STATE CO-OPERATIVE ELECTION COMMISSION Vs. N.P.PAULOSE

JUDGEMENT

(1.) State Co-operative Election Commission and Registrar of Co-operative Societies are in appeal against part of the judgment of the learned single Judge dated 05.06.2017 passed in W.P.(C) No.18310 of 2017.

(2.) The only part they are aggrieved is as follows :

(3.) The learned Government Pleader states that the learned single Judge ought not to have dictated the constitution of the Administrative Committee which is the prerogative or the discretion of the Registrar in terms of Section 33(1)(b) of the Co-operative Societies Act.