KIRAN KAKATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both the writ petitions being inter-connected have been heard analogously and are disposed of by this common judgment and order.

(2.) In this writ petition the Petitioner is aggrieved by his removal from the Chairmanship of Assam State Cooperative Union by the impugned order dated 29.5.2010 (Annexure-H). The Assam State Cooperative Union ('the Union') which is a State Cooperative Union is primarily concerned with the promotion and development of the cooperation movement in the State of Assam. The said Union is managed and run by the managing committee. On expiry of the term of the earlier managing committee on 26.6.2009, the Petitioner was elected as the chairman in the annual general meeting ('AGM'), election. The proceeding of the AGM in which the election was also held electing the Petitioner as the chairman was approved by the Registrar of Cooperative Societies, Assam vide Annexure-B letter dated 1.7.2009.

(3.) Being aggrieved by the proceedings of the election and the results thereof, some of the members of the Society/Union made a petition dated 21.7.2009 to the Registrar for review of the approval contained in the aforesaid Annexure-B letter dated 1.7.2009. The petition was rejected by order dated 22.9.2009 against which an appeal under Section 80 of the Assam Cooperative Societies Act, 1949 was preferred to the Government of Assam in the Cooperation Department.