DOLA SINGH MAHANT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice confined to respondents No. 1 to 4. Mr. Pushpender Jaswal, learned Additional Advocate General, accepts notice on behalf of respondents No. 1 to 4.

(2.) By way of this writ petition, the petitioners have prayed for the following substantive reliefs:-

(3.) Brief facts necessary for the adjudication of this writ petition are that the elections for electing the Managing Committee of District Cooperative Union, Kullu, were held in the month of December, 2019, which term of the Managing Committee was to be of five years in terms of Rule 38(3) of the H.P. Cooperative Societies Rules 1971 as amended from time to time. The term of the Managing Committee was to come to an end on 30/12/2024. In terms of the proviso to Rule 38(3) of the Rules (supra), if the outgoing Managing Committee fails to initiate the election process 90 days prior to completion of its tenure, the Registrar shall appoint an Administrator under Sec. 37 of the Act and the Administrator so appointed shall conduct the elections of the Managing Committee within six months of its appointment.