BALAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of the parties, heard finally at admission stage.

(2.) By way of this petition, the petitioners are challenging the order dated 03.02.2021 passed by respondent no.2-Election Officer, rejecting the objection raised by the petitioners against deletion of name of petitioner no.1 from the provisional voter list for the election of respondent no.4-Nanded District Central Co-operative Bank Limited (for short, "NDCC Bank") and thereby refused to include name of petitioner no. 1 in the final voter list of the said NDCC Bank.

(3.) Learned counsel for the petitioners submits that petitioner no.2 society held a meeting of its managing committee members on 16.01.2020 and passed a resolution recommending name of petitioner no.1 as its delegate. However, in the provisional voter list published on 14.01.2021 by the NDCC Bank, name of petitioner no.1 was disqualified. Petitioners therefore filed objection on 25.01.2021, requesting therein to include name of petitioner no.1 in the final voter list of NDCC Bank as the delegate of petitioner no.2-society. By the impugned order, respondent no.2-Election Officer rejected the objection raised by the petitioners on the ground that petitioner no.2-society, of which petitioner no.1 is the office bearer, is a defaulter of the NDCC Bank.