VANRAJSINH HARCHANJI THAKOR Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the impugned action of the respondent No.1, the petitioners have preferred the present petition seeking the following prayers:-

(2.) The facts giving rise to present petition are that the State Employees Co-operative Credit and Thrift Society Limited (hereinafter referred to as "the society" for short) is a Co-operative Society registered under the Gujarat Co-operative Societies Act, 1961 and the members of the said societies are employees of Gujarat State Road Transport Corporation. The petitioner Nos. 1 to 5 were erstwhile members of the managing committee of the society, whereas, the petitioner Nos.6 to 9 are members of managing committee of the society which got elected on 21/8/2016.

(3.) Mr. Dipen Desai, learned Counsel appearing for the petitioners has submitted that the petitioners by way of filing the present petition challenged the impugned order mainly on the ground that the respondent No.1 who has without exercising the power under Sec. 76B(1) of the Act directly passed the order under Sec. 76B(2) of the Act and therefore, the impugned order passed by the authority is null and void.