PRESIDENT, BOARD OF DIRECTORS OF THE PEROOR SERVICE CO-OPERATIVE BANK LTD Vs. KERALA STATE CO-OPERATIVE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner is President of the Board of Directors of the Peroor Service Co-operative Bank Limited. The petitioner seeks to quash Exts.P2, P3, P5 and P7 and to direct the 1st respondent to allow Ext.P4 online application.

(2.) The petitioner is the President of the Co-operative Bank established in the year 1995. The present Managing Committee of the Bank was elected on 23.12.2018. The term of the Committee will expire on 22.12.2023. The Managing Committee of the Bank passed a resolution dated 11.09.2023 resolving to conduct election to the new Managing Committee on 19.11.2023. An application was submitted to the 1st respondent-Kerala State Co-operative Election Commission as per Ext.P1.

(3.) The 1st respondent rejected the application holding that there is no sufficient space for arranging polling booth in the Head Office building of the Society and that Form-6B Register of the Bank has not been maintained properly. The said rejection as per Ext.P2 communication dated 04 10.2023 was served on the petitioner along with Ext.P3 letter dated 13.10.2023.