Tukol, J. - (1.)This Writ Petition raises a question of some significance to employees working in Co-operative Societies governed by the Mysore Co-operative Societies Act, 1959 and the Mysore Cooperative Societies Rules, 1960.
(2.)The petitioner has been a member of the Gandhi Bazar Consumers' Co-operative Society, Shimoga, since 1963; and was one of the nominated members on the Committee of Management which elected him as Secretary at its meeting held on 14-8-1963. He was one of the nominated members under Order No. 1912/66-67 issued by the Assistant Registrar on 3-10-1966. This order was followed by a communication dated 27-10-1966: from that very Officer intimating the petitioner that his nomination had been withdrawn as he was not eligible to serve as Director on the Committee of Management of the Society under the provisions of Rule 16 (1) (c) of the Mysore Co-operative Societies Rules. 1960 (hereinafter called the Rulesl. The petitioner then filed the present writ petition on December 2, 1966 challenging the validity of the communication (document No. 3) and the provisions contained in Rule 16 (1) (c) of the Rules.
(3.)No counter has been filed on behalf of any of the respondents. Since the petitioner's nomination under Document No. 2 dated 3-10-1966 on the Committee of Management of the Gandhi Bazar Consumers' Co-operative Society Limited (Respondent No. 3) was for the year 1966-67, the period stipulated therein has since expired and the question of striking down Document No. 3 withdrawing the nomination of the petitioner on the Committee of Management does not survive.
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