Purushothaman vs Thekkumbhagom Service Co-Operative Bank Ltd And Ors

The petitioner herein, who is a member of the first respondent co-operative bank, has approached this Court contending that election proposed to be

held on 31/1/2021 shall be deferred considering that Thekkumbhagom Grama Panchayath falls within a containment zone in the wake of Covid-19. It

was contended that, several members of the Society are expected to converge at one point and that may facilitate spread of pandemic. Accordingly,

petitioner sought for deferring the election.

When the matter was taken up today, learned standing counsel for the election commissioner Sri.R.Lakshmi Narayan submitted that, they have not

received any instructions either from the Local Administration or or from the Health Authorities objecting to the the conduct of the election.

Hence, I find no reason to order postponement of election to another date. However, it is made clear that appropriate decision shall be taken if any

instructions are received by the second respondent either from the local administration or from the health authorities. However, the election, which is

proposed to be held on 31/1/2021, shall be conducted strictly in accordance with the guidelines issued by the Government in connection with the Covid

â€" 19 protocol.

The writ petition is disposed of as above.