BHAVNAGAR DISTRICT COOPERATIVEBANK LIMITED Vs. CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) WE have heard Mr. B.S. Patel, learned counsel appearing for the petitioners and Mr. Percy Kavina, learned Senior Counsel assisted by Mr. Biren A. Vaishnav appearing for the respondents.

(2.) THIS writ petition has been filed by the petitioner ­ Bhavnagar District Cooperative Bank Limited challenging the requisitioning of staff by the Chief Electoral Officer for the election duty in the forthcoming Assembly election in the State of Gujarat, which is scheduled to be held on 13th and 17th of December, 2012.

(3.) MR . Kavina has made a statement that they are not requisitioning the staff of one man branches. In all 26 staff members from the petitioner Bank have been requisitioned and if any one man branch staff has been requisitioned, the petitioner may point out along with the details of other branches where there are sufficient staff available so that the staff from that Branch may be requisitioned by the Election Officer to meet with the requirements for holding the elections and polling.