JUGAL KISHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this writ petition the petitioner seeks to quash impugned letter dated 8-12-1994 (Annexure 4) where the Joint Registrar stayed the election and further prays that the petitioner be allowed to continue till the elections are held.

(2.) The petitioner being a share holder of the Bikaner Sahkari Upbhokta Wholesale Bhandar Ltd. Bikaner filed his nomination papers on 9-12--1994 for insuing election which was to be held on 14-12-1994 as per Election Programme Exhibit 3 but the respondent No. 2 stayed the election which is illegal and without jurisdiction.

(3.) On the other hand reply has been filled by the respondents stating that a uniform policy for elections for all the Co-operative Societies in the State of Rajasthan is being formulated and as soon as the policy is framed decision shall be taken by the Government to hold the election and to comp- lete the election within six months. He submits that if the election of the Bhandar is held according to Exercise 3, then after the election they will not able to contest election for the Apex Body as ths election of the other societies will be held according to new policy, Therefor, it it would not be proper to order for commencing of election process till the new policy is framed and in the decisions cited by the counsel for tiie petitioner there Was no such contingency.