S.P.MEHROTRA, ANIL KUMAR, JJ. - (1.) THE present writ petition has been filed under Article 226 of the Constitution of India, interalia, praying for directing the respondents to consider the nomination of the petitioners on the post of delegate members of the Cooperative Society in question.
(2.) FROM the averments made in the writ petition, it appears that the election programme for the post of delegate members for the Cooperative Society in question has been announced, copy whereof has been filed as Annexure-1 to the writ petition. As per the election programme, the date for withdrawal of nomination is 1.7.2009, and the election is to be held on 9.7.2009. By the order dated 2.7.2009 (Annexure-2 to the writ petition), nominations of the petitioners have been rejected on the ground that the signatures of the proposers could not be verified.
(3.) WE have heard Shri D.S. Yadav, learned counsel for the petitioners and Shri Rakesh Bajpayee, learned Additional Chief Standing Counsel appearing for the respondent nos. 1 and 2, and perused the record.;