G.R. AJITH Vs. STATE COOPERATIVE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner is President of Police Cooperative Society Limited, Thiruvananthapuram which is a Primary Co-operative Society. By Ext.P1 Notification, election to the Managing Committee of the Society has been declared. The petitioner states that 22 candidates are contesting as candidates of two rival panels. Polling is scheduled to 19/10/2024.

(2.) According to the petitioner, though members of the Society are members of disciplined force, there is a possibility of major law and order issues during election. During the previous election, polling could be conducted peacefully due to the timely interference made by this Court as per Ext.P2 judgment in W.P.(C) No.16053/2019.

(3.) The petitioner states that after issuance of Ext.P1 Notification, Whatsapp messages are being issued for collecting the details of members. The matter was brought to the notice of the Director General of Police. The petitioner reasonably believes that such data collection is intended to make fake identity cards. The respondents are not taking any action on the representation made by the petitioner.