KARTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The precise question which arises for determination in this case is whether the tenure of a managing committee of a cooperative society would start from the date of election or from the date of assuming charge or from the date the election of the Executive Committee, including those of the co-opted members, and the election of the office bearers is complete.

(2.) According to the petitioners, since the first meeting of the Managing Committee. and of the office-bearers and the co-opted members was held on May 26, 1986, their terms will expire on May 25, 1989; and they seek a declaration that they have got a right to continue in the office till May 25, 1989.

(3.) The brief facts for the appreciation of the controversy are these.