Narendra Nath Tiwari
1. The petitioners are aggrieved by the order dated 31.1.2012 passed by learned Registrar, Cooperative Society, Jharkhand, Ranchi in Election
Misc. Case No. 2 of 2012 (Gauri shankar Vrs. Board of Directors of M/s. Navjivan Sahakari Grih Nirman Samittee, Baridih, Jamshedpur &
Ors.). By the impugned order, learned Registrar during pendency of the election petition has suspended the Managing Committee and nominated
one Rambabu Singh, C.E.O., Gamharia as Special Officer. The said order has been challenged by the petitioners mainly on the ground that learned
Registrar has no jurisdiction to suspend the Managing Committee during pendency of the election petition on the ground of any irregularity in the
election, unless the said issue is finally decided on the basis of the evidence adduced by the parties.
2. Mr. Indrajit Sinha, learned counsel, appearing on behalf of the petitioners, submitted that the impugned order amounts to granting relief to the
election petition without proper hearing and before final decision thereon. The order is wholly illegal and without jurisdiction. There is no provision
under the Jharkhand Cooperative Societies Act providing such power to the Registrar in the matter of election petition.
3. Learned S.C.I, appearing on behalf of the respondents, opposed the petitioners'' petition and submitted that learned Registrar has prima facie
found that the place of election was changed at the last hour and it was shifted from the office of the society to Durga Puja Pandal. On the basis of
the said prima facie material on record, has passed the said order suspending the Managing Committee and, in the meanwhile, appointing
Rambabu Singh as Special officer. Learned counsel, however, has not given any reply to the legal issue of the jurisdiction of learned Registrar to
pass such order.
4. I have heard learned counsel for the parties and perused the facts and material on record. The respondents have filed election petition being
Election Misc. Case No. 2 of 2012 before learned Registrar, Cooperative Society, Jharkhand, Ranchi. The petitioners have appeared and sought
time for filing their written statement. Learned Registrar granted time for filing reply, as prayed for by the petitioners(Opposite parties in the election
petition), but at the same time passed the said interim order suspending the Managing Committee and appointing one Rambabu Singh as Special
Officer. The petitioners have challenged the jurisdiction of learned Registrar to pass such interim order during pendency of the election petition,
which amounts to dislodging the elected Managing Committee. Learned counsel for the respondents have not been able to place any legal
provision under which the said power has been exercised by learned Registrar.
5. I, therefore, find no legal jurisdiction for passing order dated 31.1.2012 by learned Registrar, whereby he has suspended the elected Managing
Committee and in place thereof, has nominated Special Officer during pendency of the Election Petition.
6. For the aforesaid reasons, this writ petition is allowed. The order dated 31.1.2012 passed by learned Registrar, Cooperative Society,
Jharkhand, Ranchi in Election Misc. Case No. 2 of 2012 is quashed. Learned Registrar shall expedite the hearing and disposal of the election
petition.
