BHAGWAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the present writ petition has been preferred against the order dated 09.09.2019, whereby the Administrator has been appointed, however in changed circumstances, Mr. Joshi, learned senior counsel submitted that petitioner would be satisfied if an appropriate direction be issued to hold election, which it is otherwise required by virtue of provisions of Section 30(1)(C) of the Act of 2001.

(2.) Mr. Mrigraj Singh, learned counsel appearing on behalf of the respondents-State fairly submitted that though the State is otherwise bound by the statutory period of six months/one year (as the case may be), to hold the election, however it will be ensured that elections are held as early as possible subject to outer limit given under Section 30(1)(C) of the Act of 2001.

(3.) Having regard to the arguments advanced by the learned counsel for the petitioners; statutory duty of the State to hold elections even prior to the completion of existing Board; it is deemed expedient and hence ordered that the respondents-State shall hold elections of the respondent No. 4 - Sirohi Central Cooperative Bank, Sirohi (Raj.) by 31.03.2020.