LAXMANNAGARI SHASHIDHAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this Writ Petition, petitioner seeks to declare byelaw 24(viii) of the South Central Railway Employees' Cooperative Credit Society Limited as it is inconsistent with Sec. 44(2) of the Multi-state Cooperative Societies Act, 2002 along with the Multi-State Cooperative Societies Rules, 2002, as illegal. A consequential direction is sought to allow petitioner to participate by accepting his Application without referring by-law 24(viii) of the Act as Board of Director, pursuant to notification dtd. 11/11/2023 issued by the 3rd respondent.

(2.) It is the case of petitioner that he has been working as Tech-1/DSL/MLY in South Central Railway and participated in the election of South Central Railway Employee's Cooperative Credit Society Ltd. in 2013 and 2018 and selected as Delegate and later as Director to the General Body. It is stated that the 3rd respondent Society issued notification dated 28-082023 to conduct election of Delegates to the General Body; election was conducted on 10/10/2023 and 12/10/2023 and results also were declared and 210 members elected as Delegates of General Body of the 3rd respondent society. Petitioner was elected as one of the Delegates for Constituency No.7.

(3.) This Court while issuing notice before admission on 16/11/2023, directed the respondent authorities to accept the Application of petitioner and allow him to participate in the election as Board of Director, pursuant to the notification dtd. 11/11/2023 of the 3rd respondent.