SATYAJIT BASU Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The legality and/or validity of the proceeding of the requisitioned meeting of the Board of Directors held on 21st April, 2006 at the Conference Hall of the Jalpaiguri Central Co-operative Bank Ltd., has been challenged by the removed Chairman of the Board of Directors in this writ petition.

(2.) The Board of Directors is composed of nine elected Directors, three State nominees, one nominee from the Zilla Parishad and one nominated by the employees.

(3.) Out of these fourteen members of the Board of the Directors, eleven members have the voting right.