GURUPRASAD JANA & ORS Vs. STATE OF WEST BENGAL & ORS
LAWS(CAL)-2018-2-43
HIGH COURT OF CALCUTTA
Decided on February 01,2018

Guruprasad Jana And Ors Appellant
VERSUS
State Of West Bengal And Ors Respondents

JUDGEMENT

Subrata Talukdar, J. - (1.) Party/Parties are represented in the order of their name/names as printed above in the cause title.
(2.) The petitioners are 33 in number and represented by Mr. Basu, Learned Counsel. The primary grievance of the petitioners is that according to the schedule of elections notified for electing delegates to the Respondent No. 4/Co-operative Society in issue, the petitioners presented themselves before the persons prescribed under the West Bengal Co-operative Societies Rules, 2011 (for short the 2011 Rules) and, also as per the schedule of the delegates election dated 8th of January, 2018 for presenting their nomination papers.
(3.) Mr. Basu submits that the nomination papers were to be filed/presented on the 17th of January, 2018 and, the person assigned was the Manager of the Respondent No. 5/Co-operative Society, one Bharat Chandra Middya. The time allotted for presenting/filing of the nomination papers was between 10 a.m. to 2 p.m. on the 17th of January, 2018.;


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