RAJASEKHAR MANTHA,J. - (1.) Affidavit of service filed in Court be kept with the records.
(2.) The writ petitioner was a Director elected to the Board of the Nadia District Central Cooperative Bank Ltd (Bank). He was also a Chairman and member of one Shaktinagar Samabay Krishi Unnayan Samity Ltd a Cooperative Agricultural Society (Society) and availed loans there from. He had defaulted in repayment of such loans.
(3.) An inspection was conducted at the instance of the Assistant Registrar Cooperative Societies, under the provisions of the West Bengal Cooperative Societies Act 2006. Apart from the petitioner's default in repayment of loans it was also found that there were gross irregularities in sanction of a Cash Credit and Service Loans to the petitioner. It was also found that the petitioner and the Secretary of the Society were enjoying a 3rd consecutive term as office bearers of the Society contrary to Section 32 (6)(a) of the 2006 Act.;