JOG SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the respondent No.3- Rajasthan co-operative Election Authority Jhalana Doongari, Jaipur issued notification dtd. 22/1/2023 (Annexure-1) pertaining to election of different marketing societies of Jalore. Thereafter, the respondent No.4-Election Officer, Jalore published a provisional electoral role dtd. 28/3/2023. Furthermore the petitioner is fully eligible to contest the election for the Director of Ahore Cooperative Marketing Society and thereby he was elected as a Director of the aforesaid Society.

(3.) Thereafter, the petitioner during voting procedure got the information that the Election Officer has committed a grave illegality in declaring election result as well as in preparing the voter list of the election in question wherein ineligible candidates are appointed as Director of the aforesaid Society despite of the fact that the candidates (respondent No. 6 to 12) did not have the required eligibility wherein they were required to have share capital of Rs.1000.00 (10 shares of the respective society) in the aforesaid society 30 days prior to the date fixed for election and another mandatory condition that the contesting candidates must have business of minimum Rs.5000.00 with the respective society. Thereafter the respondent No. 4 declared the impugned result dtd. 12/4/2023 (Annexure-2) and permitted several candidates to cast their vote despite ignoring the aforesaid mandatory conditions.