RAMAN SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this writ petition, the petitioner has challenged the order dated 14.2.2000, passed by the Registrar, Coop. Societies, Punjab. The said order is produced as Annexure P/5 with the writ petition.

(2.) THE elections to the Board of Directors of Pathankot Hindu Urban Coop. Bank Limited, respondent No. 4 (hereinafter referred to as "the Bank"), were held on 8.6.,1998. The petitioner was one of the seven persons elected to the Board of Directors of the Bank. Earlier the petitioner had taken a loan from the bank. 4.6.1998 was the date of nomination and scrutiny. Petitioner contends that on that date, he went to the Bank Manager and asked him about the amount due and then deposited Rs. 75,000/- and obtained a certificate of even date copy Annexure P/6 from the Manager of the Bank. It is certified in the certificate as under :-

(3.) THE petitioner contends that he was not a defaulter as per the certificate and even otherwise, he has deposited the whole amount before the impugned order was passed. The details of deposit of further amounts have been mentioned in para No. 9 of Annexure R/4-1 which are as under :-