SABYASACHI BHATTACHARYYA,J. - (1.) The present writ petition has been preferred by the All India Customs and Central Excise Group 'C' Officers Association, represented by the alleged General Secretary and the President of the said organization.
(2.) The grievance of the petitioners is that the petitioners are at the helm of affairs, being the elected body at least up to March 31, 2020. However, behind the back of the petitioners, a notice was issued and pasted at conspicous spaces of the concerned office, as annexed at pages 42 onwards of the writ petition, declaring that the election of the Kolkata Zone of the petitioner no.1 would be held today, that is January 22, 2020. The same was signed by the respondent no.7, as the returning officer of such election.
(3.) Learned counsel for the petitioners argues that the returning officer was appointed by the Union of India through its instrumentalities, being the respondent-authorities, behind the back of the petitioners, who are the only body entitled to represent the association and, as such, the said notice itself and the election process following the same, are vitiated, being do hors the law.;