RAJENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By way of present writ petition, the petitioner is challenging the order dated 18.01.2021 passed by respondent No.3 thereby the name of the petitioner is removed from the final voters list of respondent No.4 Parbhani District Central Co-operative Bank Limited, Parbhani (hereinafter for the sake of brevity referred to as "respondent No.4 Bank").

(3.) The petitioner is a member and valid voter of respondent No.5 society. The petitioner is elected Chairman of respondent No.5 society. Respondent No.3 has issued letter on 27.12.2019 inviting therein the resolution from all Vividh Karyakari Seva Sahakari Societies and other societies within the jurisdiction of respondent No.4 Bank till 5.7.2020 for preparation of provisional voters list for the election of respondent No.4 Bank. In view of the same, respondent No.5 society has passed resolution on 23.01.2020 thereby the name of the petitioner has been forwarded as delegate/representative of the society in the elections of respondent No.4 Bank. The name of petitioner is included in the provisional voters list of respondent No.4 Bank at Sr. No. 40 in the societies constituency Shengaon, District Hingoli. On 16.01.2021 respondent No.6 has submitted objection against the petitioner before respondent No.3 stating therein that respondent No.5 society is defaulter society and as such, the name of the petitioner be removed from the voters list of respondent No.4 Bank. All documents were submitted before respondent No.3 to show that respondent No.5 society is not defaulter society. However, by impugned order dated 18.01.2021 respondent No.3 has sustained the objection and removed the name of petitioner from the final voters list of respondent No.4 Bank.