BABUSAHEB DEVIDASRAO BORADE Vs. ADDITIONAL DIVISIONAL COMMISSIONER

JUDGEMENT

(1.) The petitioner is a director and member of the managing committee of the respondent No. 4/Vividh Karyakari Seva Sahkari Society Limited, Dhoksal, Tq. Mantha. The said respondent No. 4/primary society is a member of the respondent No. 3 specified co operative society i. e. the Jalna District Central Co operative Bank Ltd. The elections for the managing committee of the respondent No. 3 specified society are declared. The petitioner was a delegatee of the respondent No. 4 primary society for election of the managing committee of the respondent No. 3 specified society. The petitioner filled in his nomination form as a delegatee of the respondent No. 4 primary society for the said election of the managing committee of the respondent No. 3 specified society from the economically weaker section. The nomination paper of the petitioner came to be rejected at the time of scrutiny by the respondent No. 2/Election Officer on the ground that the petitioner is representing the respondent No. 4/primary society which is a defaulter of respondent No. 3 specified society. The petitioner filed an appeal before the respondent No. 1 who also dismissed the appeal holding that the petitioner is a director of the respondent No. 4 primary society. The said respondent No. 4 primary society is a defaulter of respondent No. 3 specified society and as such, is disqualified for being director of respondent No. 3 specified society. The petitioner assails the said order in the present writ petition.

(2.) Shri Bagal, the learned counsel for the petitioner strenuously contended that :

(3.) Shri Dighe, the learned Assistant Government Pleader submits that the director would come within the ambit and purview of the term "office bearer" of the primary agricultural co operative credit society.