Balram Nath vs The State Of Chhattisgarh 65 ... on 19 September, 2018

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Chattisgarh High Court

Balram Nath vs The State Of Chhattisgarh 65 ... on 19 September, 2018

Bench: Prashant Kumar Mishra

                                 1

                                                              NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                        WPC No. 2571 of 2018

    Balram Nath S/o Panku Ram Aged About 48 Years Member
     Cooperative Society Jagannathpur, Pratappur, Tehsil Pratappur,
     District Surajpur, Chhattisgarh

                                                      ---- Petitioner

                              Versus

   1. The State Of Chhattisgarh Through The Secretary, Department
      Of Cooperative Mahanadi Bhawan, Mantralaya, Naya Raipur,
      District Raipur, Chhattisgarh

   2. Registrar Cooperative Societies, Indrawati Bhawan, Naya Raipur,
      District Raipur, Chhattisgarh

   3. Joint Registrar Cooperative Societies, Ambikapur, District
      Surguja, Chhattisgarh.

   4. Chief Executive Officer Jila Sahkari Kendriya Bank Maryadit
      Ambikapur, District Surguja, Chhattisgarh.

   5. Santosh Singh Chairman Jila Sahakari Kendriya Bank Maryadit,
      Ambikapur, District Surguja, Chhattisgarh

                                                    ---- Respondent

For Petitioner Mr. AK Prasad, Advocate For Respondent /State Mr. AS Kachhwaha, Additional Advocate General Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 19/9/2018

1. Heard.

2. The petitioner would contend that respondent No.5 has served his term as Vice Chairman of District Central Cooperative Bank 2 Ltd., Ambikapur for the reason that his original term in the Primary Society to which he represents has come to an end.

3. Let the petitioner move before the jurisdictional Deputy Registrar by drawing appropriate proceedings under the Chhattisgarh Cooperative Societies Act, 1960 within a period of one month from today. On such application being filed, the Deputy Registrar, Cooperative Societies shall decide the same in accordance with law.

4. The writ petition is accordingly disposed of.

Sd/-

(Prashant Kumar Mishra) Judge Shyna

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