PERMINDER SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This judgment shall decide petitions filed by Parminder Singh (C. W. P. No. 1881 of 2007) and by Jasminder Singh (CWP No. 137 of 2007).

(2.) This case relates to the disputed election to the Board of the Ropar District Cooperative Milk Producers Union Limited (hereinafter referred to as the Milk Union). The Milk Union is a central society and its members are only primary societies.

(3.) The two candidates were Jasminder Singh, President of the Shantpur Milk Producers Co-operative Society Limited (hereinafter referred to as the Shantpur Society) and Parminder Singh President of the Bhaibalpur Milk Producers Co-operative Society Limited (hereinafter referred as the Bahibalpur Society) Both societies were part of Zone 5, one of the 12 zones for which elections to the Board of the Milk Union were held in February 2005. Parminder Singh, as representative of the Bhaibalpur Society, defeated Jasminder Singh, the representative of the Shantpur Society in a direct contest. The winning margin was considerable.