P.RENU KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners and the Learned Counsel for the Respondents.

(2.) The petitioners in are the members of the Tamil Nadu Fisherman Welfare Board. The 1st petitioner/Renu Kumar was elected as one of the Director for the Panayurkuppam Fisherman Co-operative Society (J.J.155) for the year 2018 - 2023 and subsequently, he was elected as President of the said Society. Likewise, the 2nd petitioner/Rajkumar, was elected as Director of Uyalikuppam Fisherman Co-operative Society (G-1574) and subsequently, he was elected as a President of the said Society for the period 2018-2023. Being the elected President of Fisherman Co-operative Societies, the petitioners are eligible to contest the election for the Tamil Nadu State Fisherman Co-operative Federation, which was scheduled to be held on 01.07.2019, as per the notification issued by the Election Officer under Rule 52(5) of the Tamil Nadu Co-operative Rules, 1998. For the said federation, 17 administrative members has to be elected from among the elected Directors of Primary Co-operative Society. As per the notification of the 1st respondent, the dates for receiving nomination and finalisation of nomination was fixed as below:- 24.06.2019 From 10.00 a.m to 5.00 p.m - Submission of nomination 25.06.2019 From 11.00 am to 4.00 p.m - Scrutiny of nomination at 5.00 p.m publication of list of eligible candidates. 26.06.2019 From 10.00 am to 4.00 p.m - Withdrawal of nomination and at 5.00 P.M release of Final list of contesting candidates

(3.) The eligible criteria for contesting the election :-