AIR CORPORATION EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD. Vs. CENTRAL REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner is the Air Corporation Employees Cooperative Credit Society Limited, a thrift society comprising of members of Air India and erstwhile Indian Airlines Limited including Pilots, Cabin Crews, Managerial staff, Ground staff and other Sec. of employees, hereinafter referred to as 'Society'. It is registered under the Multi-State Co-operative Societies Act, 2002, hereinafter referred to, in short as 'Act'.

(2.) The petitioner challenges a communication from the third respondent, i.e., the Additional Registrar of Cooperative Societies, Chennai/R3 dtd. 10/1/2018 proposing to conduct an inspection to enquire into the records of the Society including the conduct of the General Body Meeting held in 2015 including the election of office bearers and the subsequent expulsion of members. Facts

(3.) The impugned proceedings have been instigated by two complaints dtd. 19/3/2016 and 28/10/2016 filed by members, and forwarded by the Air Corporation Employees Union to R1 alleging serious irregularities in the conduct of elections. One of the members who had expressed disgruntlement has been impleaded as R5 and has filed a separate counter as well as vacate stay petition in support of his stand.