VESUDEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges in this Original Petition an order of the second respondent Joint Registrar of Co-operative Societies, Palghat. The order is dated 21-8-1986. Copy of the order is Ext. P-7. By Ext. P-7 order, the second respondent has declared that the petitioner is disqualified to be a member of the Managing Committee of the third respondent-Co-operative Bank under Rule 44 (1) (c) (i) read with Rule 44 (2) of the Kerala Co-operative Societies Rules, 1969, hereinafter referred to as the "Rules".

(2.) The petitioner submits in this petition that he does not merit any disqualification under Rule 44 (1) (c) (i) of the Rules. The brief facts of the case as disclosed in the petition are as follows :

(3.) The petitioner took a gold loan from the Bank on 26-3-1985. He defaulted the re-payment of the loan and the default continued for more than 90 days. This circumstance was held to be sufficient for disqualifying the petitioner. As I said earlier, the loan was taken on 26-3-1985 and it was fixed that the amount has to be repaid on or before 25-3-1986. But it was not repaid. It was repaid only on 12-7-1986.