- (1.) We have heard Sri H.R. Mishra assisted by Sri Abhishek Mishra on behalf of the petitioners and learned Standing Counsel on behalf of Respondent nos. 1, 2, 3 and 4. Sri K.B. Srivastava, Advocate is present on behalf of the caveator.
(2.) Petitioner before this Court is the Committee of Management of Kendriya Upbhokta Sahkari Bhandar Limited, Bulandshahar, co-operative society, a Central Society, duly registered under provisions of U.P. Cooperative Societies Act, 1965. Petitioner no.2 is the Chairman of the Committee of Management of the said Co-operative Society.
(3.) Petitioners are aggrieved by the order of the Joint Registrar, Cooperative Societies, Meerut Region, Meerut dated 15.05.2012, whereby proceedings for supersession of the Committee of Management under section 35 of the U.P. Cooperative Societies Act, 1965 have been initiated, pending enquiry he has suspended the Committee of Management. The order is challenged on the ground that the charges as noticed in the order are too vague to justify the suspension and secondly that the petitioner-cooperative society has been singled out for the treatment only because the Chairman of the Society is an active member of a particular political party, which was in power earlier.;