IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of CWP Nos. 13311, 13323 and 13443 of 2007 as common questions of facts and law are involved in these writ petitions.

(2.) PETITIONERS , namely Iqbal Singh (CWP No. 13311 of 2007), Gurbachan Singh (CWP No. 13323 of 2007) and Karnail Singh (CWP No. 13443 of 2007) who are three, out of six elected committee members, elected from different zones of respondent no. 3-The Nabha Primary Cooperative Agricultural Development Bank Limited, Nabha (for short Primary Bank) have filed the aforesaid respective writ petitions challenging the action of the respondents whereby they have been ordered "to be ceased to be the members of the Managing committee of the Primary Bank, on account of having absented themselves from three consecutive meetings of the Board of Directors of respondent no. 3-Primary Bank held on 4.10.2006, 5.3.2007 and 26.3.2007".

(3.) FACTS in brief are that petitioner was elected as a member of the Managing Committee/Board of Directors of respondent no.3-Primary Bank, in the election held on 6.8.2005 from Tohra Zone. In all, six Committee Members were elected from different zones. Apart from the elected members, co-option of two committee members from the weaker sections has also to be made as per Section 26-A of the Punjab Cooperative Societies Act, 1961 (for short the 1961 Act). As per provisions of Bye Law 28 of the registered Bye Laws of the Primary Bank, the members of the Managing Committee/Board of Directors are also required to elect from amongst themselves the office bearers i.e. the President and Vice President of the Primary Bank.