HARIRAJ SINGH CHOUDHARY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Nirankar Singh, learned counsel for the petitioner, Shri Satyam Singh, learned Standing Counsel for the respondent Nos. 1, 2, 3, Shri Bal Mukund Singh, learned counsel for the respondent No. 4 and Shri Nikhil Kumar, learned counsel for the respondent No. 4.

(2.) This writ petition has been filed praying for the following relief:

(3.) Briefly stated facts of the present case are that the petitioner was elected as Chairman of the Committee of Management of the District Cooperative Bank Limited, Ghaziabad in the election held on 10th-11/5/2018. There are total 12 members of the Committee of Management. Learned counsel for the petitioner has stated that these 12 members have elected the petitioner as Chairman in the election held on 11/5/2018. The respondent Nos. 5 to 11 are elected members of the Committee of Management, who presented a notice for no confident motion in terms of Rule 455, 456 and 457 of the Uttar Pradesh Co-operative Societies Rules, 1968 (hereinafter referred to as the 'Rules, 1968') on 17/6/2022. Pursuant to the aforesaid notice for no confidence motion, the respondent No. 2 fixed the date, time and place of meeting and nominated the Additional District Magistrate (City), Ghaziabad as Presiding Officer for the meeting. However, on the date fixed i.e. 20/7/2022 the meeting could not be held by the Presiding Officer for administrative reasons as reflected in his order dtd. 19/7/2022 adjourning the meeting for 3/8/2022.