G.SENTHILKUMAR Vs. SECRETARY

JUDGEMENT

(1.) Heard the learned counsel appearing for the writ petitioner and the learned Special Government Pleader appearing for the respondents 1 to 4.

(2.) The petitioner, who is elected as a Director of the fourth respondent Society, approached this Court challenging the order passed by the first respondent Committee constituted by this Court.

(3.) The case of the petitioner is that the affected parties, whose nominations were rejected approached the first respondent Committee. After hearing them, the Committee passed an order appointing an Election Officer to conduct the fresh election, in which no opportunity was given to the petitioner. Hence, the petitioner has approached this Court by filing this writ petition.