DISTRICT CRICKET ASSOCIATION, HANUMANGARH Vs. REGISTRAR, COOPERATIVE SOCIETIES CUM REGISTRAR INSTITUTION

JUDGEMENT

(1.) The instant writ petition impugns the order dtd. 24/5/2024 passed by the Deputy Registrar, Co-operative Societies, Hanumangarh, whereby the respondent no.3 - Ms. Manju Saharan, officiating Inspector has been appointed as Election Officer and the Election Officer namely Surja Ram Bishnoi, who was appointed by the petitioner no.2 on 9/5/2024 has been removed.

(2.) Before making submissions about the correctness, legality and propriety of the order impugned, Mr. Vikas Balia, learned Senior Counsel appearing for the petitioners laid the factual canvass as infra:-

(3.) Mr. Balia, learned Senior Counsel at the outset branded the order impugned to be vindictive and arbitrary, alleging the same to have been passed in order to overreach the process and to render the petitioners' earlier writ petition redundant.