A SENTHIL MURUGAN Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

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

(2.) The petitioner herein is member of Pothaneri Primary Agricultural Co-operative Credit Society. On expiry of the Board turn in the month of April 2018, Election for the new board of Management for the said Society was notified by the 1 st respondent/State Election Commissioner, to fill up 11 post of Board of Directors. As per the notification fixed, the schedule of election as below:-

(3.) The petitioner filed nomination for the post of Board of Directors on 14.06.2019 and it was duly acknowledged by the Election Officer. 64 nomination were filed and on the next day the nomination were taken up for scrutiny. Without giving any opportunity to the petitioner, on 15.06.2019 at about 5.30 p.m, 20 nominations alone were accepted out of 64 and list of valid nomination was affixed in the notice Board of the Society. Out of 11 post, 2 candidates from S.C woman category and 3 candidates from General women category were declared elected as unopposed and election was to be conducted for the remaining 6 Directors on 21.06.2019.