P.THANAPAL Vs. AJAY KUMAR BHALLA

JUDGEMENT

(1.) The applicant herein is an Indian Citizen repatriated from Sri Lanka. The Repatriate Co-operative Finance and Development Bank is a Multi-State Co-operative Society, called as 'REPCO Bank ' in short. (at the time of filing the Writ Petition and the Contempt Petition, later changed to Repatriate Co-operative Finance and Development Co- operative Society, but the petitioner alleges that the 4th respondent still retains the word 'Bank ' in breach of the instructions given by the Central Registrar).

(2.) The facts leading to this Sub-application are as below:-

(3.) Alleging that the instruction of the 3rd respondent issued pursuant to the order passed by this Court was not complied by the 4th respondent, but proceeding to conduct the election for the Directors, the petitioner filed a writ petition in W.P.No.26558/2019 and sought for a Writ of Mandamus to direct the 4th respondent, namely the Managing Director of REPCO Bank, to conduct the Board of Directors election, after carrying out necessary amendments, as per the instructions of the 3rd respondent/Joint Secretary (Co-op.), Central Registrar of Co-operative Societies in his letter dtd. 03/05/2019.