SAROJ Vs. REGISTRAR, CO-OPERATIVE SOCIETIES AND ORS.

JUDGEMENT

(1.) The election of the Managing Committee of the Board of Directors of the Jind Cooperative Sugar Mills Limited, Jind (hereinafter referred to as the "Sugar Mill") was held on 19.04.2015, for which the Deputy Registrar, Cooperative Societies, Rohtak, was appointed as the Returning Officer. The area was divided into 9 different zones and the election programme was prepared as under:-

(2.) The petitioner and respondent No.4, along with other candidates, contested the election of the Managing Committee of the Sugar Mill from Zone No.3-Uchana (reserved for female). After the poll, counting was held on the same day on 19.04.2015, in which the petitioner secured 939 votes as against respondent No.4, who had secured 940 votes and was declared elected.

(3.) The petitioner has challenged the election of respondent No.4 in the present writ petition as a Member/Director of the Managing Committee of the Sugar Mill from Zone No.3, on the ground that respondent No.4 was debarred from contesting the election of the Managing Committee of any of the cooperative societies for five years w.e.f. 25.07.2014 by the Deputy Registrar, Cooperative Societies, Rohtak, vide his order dated 19.09.2014, passed under Section 28(3) of the Haryana Cooperative Societies Act, 1984 (hereinafter referred to as the "Act"), against which respondent No.4 filed Appeal/Coop. No.16 of 2015 before the Registrar, Cooperative Societies, Haryana, in which order dated 19.09.2014 was stayed on 25.03.2014. Consequently, on the basis of the stay granted by the Registrar, Cooperative Societies, Haryana, respondent No.4 was allowed to contest the said election by the Returning Officer.