JOHN Vs. JOINT REGISTRAR OF CO OP SOCIETIES

JUDGEMENT

(1.) WHEN C. M. P. 847 of 1996 in W. A. 316 of 1996 came up for orders, counsel appearing on either side wanted the appeal itself heard and disposed of. Accordingly, we heard counsel at length. As agreed to by them, we are disposing of the Writ Appeal.

(2.) O. P. 3097/1996 was filed on 20. 2. 1996. One of us, J. B. Koshy, J. , ordered notice by Special Messenger. On getting notice, respondents entered appearance. Learned counsel appearing on either side submitted that facts are not in dispute. The question of law that arises in the original Petition is identical to that in W. A. 316/1996. Learned Counsel, therefore, prayed for disposal of the Original Petition along with W. A. 316/1996. Accordingly we are disposing of the Original Petition along with W. A. 316/1996.

(3.) THE question mat arises for consideration in these matters is whether a delegate sent to the Central Co-op. Society by the administrator who is in charge of a primary society can hold any office in the central society if he happened to hold such office prior to the appointment of administrator in the primary society.