SHRIRAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By notification dated 8-7-2019 issued by the Institute of Cost Accountants of India, a statutory body constituted under the provisions of the Cost and Works Accountants Act, 1959, the petitioner was declared as elected member of the Western India Regional Council ('the said Council') of the Cost Accountants of India for the term 2019 - 2023. In the meeting of the said Council held on 8-8-2019, the petitioner was declared as the Chairman of the said Council.

(2.) By an order dated 9-8-2019 issued by the Secretary (Acting) of the Institute of Cost Accountants of India, Kolkata, in exercise of his power conferred under Regulation No.119 of the Cost and Works Accountants Regulations, the election of the petitioner as the Chairman of the said Council is declared as null and void. This is the subject-matter of challenge in this petition.

(3.) We have heard Shri Anand Jaiswal, the learned Senior Advocate, assisted by Shri R.S. Kalangiwale, Advocate for the petitioner; and Shri Subodh Dharmadhikari, the learned Senior Advocate, assisted by Shri N.A. Padhye, Advocate for the respondent Nos.2 and 3.