giving 15 clear days of notice as contemplated under Rule 43-A of the Rules, is illegal and liable to be interfered with.

(2.) At the time of admission of the writ petition, this Court passed an interim order keeping in abeyance the proceedings proposed by Ext. P4 notice.

(3.) A counter affidavit is filed by the Assistant Registrar of Co-operative societies, the 2nd respondent, contending, inter alia, that Ext. P4 notice dtd. 10/6/2022 was sent on the very same day and as per the India Post Track Consignment, the petitioner has received the notice on 13/6/2022 and the requirement of 15 clear days notice has been complied with.