BANSHIDHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By these writ petitions, a challenge is made to the orders, by which, Administrators have been appointed in the Cooperative Societies. The appointment of Administrators is apprehended in few other writ petitions. A direction is also sought for holding election.

(2.) Learned counsel for petitioners submit that before completion of tenure, respondents were under an obligation to notify the election. They have failed to do so thus elections were not conducted in time. The respondents have appointed Administrators due to completion of tenure of the elected body. An officer of the Department has been appointed to administer many societies, which is not humanly and practically possible. In view of above, impugned orders may be interfered with a direction to the respondents to continue the elected body to administer the affairs of the Societies.

(3.) It is also submitted that in the similar cases, an interim order has been passed by the Co-ordinate Bench of this Court thus keeping in mind the aforesaid, operation of the impugned order may be stayed.