RAVINDER SINGH WARAICH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE crux of combination of the facts, culminating in the commencement, relevant for disposal of the present writ petition and emitting from the record, is that in the wake of election of office bearers of the Board of Directors of THE Kurukshetra Central Cooperative Bank Limited-respondent No. 3 (for brevity "the respondent-Bank"), the petitioner was elected as its Chairman on 02.06.2008, in view of the provisions of THE Haryana Cooperative Societies Act, 1984(hereinafter to be referred as "the Act) and the rules framed thereunder. THE majority of the elected Directors of the respondent-Bank were not satisfied with the functioning of the petitioner and they moved representation dated 03.05.2011, to consider the resolution of 'No Confidence Motion' against him(petitioner). THE Managing Director of the respondent-Bank issued the notice/agenda dated 04.05.2011(Annexure P-1) for the meeting, scheduled to be held on 20.05.2011 for the said purpose.

(2.) AGGRIEVED by the action of the respondents, the petitioner challenged the issuance of notice/agenda dated 04.05.2011(Annexure P-1) by way of earlier Civil Writ Petition No. 8296 of 2011, which was dismissed by this Court by virtue of order dated May 10, 2011.

(3.) THE petitioner still did not feel satisfied and preferred the instant writ petition, challenging the impugned resolution(Annexure P-2) of 'No Confidence Motion', invoking the provisions of Articles 226/227 of the Constitution of India.