(1.) THE petitioner has filed this petition under Articles 226/227 of the Constitution of India for quashing the order dated 3.6.2005 passed by the Deputy Registrar, Co-operative Societies. Hoshiarpur (respondent No. 3 herein) dismissing the election petition filed by the petitioner for setting aside the election of respondents No. 4 to 12; and the order dated 17.7.2006 passed by the Additional Registrar, Co-operative Societies, Punjab (respondent No. 1 herein), whereby on the revision filed by respondents No. 4 to 6, 8, 9 and 11, order dated. 22.02.2006 passed in appeal by the Joint Registrar, Co-operative Societies, Jalandhar (respondent No. 2 herein) in favour of the petitioner was set aside and the order of the Deputy Registrar, Co-operative Societies, Hoshiarpur dismissing the election petition of the petitioner has been restored.
(2.) THE petitioner is a member of the Gobindpur Khun-Khun Co-operative Agricultural Service Society Limited, Gobindpur Khun-Khun. (hereinafter referred to as 'the Society'). The election of the Managing Committee of the Society was held on 23.7.2004 for election of nine members. Fifteen persons, including the petitioner, filed nomination papers for nine seats. At the time of scrutiny, three persons had withdrawn from the contestand nomination papers of three persons, including the petitioner, were rejected. In this manner, only nine persons remained in contest, therefore, respondents No. 4 to 12 were declared as elected unanimously as members of Managing Committee of the Society.
(3.) AFTER the election, the petitioner challenged the election of respondents No. 4 to 12 by filing an election petition under Sections 55 and 56 of the Punjab Co-operative Societies Act, 1961 (hereinafter referred to as 'the Act') read with Rule 51 and Appendix 'C' of the Punjab Co-operative Societies Rules, 1963 (hereinafter referred to as 'the Rules') before the Deputy Registrar, Co-operative Societies, Hoshiarpur. The Deputy Registrar dismissed the election petition of the petitioner on 2005 while holding that the nomination papers of the petitioner were rightly rejected on the ground that columns of age, date and place of verification of the nomination papers were not filled.