V RAVEENDRAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) I am considering these writ petitions together, since the factual circumstances pleaded and presented in them are entwined with each other and the relief to be granted in one will certainly impact and modulate the relief to be granted in the others.

(2.) Compendiously, the issue involved in these cases is as to the adjournment of elections, scheduled on 08.09.2018, to the Managing Committee of the Vamanapuram Service Co-operative Bank Ltd. (hereinafter referred to as the 'Society' for short). There are various allegations made by the petitioners against the adjournment of the elections on that day but as matters now stand, they seem to agree that if new elections are notified and conducted for the Society, all the other allegations and averments would become unnecessary of consideration and adjudication by this Court.

(3.) Sri.B.Raghunathan and Sri.T.R.Harikumar, the learned counsel appearing for the various petitioners in these cases, submit that the elections scheduled on 08.09.2018 was adjourned without any perceptible reason and that an Administrative Committee has been now appointed to be in charge of the affairs of the Society. They say that there are various allegations against the members of the present Administrative Committee and that if the Government appoints a Part Time Administrator, proper elections can be conducted to the Society, and that they will then give up all such allegations against the members of the present Administrative Committee, so as to enable the conduct of elections in a free and fair manner.