K. S. PADWAL Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioners in OWP No. 949/2011, prayed that by issuance of Certiorari, order No. DRAJ/701-05 dated 07.07.2011 passed by respondent no. 4 be quashed.

(2.) During the pendency of the 1st writ petition, the Registrar, Co-operative Societies J&K Srinagar passed Order No. 45-SS of 2012 dated 14.08.2012, whereunder in terms of Sub Section 4 of the Section 29 of J&K Co-operative Societies Act, 1989 (for short the Act of 1989 ) appointed the Administrator for looking after the affairs of Sainik Co-operative House Building Society (for short the Society) till such time the managing body of the society was elected.

(3.) Admitted and undisputed position in respect of the petitioners is that they were elected as managing committee of the Society on 24.07.2008. Petitioners were to hold the office for a period of three years.