Allahabad High Court
C/M Engineers' Evam Karmchari Sahkari ... vs State Of U.P., Thru. Secretary, Deptt. ... on 2 August, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- MISC. BENCH No. - 7256 of 2010 Petitioner :- C/M Engineers' Evam Karmchari Sahkari Avas Samiti Ltd.& Anr. Respondent :- State Of U.P., Thru. Secretary, Deptt. Of Cooperation & Ors. Petitioner Counsel :- Anurag Kumar Singh Respondent Counsel :- C.S.C.,K.S. Pawar Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
Heard learned counsel for the petitioners Sri Anurag Kumar Singh and Sri K.S. Pawar for respondents 2 and 3.
Sri K.S. Pawar, appearing for respondents 2 and 3, says that the dates of election have been notified as far back as on 30.6.2010 and 11.9.2010 has been fixed for election of Committee of Management and 12.9.2010 has been fixed for election of Chairman and Vice Chairman. Under the circumstances, we direct that the elections may be held as per schedule, but in the meantime, the Administrator shall not be appointed, if he has not been appointed yet.
The petitioners are also directed to cooperate with the Registrar in the matter of holding elections and complete the formalities, including deposit of required fee etc. In case the petitioners do not cooperate in holding the elections, it would be open to the Registrar to approach this Court and get this order modified.
The writ petition is disposed of accordingly. Order Date :- 2.8.2010 Sachin