K NATARAJAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) These batch of writ petitions are filed in respect of the irregularities, illegalities, malpractices and corrupt activities occurred in the process of election conducted to elect the members of the Board for various Co-operative Societies registered under the Tamil Nadu Co-operative Societies Act, 1983, across the State.

(2.) The respective learned counsels, appearing on behalf of the writ petitioners, largely made complaints that the irregularities and illegalities crept in even from the initial stage of election. It is relevant to state that at the time of filing of nominations and even at the time of scrutiny and thereafter various irregularities and illegalities were identified and in some cases, the Election Officers colluded with some contesting candidates and made the election an empty formality.

(3.) At the outset, the allegations are mostly related to violation of the procedures prescribed under Rule 52 of the Tamil Nadu Co-operative Societies Rules and large scale irregularities, illegalities and corrupt activities.