P. VASU Vs. STATE CO-OPERATIVE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioners, who are members of the 4th respondent Society and candidates in the election to its Managing Committee, which was scheduled to be held on 12.01.2019 in terms of Ext.P1 notification dated 30.11.2018 issued by the 1st respondent, State Co-operative Election Commission, have moved this writ petition under Art. 226 of the Constitution of India seeking a writ of mandamus commanding respondents 3 and 4 to issue identity cards to all eligible members, whose names are included in the final voters list and applied for, till 5.00 p.m. on 10.01.2019, as stipulated in sub-rule (5) of Rule 35A of Kerala Co-operative Societies Rules, 1969. The petitioners have also sought for an order permitting videography on the course of polling, checking the identity of voters with the identity card and Form 6B Register, and to ensure proper conduct of election, which was scheduled on 12.01.2019.

(2.) On 07.01.2019 when this writ petition came for consideration the learned Senior Government Pleader took notice on admission for respondents 1 to 3, urgent notice on admission by special messenger was ordered to the 4th respondent, returnable by 09.01.2019.

(3.) A counter affidavit has been filed by the 4th respondent. Paragraph 6 of the said counter affidavit reads as follows: