ANOOP KUMAR Vs. JOINT SECRETARY CO OPERATIVE

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition No. 12536 of 1995 as also Civil Writ Petition no. 11876 of 1995. The facts leading to the filing of the aforesaid writ petitions may be noticed.

(2.) The Nakodar Hindu Urban Co-operative Bank Ltd.., Nakodar, district Jalandhar, is a Co-operative Society registered under the Punjab Co-operative Societies Act, 1961, (hereinafter referred to as 'the Act') and the Rules made thereunder. The aforesaid Bank shall hereinafter be referred to as 'the Society'. The term of the elected Board of Directors of the Society expired in August, 1994, and under Section 26 (1-D) of the Act, Assistant Registrar, Co-operative Societies, Nakodar (in short 'A.R.C.S.') was appointed as an Administrator of the Society on August, 1994, whose term as such was to expire on February 28,1995, Section 26 (1-A) of the Act provides that the Managing Committee of any Co-operative Society may, subject to the approval of the Registrar, divide the area of operation of the Society into Zones for the purpose of the election of the Managing Committee. Rule 27 of the Rules provides that the Registrar of the Co-operative Societies may in such cases as he thinks fit divide the area of operation of Co-operative Society into zones not exceeding in number than the number of members to be election for the Managing Committee.

(3.) Section 26 (1-A) of the Act and Rule 27 are reproduced as under: