OM PRAKESH MANN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Mr. S.S. Dalai, learned Counsel for respondent No. 4 has made statement that since election earlier postponed has now to be held on 27.11.2000 and schedule has been published, this writ petition has become infructuous, He has placed on record photo copy of the order of the Registrar. Co-operative Societies, Haryana dated 6.10.2000 as well as the schedule of dates concerning the conducting of election pertaining to Managing Committee of the Bhiwani Central Co-operative Bank Ltd., Bhiwani.

(3.) The controversy in brief as set out in the writ petition is that tenure of Board of Directors of the Managing Committee of the Bhiwani Central Co-operative Bank Ltd., Bhiwani came to an end on 13.1.1999. Earlier to the expiry of the term of Board of Directors, after competition of the process in respect of formation of Zonal Committees and preparation of the Zones and the voters list, informed the Registrar, co-operative societies for holding the election, who accordingly fixed the election on 24.5.1999 after issuing the schedule of election and the voters list after the same was displayed on the notice board. However, the Registrar by subsequent letter dated 11.3-2000, copy of which is Annexure P-3, on account of inadequate police force available postponed the election without fixing any next date. Subsequently, on a legal notice served on the Registrar, the date of election earlier postponed was fixed as 31.5.2000. The election programme was issued on 18.1.2000 vide Annexure P-4. However, this date of election was further postponed by another letter dated 10.4.2000, copy of which is Annexure P-5. This was challenged in the present writ petition seeking quashing of letter annexure P-5 postponing the election also stay of the same.