G.BAKKAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed for issuance of a Writ of Mandamus to declare the action of 4th respondent in proceeding to conduct elections to the Board of Directors of the 5th respondent Bank under the provisions of Multi-State Cooperative Societies Act, 2002 (for short 'the Act') by issuing Election Notice dt.25/11/2020 containing the detailed election schedule, as being illegal, arbitrary and unconstitutional, and to set aside the said Election Notice and to direct the 2nd respondent to appoint Personin-Charge to run the 5th respondent till the bye-laws are amended by permitting the employees of Union Bank of India to become the members of the 5th respondent.

(2.) Initially, this Court by order dt.11/12/2020 passed the following interim order:

(3.) Subsequent to filing of the Writ Petition, respondent Nos.6 to 8 were impleaded as respondents in the Writ Petition.