RAMESHBHAI AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 1. Rule returnable today. Learned advocates Mr. Rana, Mr. Pandya and Ms. Vishen waive service of rule on behalf of the respective respondents.

(2.) WITH the consent of the learned advocates, the petition is heard and disposed of today.

(3.) THE petitioners in the present petition preferred under Article 226 of the Constitution of India are the elected members of the Board of directors of the Baroda District Central Cooperative Bank Limited (hereinafter referred to as, the Bank), a specified society within the meaning of Section 145-B (c) read with Section 74-C of the Gujarat cooperative Societies Act, 1961 (hereinafter referred to as, the Act ). In the elections held on 14th June, 2008 the petitioners have been elected as the directors of the Bank. Feeling aggrieved by the action of the respondents State Government and the Registrar of Cooperative Societies in nominating one member each and by appointment of a Professional director by the Administrative Committee and by the action of the administrative Committee in permitting the incharge Manager to vote at the election of the office bearers, the Chairman and the Vice Chairman of the Board of Directors, the petitioners have preferred the present petition.