V.SELVAM Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of Certiorarified Mandamus to call for the impugned election notification on the file of the first respondent vide Proceedings in Na.Ka.No.6657/2018/Koo.The1 dated 19.02.2019 pertaining to the Pudukkottai District Central Co-operative Bank, Pudukkottai and quash the same as illegal and further direct the first respondent to complete the election process for MM-396 Sampattuviduthi Agricultural Co-operative Credit Society, Pudukkottai and thereafter, to conduct election for the Pudukkottai District Central Co-operative Bank, Pudukkottai within stipulated time.

(2.) By consent, the writ petition is taken up for final disposal and disposed of by this order.

(3.) Heard Mr.S.C.Herold Singh, learned Counsel for the petitioner, Mr.G.Rajendran, learned Standing Counsel for the first respondent and Mr.K.Chellapandian, learned Additional Advocate General assisted by Mr.A.K.Baskarapandian, learned Special Government Pleader appearing for the respondents 2 to 5.