NARAYAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioners have challenged the order dtd. 6/4/2023, whereby proceedings of elections of the Chhatargarh Kraya Vikraya Sahakari Samiti Limited, Chhatargarh (hereinafter referred to as 'the Samiti') has been stayed by the Election Officer.

(2.) Mr. Divik Mathur, learned counsel for the petitioners navigated the Court through the relevant clauses of the bye-laws of the Society, more particularly, Clauses 5, 9(4), 9(5)(ii) and 10 thereof and informed that as per Clause 10 of the bye-laws, the Board would comprise of 16 Members, out of which, 7 would be elected from Primary Co-operative Society, 5 from private agriculturists/farmers, 3 Members are to be nominated by the State Government/Registrar and one Member being the Manager of the Society.

(3.) Learned counsel then stated that the petitioners had submitted their nomination for Executive Committee or Members of the Board of Directors pursuant to election notification dtd. 22/3/2023 issued by the State Co-operative Election Authority.