LAWS(PAT)-2019-11-37

RAMA SHANKER ROY Vs. STATE OF BIHAR

Decided On November 28, 2019
Rama Shanker Roy Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned AC to GP-19; learned counsel for the State Election Authority and learned counsel for the respondent no. 8, who has suo motu appeared.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) The petitioners allege that their memberships of the concerned PACS have been terminated on totally vague and non est ground of them having made wrong recommendation contrary to the bye-laws and interest of the society.