RANVEER SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner has sought a writ in the nature of certiorari quashing the orders dated 19.11.2016, 21.11.2016 and 28.11.2016.

(2.) Key facts, necessary for adjudication of the case are, that election of the Committee of Management of a Cooperative Society, namely, Dugdh Utpadak Sahkari Sangh Ltd., Haridwar, District Haridwar was held on 07.11.2013. The term of the elected Management Committee was five years. There were six members in the Management Committee. On 18.05.2016, two members of the Management Committee, namely, Smt. Rekha Devi and Smt. Bala Devi submitted their resignations before the Registrar (respondent no.2 herein). Respondent no.2, vide order dated 19.05.2016, accepted the resignations of the above two members and simultaneously disqualified one member, namely, Subhash Kumar, on the ground that his Society has supplied less quantity of milk as provided under the byelaws.

(3.) The judgment and order passed by the coordinate Bench dated 16.09.2016 was assailed by one Kehar Singh before the Division Bench of this Court. Vide judgment and order dated 26.10.2016, the Division Bench upheld the judgment passed by the learned Single Judge and only set aside paragraph-17 of the said judgment. While deciding the special appeal, the Division Bench, in paragraph 13 of the judgment, observed as follows:-