ADIWASI SEVA SAHAKARI SANSTHA Vs. HONBLE COLLECTOR

JUDGEMENT

(1.) Rule, with the consent of the learned Counsel for the parties made returnable forthwith and heard.

(2.) The above petition takes exception to the order dated 2/8/2011 passed by the Collector, Gondia whereby the Application of the petitioner Society for inclusion of the name of its delegate in the voters' list for participating in the elections to the Board of Directors of the Gondia District Central Cooperative Bank Ltd. came to be rejected.

(3.) In terms of the election programme for the said elections, the provisional list of voters was published on 18/ 5/2011. The petitioner Society is one of the Primary Societies, which is entitled to participate in the elections to the Board of Directors of the said Bank. In the provisional list of voters, against the name of the petitioner, there was a blank, thereby indicating that there was no delegate insofar as petitioner was concerned. The petitioner took an objection insofar as non-inclusion of its delegate is concerned by its letter dated 8/7/2011 forwarding therewith the Resolution passed by the petitioner Society on 7/7/2011 and thereby indicating that one Kashif Jama Abdul Gaffur Qureshi is its delegate and that his name should be included in the final list of voters. The said Application of the petitioner came to be rejected by the Collector by the impugned order dated 2/8/2011 on the ground that in terms of Rule 6(5) of the Maharashtra Specified Cooperative Societies Elections to Committees Rules, 1971, the name of the delegate in Form 1A was to be furnished by 29/6/2011 and that having not been done by the petitioner, the name of its representative could not be included.