M. LAXMINARSIMHA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition came to be filed seeking to issue a Writ of Certiorari calling for the records pertaining to impugned proceedings vide Rc.No.554/22/YB/C dtd. 31/5/2022 issued by respondent No.4 as illegal, arbitrary, contrary to the provisions of the Telangana Cooperative Societies Act, 1964 (for short "the Act") and also violative of Articles 14 and 21 of the Constitution of India and violative of principles of natural justice and consequently prayed to set aside the impugned proceedings.

(2.) The brief facts necessary for the disposal of the case are stated as under:-

(3.) It is the contention of the petitioner that without conducting any enquiry under Sec. 51 of the Act followed by surcharge proceedings under Sec. 60 of the Act giving an opportunity to the petitioner, and violating the procedure prescribed under the provisions of the Act, respondent No.4 has issued the impugned proceedings dtd. 31/5/2022 under Sec. 21AA(1)(b) of the Act declaring that he shall cease to hold office of respondent No.2/society with effect from 31/5/2022, for the residue of his term of office, and further held that he shall also be ineligible for being chosen as or for being a member of the committee through election or cooption for the subsequent two terms.