GURMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant writ petition has been filed with a prayer for issuance of a writ in the nature of mandamus or any other appropriate writ, order or direction to declare the petitioners as having been elected as members of the Managing Committee of Maluka Multipurpose Cooperative Agricultural Service Society Limited, Maluka, in the elections held on 11/1/2021; or in the alternative to issue a writ in the nature of mandamus directing the official respondents to hold the elections afresh, with a further direction to the DGP, Punjab to take disciplinary action against SHO, Police Station Dayalpura, for interfering in the election process.

(2.) In a nutshell, the grievance of the petitioners herein is that the election program of the Managing Committee of the aforesaid Society was formulated and elections were scheduled to be held on 11/1/2021. However, without holding said elections, the Returning Officer postponed the said election process for 13/1/2021 citing the law and order situation. It is also submitted that as on date, neither the elections have been held nor the election result has been declared and communicated to the Secretary of the Society, which is required to be done as per the provisions of the Punjab Cooperative Societies Act.

(3.) At this stage, counsel appearing on behalf of respondent No.12 Society would support the contentions as raised by learned senior counsel that no elections were held and the Proceedings Book pertaining to the said election process has not been submitted back to the Society by the Returning Officer.