LAWS(KER)-2018-10-371

HARIDASAN. P.V. Vs. NAGARIPURAM SERVICE CO

Decided On October 30, 2018
Haridasan. P.V. Appellant
V/S
Nagaripuram Service Co Respondents

JUDGEMENT

(1.) The petitioner, who is a member of the 1st respondent Service Co-operative Bank, which is a Society registered under the provisions of the Kerala Co-operative Societies Act, 1969 and the rules made thereunder, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 4 and 5, namely the Returning Officer and the State Co-operative Election Commission, to ensure strict compliance of condition No.8 of Ext.P3 election notification. The petitioner has also sought for an order directing the 6th respondent Sub Inspector of Police to ensure free and fair process of election to the Managing Committee of the 1st respondent Bank and also to take necessary action to prevent bogus voting to ensure that the electoral process passes on without any hindrance or obstruction and an order directing the 2nd respondent Joint Registrar to consider the objections raised by the petitioner in Ext.P7 representation dated 01.10.2018 and till then, direct the 4th respondent Returning Officer not to publish the result of election.

(2.) On 26.10.2018, when this writ petition came up for admission, this Court issued urgent notice on admission by special messenger to respondents 1 and 7 returnable by this date. The learned Senior Government Pleader took notice on admission for respondents 2 to 6 and was directed to get instructions.

(3.) Heard the learned counsel for the petitioner, the learned counsel for the 1st respondent Bank and also the learned Senior Government Pleader appearing for respondents 2 to 6. Despite service of notice, none appears for the 7th respondent.