SUGUNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) ISSUES that arise for consideration in these matters are the same. Therefore, we consider it advantageous to dispose of all these by common judgment.

(2.) APPELLANT in W. A. 713/96 is the petitioner in o. P. 5628/96. He was nominated as a member of the Board of Directors of Trivandrum district Co-operative Bank Ltd by proceedings of the Registrar dated 20. 3. 96. The said nomination was withdrawn by the Registrar. Registrar relied on the model Code of Conduct announced by the Election Commission of India in withdrawing the nomination of the petitioner as per his proceedings dt. 26. 3. 96. Petitioner challenged the said action of the Registrar in the O. P. Learned single judge dismissed the O. P. at the admission stage itself. Hence, the appeal.

(3.) PETITIONERS in O. P. 9131/96 were nominated as members of the Board of Directors of the Kerala State Co-operative Federation for fisheries Development Ltd. (Matsyafed ). . They were nominated as such by the government by order dt. 11. 3. 94 for a period of 3 years. While so, before the expiry of the said period, Government issued order dt. 3. 6. 96 withdrawing the nominations of the petitioners. In their place, respondents 3 and 4 were nominated as members of the Board of Directors of the MATSYAFED. PETITIONERS challenge the above order passed by Government.