JAGJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition, the petitioners have challenged the notice dtd. 23/2/2023, issued by the Additional Registrar, Cooperative Societies, Bikaner Division, Bikaner on the ground that the proceedings under sec. 58(2)(c) of the Rajasthan Cooperative Societies Act, 2001 (hereinafter referred to as "the Act of 2001") are premature and void as the same can be taken up only after conclusion of the election.

(2.) The petitioner Munsaf Ali, present in person submitted that on 13/2/2023, 11 Directors have been elected while one seat remained vacant on account of rejection of nomination paper of respondent No.4, but the office bearers of the society have not yet been elected.

(3.) The petitioner argued that since the election of office bearers is underway, it cannot be said that the election process is over and hence, the proceeding under sec. 58 (2)(c) of the Act of 2001 is without jurisdiction.