MAHARAJ SINGH DHAKAD Vs. NARENDRA SINGH JADON

JUDGEMENT

(1.) THE petitioners have filed this petition against the order dated 26th November, 2013 (Annexure P -1) passed by M. P. State Cooperative Tribunal, Bhopal.

(2.) THE election of Primary Agriculture Credit Cooperative Society Rampurkalan was held on 18 -01 -2013 at Sabalgarh, District Morena. In the aforesaid election, Mr. Narendra Singh Jadon (respondent No.1) was declared as President of the Credit Cooperative Society. Other office bearers were also elected. One Maharaj Singh Dhakad (petitioner No.1) submitted a complaint before the Commissioner, Cooperative Societies that the declaration of result of President and other office bearers was illegal. Actually, Mr.Ramhet Dhakad received 7 votes and Mr. Narendra Singh Jadon received four votes in the election. However, the Election Officer illegally changed the proceedings and declared Mr.Narendra Singh Jadon as President of the Credit Cooperative Society. The

(3.) AUDIT Officer Mr. O.N. Sharma, conducted the enquiry in regard to election of Primary Agriculture Credit Society, Rampurkalan and submitted his report to the Deputy Registrar to the effect that there were irregularities committed in the election and signatures of some persons were forged by the Election Officer. Hence, declaration of result and conduct of election of the Society was illegal. On the basis of aforesaid report, the Deputy Registrar recommended the Commissioner for cancellation of election of the Cooperative Society and recommended holding fresh election of the Society vide order dated 13 -02 -2013. Thereafter, the Additional Commissioner, Cooperative Society vide order dated 04th September, 2014 in exercise of power under Section 80(A) of MP Cooperative Societies Act, 1960 [hereinafter referred to as "the Act, 1960''] set aside the election of the Cooperative Society held on 18/01/2013 and ordered that a fresh election be held.