Arijit Banerjee, J. - (1.) Brief background of the case:- The petitioner No. 2 is a Primary Agricultural Credit Co-operative Society within the meaning of Sec. 4(55) of the West Bengal Cooperative Societies Act, 2006. The petitioner no. 2 is affiliated to the Hooghly District Central Co-operative Bank Limited (in short the 'respondent Bank'). The petitioner no. 1 is an Elected Director of the petitioner no. 2.
(2.) There are nine seats on the Board of Directors of the respondent Bank. The nine seats are divided amongst three constituencies being Chinsura Sadar (three seats), Chandannagar (three seats) and Arambag (three seats). Out of the three seats in each constituency two seats are for Primary Agricultural Co-operative Societies (in short 'PACS') and one seat is for non-PACS.
(3.) Because of its affiliation to the respondent Bank, the petitioner no. 2 is entitled to nominate a delegate to the respondent Bank for the purpose of holding AGM of the Bank and also to hold post of Director of the respondent Bank.;