T.K. Kunhiraman vs Registrar of Co-Operative Societies and Others

K. Surendra Mohan, J.—The petitioner, a former Vice President of the third respondent Bank has filed this Writ Petition challenging certain actions of the Administrative Committee. According to the petitioner, the Administrative Committee has not initiated any action for the conduct of an election to the Managing Committee of the third respondent Bank. It is also alleged that by issuing Exts.P8 to P10 the Administrative Committee is trying to remove members of the society, in violation of the law. The Spl. Govt. Pleader Sri. D. Somasundaram, on instructions, submits that the term of the Administrative Committee would expire only on 29.6.2012. With the object of conducting an election to the Managing Committee before the expiry of the above term, the committee would pass the necessary resolution before 30.6.2012. It is also submitted that the notices Exts.P8 to P10 produced by the petitioner are not the notices proposing to remove the members. If at all any member is to be removed, such removal would be only in compliance with Rule 16(3) of the Kerala Co-operative Societies Rules, 1969.

In view of the above, this Writ Petition is disposed of recording the said undertaking of the Spl. Govt. Pleader and directing the Administrative Committee of the third respondent to abide by the said undertakings.