VIVIDH KARYAKARI SEVA SAHAKARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with consent of the learned Advocates for the respective parties.

(2.) By way of this writ petition, a challenge is raised by the Vivid Karyakari Seva Sahakari Society Ltd., Aawalgaon, District Jalna, established under the Co-Operative Societies Act, 1960 (hereinafter referred to as "the Act"), to the order dtd. 1/6/2023 passed by the District Co-Operative Election Officer, Jalna (Respondent No. 3), thereby, rejecting the objection raised by the petitioner Society and its claim to include the name of the petitioner Society in the voters list to the election of the District Central Co- Operative Bank Ltd., Jalna (hereinafter referred to as "DCCB, Jalna").

(3.) The facts in short are that the petitioner is a Society established under the Co-Operative Societies Act for the benefits of its members. The Society is entitled to vote in the election of the District Central Co-Operative Bank, Jalna through its representative. The term of the earlier body expired on 22/4/2022, however, the authorities appointed an administrator on the petitioner society. The election to the Society thereafter, were held only on 6/5/2023. The Chairman was elected in the first meeting which was held on 15/5/2023. The Society needs to nominate a person for a specific purpose to cast vote as representative of the Society in the election of the DCCB, Jalna.