S VELMURUGAN Vs. REGISTRAR OF CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioners are members of the Board of Directors of the Pondicherry Co-operative Milk Producers Union Ltd(PCMPU). They were superseded by the impugned order dated 6.9.2002. According to them, they are the duly elected members of the Pondicherry Co-op. Milk Producers Union Ltd., and the term of office is a period of three years from 1.1.2001 to 22.1.2003.

(2.) On 6.9.2002, they were served with the impugned order, superseding the elected Board of the Union and appointing the second respondent herein as a Special Officer for a period of three months with a direction to conduct a fresh election for the Committee.

(3.) In Para.7 to 16 of the impugned order, the first respondent has enumerated the grounds, which, according to him, are the grounds for issuing the impugned order.