NARESH DHAKAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioners, who are the chairman of the respective Cooperative Societies, being aggrieved with the action of the respondents of amending the Bye-laws of the Gram Seva Sahakari Samiti. The Registrar, Cooperative Societies has proposed the amendment in the Bye- laws Nos.11 (2)(a) and 11(2)(b) of theGram Seva Sahakari Samiti and in the Bye-laws No.34 (2)(a) and 34 (2)(b) of the o'gn d'f'k cgqn~ns"kh; lgdkjh lfefr.

(2.) The grievance of the petitioners is to the effect that earlier, the members of the Co-operative Societies were having right to elect 11 members of the managing committee of the co-operative societies under loanee category and one member under non-

(3.) It is also submitted that above referred decision has already been affirmed by the Division Bench of this Court vide judgment dtd. 18/5/2022. Learned counsel for the petitioners has, therefore, argued that the respondents may be directed to conduct the election of the managing committee of the co-operative societies as per the un-amended Bye-laws.