BISWANATH SOMADDER,J. - (1.) Affidavit of service filed in Court today be kept on record.
(2.) The instant writ petition has been taken by a member of Contai Cooperative Bank Ltd. (hereinafter referred to as the Bank) seeking, inter alia, issuance of a writ in the nature of mandamus commanding the respondents to rescind, cancel and withdraw a notice dated 14th January, 2012. Further prayer for issuance of a writ in the nature of mandamus for holding of election of delegates of the said Bank after issuance of a fresh notification has also been sought for.
(3.) It is submitted by the learned advocate for the petitioner that by publishing the notice dated 14th January, 2012, the Bank is essentially seeking to elect a general body of delegates without following the Rules governing the process of such election. In this context, the learned advocate for the petitioner has referred to various provisions of the West Bengal Cooperative Societies Rules, 2011 and submitted that the Bank as well as the concerned respondent authority have proceeded to organise holding of the election of delegates on 5th February, 2012, without following the said Rules.;