GURVINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order proposes to decide together two identical writ petitions bearing CWP No. 9572 of 2013 and CWP No. 9574 of 2013. However, for the facility of reference, facts are being culled out from CWP No. 9572 of 2013. Petitioners have challenged the action of the respondent authorities, while not allowing them to contest the election of respondent Cooperative Bank. Further, the petitioners seek a writ in the nature of Certiorari for quashing the election of respondent No. 7, as unopposed.

(2.) As the polling was scheduled for 6.5.2013, notice of motion was issued on 3.5.2013, by passing the following order:-

(3.) Learned counsel for the petitioners submits that resolutions passed by the respondent Cooperative Societies, which were to be represented by the petitioner, were not entered in the appropriate register and in the voters list of the respondent Cooperative Bank, so as to deny the right of the petitioners to contest the election. He further submits that action of the respondent authorities was based on extraneous considerations. He finally prays that election of respondent No. 7, held in most arbitrary and illegal manner, may be set aside allowing the present writ petition.