K. SRIDEVI Vs. THE GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Writ Petition is filed for a mandamus to declare that the meeting held on 30 -9 -2014 for discussing No Confidence Motion against the petitioner is illegal.

(2.) THE petitioner is the President of the District Co -operative Central Bank Limited, Kurnool (for short the Bank). On 2 -9 -2014, notice of No Confidence Motion was issued informing the petitioner and all the Directors of the Bank that a meeting will be held on 22 -9 -2014 for discussing the No Confidence Motion. On 22 -9 -2014, the meeting was not held as respondent No. 3 was stated to be not well and the same was displayed in the notice board. The petitioner specifically pleaded, with reference to which there is no dispute that on the following day the meeting was not held and in the meantime respondent No. 1 has granted stay of meeting on 23 -9 -2014 on the allegation that one of the Directors was kidnapped. The said order was vacated by respondent No. 1 on 29 -9 -2014. The petitioner has pleaded that without issuing further notice, respondent No. 3 has hurriedly held the meeting on 30 -9 -2014 wherein the No Confidence Motion was stated to have been passed against the petitioner.

(3.) RESPONDENT Nos. 7 to 21 got themselves impleaded in the Writ Petition.