Allahabad High Court
Vidyut Transmission Karamchari ... vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 30 January, 2023
Bench: Sangeeta Chandra, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- WRIT - C No. - 729 of 2023 Petitioner :- Vidyut Transmission Karamchari Vetanbhogi Rin Sahkari Samiti Ltd. Lko. Thru. Santosh Kumar Deivedy Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Cooperative. Civil Secrt. Lko. And Others Counsel for Petitioner :- Anjani Nath Khare,Himanshu Kumar Bachhil Counsel for Respondent :- C.S.C.,Gaurav Mehrotra Hon'ble Mrs. Sangeeta Chandra,J.
Hon'ble Manish Kumar,J.
1. Heard learned counsel for the petitioner and Sri Gaurav Mehrotra, learned counsel who appears on behalf of the Respondents No. 1 to 3.
2. This petition has been filed with the following main prayer:-
"i. A writ, order or direction in nature of Mandamus commanding the opposite parties especially the opposite party no. 2 and 3 not to appoint any administrator and allow the present elected committee of management of the Vidyut Transmission Karamchari Vetanbhogi Rin Sahkari Samiti Limited, Lucknow to continue as interim committee of management after expiry of its term on 31.01.2023, with no power to take any policy decision, till the elections of the committee of management are held by the U.P. State Cooperative Election Commission, in the interest of justice."
3. It is agreed between the parties that similar writ petitions have been disposed of by Coordinate Bench of this Court in Writ-C No.7572 of 2022: Rachna Vajpayee and others Vs. State of U.P. through Principal Secretary Department of Cooperative Civil Secretariat Lucknow and others and in Writ-C No.7309 of 2022:Dhirendra Pratap Singh and others Vs. State of U.P. through Principal Secretary, Department of Cooperative Civil Secretariat Lucknow and others; decided on 18.10.2022.
4. This petition is also finally disposed of with a direction to the Respondent no.4- U.P. State Cooperative Societies Election Commission, to take appropriate measures for holding of Elections of the petitioners' Society at the earliest and in the meantime, if any Interim Committee has not been constituted, the same shall not be constituted and the present Committee of Management shall continue to manage the affairs of the Vidyut Transmission Karamchari Vetanbhogi Rin Shakari Samiti, Limited Lucknow, till Elections are held. However, the current Committee of Management although may be allowed to continue till the Elections are held, it shall not take any Policy decision or any financial decision, nor shall it induct any new member..
Order Date :- 30.1.2023 Darpan Sharma