RAM LAL SAHNI Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) In this petition under Articles 226/227 of the Constitution of India, the petitioner has impugned the order of the respondent dated May 25, 1990, vide which he appointed three Administrators for the management of the Panchkula Urban Co-operative Bank Ltd., Panchkula for a period of six months or till the election is held, whichever is earlier.

(2.) It is not necessary to give the facts in detail. Suffice it is to say that the Panchkula Urban Co-operative Bank Ltd., Panchkula (hereinafter referred to as the Bank) is a registered society under the Punjab Co-operative Societies Act. The management of the Bank vests in the elected Managing Committee. The management was elected on the April 19, 1987. The Managing Committee convinced a meeting on June 18, 1987 at 11.00 a.m. for the election of the office bearers among the Directors of the Bank. The office bearers were duly elected. The Managing Committee was suspended on June 23, 1989 under Section 34 of the Haryana Co-operative Society Act, 1984 and on December 15, 1989, the Board of Directors were removed, by the Deputy Registrar, Co-operative Societies.

(3.) It was urged by the learned counsel for the petitioner that since the Managing Committee of the Bank was constituted on June 19, 1987 and the life of the Managing Committee was for three years, the respondent could not appoint Administrators for managing the affairs of the Bank.