BIPEEN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Office is directed to correct the designation of the respondent no. 3 as " The Conducting Officer-cum-Assistant Registrar, Cooperative Societies, Giridih" in the cause title of the writ petition.

(2.) At the request of learned counsel for the petitioner, the defects, as pointed out by the office, are ignored.

(3.) The present writ petition has been filed for quashing amended election programme issued under the signature of the respondent no. 3 on 17/10/2022 (Annexure-7 to the writ petition) whereby the earlier election programme issued for conducting the election of Jaruadih Primary Agriculture Credit Cooperative Society (PACCS), Block-Bengabad, District- Giridih has been cancelled on objection raised by some members/representatives of the said PACCS with respect to irregularities allegedly committed in preparing the membership/voter list and new dates for conducting the election of said PACCS have been announced.