GOVERDHAN SINGH JAMWAL, S/O SH. KARTAR SINGH, R/O6 C/C GANDHI NAGAR, JAMMU Vs. B.S. MANHAS, S/O SH. GULAB RAI, R/O 25

JUDGEMENT

(1.) The petitioner Major General Rtd. Sh. Goverdhan Singh Jamwal was elected as chairman of J&K Ex-servicemen Co-operative Store Ltd. Bari Brahmana, a co-operative society on 12-11-2001 by the Board of Directors. The election of the petitioner was challenged in two petitions filed by the respondents before the Register cooperative Societies on the ground that in view of the provision coned in Rule 25(1) (e) & (i) and in section 9.4 of the Bye Laws of the society the petitioner was ineligible to contest and to be elected as chairman of the society.

(2.) Ld. Registrar by his order dated 03-08-2002 allowed both the petitions of the respondents and ordered that the petitioner (herein) shall cease to hold office of the chairman with immediate effect.

(3.) The petitioner challenged the order of the Registrar in the revision filed before the Tribunal on 19-08-2002. Another Bench of the Tribunal to which this case was assigned by its order dated 19-08-2002 stayed the operation of the impugned order ex parte inspite of the filling of a caveat by the respondents.