THOMAS GEORGE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are members of the 5 th respondent Co-operative Bank, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1 election notification dated 07.09.2018 issued by the 6th respondent State Co-operative Election Commission, whereby election to the Managing Committee of the said Society is scheduled to be held on 10.10.2018. The petitioner has also sought for a writ of mandamus commanding the 4th respondent Electoral Officer to reconsider Ext.P2 objection made by the petitioners and others against the draft voters' list published on 11.09.2018 and take appropriate action thereon, as expeditiously as possible, within a time frame to be fixed by this Court.

(2.) Heard the learned counsel for the petitioners and also the learned Senior Government Pleader appearing for respondents 1 to 4 and 6.

(3.) The grievance of the petitioners, who are stated to be members of the 5th respondent Co-operative Bank, is that their names are not included in the final voters' list published by the 4th respondent Electoral Officer, in terms of Ext.P1 election notification issued by the 6th respondent State Co-operative Election Commission.