THE MANAGING COMMITTEE OF THE KAVALLOOR PATTIKAJATHY SERVICE CO Vs. THE JOINT REGISTRAR OF CO OPERATIVE SOCIETIES (GENERAL)

JUDGEMENT

(1.) Heard Mr. B.S Swathi Kumar, Advocate for the appellant and Mr.Mohamad Hashim, Special Government Pleader.

(2.) We do not find sufficient grounds to alter the interim order passed when the writ petition itself stands listed for hearing. However we clarify that the administrative committee shall consist of one officer of the department of Co-operation and two members of the present managing committee (against whom there are no allegations). The officer of the department of Co-operation shall be the convener of the administrative committee.

(3.) The counsel on both sides have no serious objection to the above course. Mr.B.S Swathi Kumar, advocate undertook that two members would be nominated by the President of the managing committee within a couple of days. The Special Government Pleader also undertook that election would be conducted at the earliest opportunity. The election exercise shall be completed within a period of three months from today.