RATNAKAR CHATURVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioners, who are the Ex. Chairman/ Directors of the District Central Cooperative Bank Limited, Satna have filed this writ petition challenging the orders 19/2/2019 (Annexure P-5) passed by the respondent No.4/Chief Executive Officer, District Central Cooperative Bank Limited, Satna, order dtd. 28/2/2019 (Annexure P-6) passed by the respondent No.3/Joint Director, Cooperative Societies, Rewa and the order dtd. 28/2/2019, which is an order again passed by the respondent No.3/Joint Director.

(2.)

(3.) The Case Of The Petitioners In Brief Is That They Are The Elected Members Of Their Respective Cooperative Societies And Were Elected As Directors Of The District Central Cooperative Bank On October, 2015 For A Period Of Five Years, Which Is To End In The Month Of October, 2020. The Case Of The Petitioners Is That Earlier Vide Notice dtd. 15/3/2017 The Respondent No.4 Declared The Parent ?? Societies Of The Petitioners As Defaulters. The Aforesaid Notice/Order Was Challenged By The Petitioners By Filing A Separate Revision Petition Before The Mp State Cooperative Tribunal, Bhopal And On 25/9/2017 All These Revisions Were Allowed By The Tribunal Holding That The Notice Has Been Issued Without Following Statutory Provisions As Contained In Sec. 48-Aa And 50-A(2) Of The Mp Cooperative Societies Act, 1960 (Hereinafter Referred To As "Act, 1960" ). According To The Petitioners, The Aforesaid Order 25/9/2017 Is Under Challenge In Mp No.594/2017 And The Said Petition Is Still Pending.