SAM ZACHARIAS D Vs. STATE OF KERALA

JUDGEMENT

(1.) In exercise of powers under Section 80 B of the Kerala Co-operative Societies Act, 1969, hereinafter referred to as the "Act", read with Rule 182 B of the Kerala Co-operative Societies Rules, 1969, for short, "the Rules", the Government issued Ext.P-1 Government Order dated 1st March, 2006 reconstituting the Co-operative Service Examination Board, hereinafter referred to as the "Board", with the petitioners as members. On 6th June, 2007, the Government issued a similar notification reconstituting the Board with respondents 3 to 5 as members. That was done pursuant to the amendment to sub-rule 1 of Rule 182B of the Rules effected as per Ext.P-3 Government Order dated 1st June, 2007 incorporating a proviso to the following effect:

(2.) Ext.P-3 amending rules are called the Kerala Co-operative Societies (Amendment) Rules, 2007, hereinafter referred to as the "Amending Rules".

(3.) This writ petition is filed challenging the amendment to the Rules and the consequential reconstitution of the Board as per Ext.P-2.