BOARD OF MANAGEMENT OF GENERAL INSURANCE CORPORATION EMPLOYEES COOPERATIVE THRIFT AND CREDIT SOCIETY LTD Vs. JOINT REGISTRAR CHENNAI REGION CENTRAL REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Though the W.V.M.P.No.2284 of 2003 and W.P.M.P.No.42622 of 2003 are listed, by consent of parties, the main writ petition itself is taken up for hearing and disposal.

(2.) The petitioner is the Board of Management of General Insurance Corporation Employees Cooperative Thrift and Credit Society Limited. The writ petition is for an order forbearing the respondent viz., the Joint Registrar (Chennai Region), Central Registrar of Cooperative Societies from taking any further action on the basis of the complaint which is the subject matter of show cause notice dated 26.4.2002.

(3.) The petitioner-society was issued with the said show cause notice in respect of certain irregularities alleged to have been committed by the Board of Management of the said society. The petitioner earlier filed W.P.No.24414 of 2002 before this Court questioning the said show cause notice. However, taking into consideration of the fact that the petitioner submitted the explanation to the show cause notice even on 20.6.2002, this Court dismissed the writ petition with a direction to the respondent herein to consider and pass orders with reference to the explanation/objection of the petitioner in accordance with law, by order dated 11.8.2003. Since the respondent did not dispose of the show cause notice and the explanation as directed, the Board called a meeting of the general body on 4.12.2003. In the said meeting as many as 143 members all over India participated and resolved to conduct the election to the Board, as the period of the Board comes to an end on 20.12.2003. In the circumstances, according to the petitioner, the respondent shall be prevented from taking action on the basis of the complaint which is the subject matter of the show cause notice dated 26.4.2002.