ELAYAPPAN Vs. DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

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

(2.) These two petitioners are the elected members of the 2nd respondent/S.414, R.Jaderpalayam Co-operative Society. They were elected as Directors of the Board for the said society in the election held on 07.08.2018. In the said election, the petitioners along with nine others were declared elected as unopposed. Following the election of Directors of Board, the election for the President and Vice President was held on 11.08.2018.

(3.) The allegation of the petitioners 1 & 2 in this Writ Petition is that, though they presented nomination for the post of President and Vice President respectively which has to be from the Board of Directors, the 3rd respondent/Election Officer, did not give them any receipt for their nomination but declared 4th & 5th respondents as President and Vice President elected unopposed. The petitioners, immediately made objection regarding the illegal procedure adopted by the 3rd respondent and same was not considered. Hence, the 1st petitioner has filed Writ Petition in W.P.No.21601 of 2018, to declare the election of President and Vice President as null and void, without considering the nomination made by the 1st petitioner. The said Writ Petition was withdrawn with liberty to file appeal under Section 90 of the Tamil Nadu Co-operative Societies Act.