K JAYAKUMAR Vs. JOINT REGISTRAR OF CO OPERARIVE

JUDGEMENT

(1.) Under order dated 04/10/2006, the first respondent has disqualified one Anil Kumar of the second respondent Society. He came before this Court preferring W.P.(C) No.31249/2006. Disposing of the same, this Court directed him to challenge the disqualification order before the Government. However, a stay of the said order dated 04/10/2006 was given for a period of three weeks.

(2.) The prayer of the writ petitioner, herein, is to direct the first respondent Joint Registrar to further direct the third respondent Board of Directors, not to take any policy decisions, with regard to the management of the second respondent Society, as there is no quorum for the Board of Directors.

(3.) The Government Pleader submitted that after the disqualification and loss of quorum of the board of directors, an Administrator was appointed. However, because of the stay of three weeks granted to the writ petitioner in W.P(C) No.31249/2006, the board of directors continue in office and Administrator could not take over the administration.