KALYAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition under Article 226 / 227 of the Constitution being aggrieved by the illegal and arbitrary action of the respondents in conducting elections in respect of the District Cooperative Krishi Evam Gramin Vikas Bank Shivpuri (hereinafter referred to as the Society). The contention of the petitioner is that while conducting the elections of the Society, the percentage of reservation of delegates is determined to the extent of 90% which is more than the constitutionally permissible percentage of 50%, and therefore, the same deserves to be set aside.

(2.) As per averment made by the petitioner in the writ petition, there are about 8100 members of the Society and the following is the break-up of percentage of the reservation done in respect of the delegates of the Society. <FRM>JUDGEMENT_1406_ILR(MP)_2008Html1.htm</FRM>

(3.) Petitioner has raised various grounds assailing the process of election and has relied upon a judgment delivered by a Division Bench of this Court in W.P. No. 1013 of 1996 (Anand Manohar Tambe Vs. State of M.P. and others) decided on 12th December, 1996.