M.M. KUMAR - (1.) THE prayer made in this petition is for quashing order dated 10.4.2012 (P-19), passed by the Returning Officer Shri Chander Parkash-respondent No. 2, who has been appointed by order of this Court dated 4.10.2011 passed in a bunch of petitions, to hold the election of Jat Education Society (Regd.), Rohtak. THE basic ground for challenging order dated 10.4.2012 (P-19) is that the names of life members numbering about 33,500 have been unfairly excluded from the list of voters. Some objections have also been raised with regard to the exclusion of names of 16,330 life members who are stated to have been enrolled by the Head Master, Jat High School, Rohtak-respondent No. 9.
(2.) WHEN the petition came up for consideration yesterday we have asked Mr. H.S. Hooda, learned Advocate General, Haryana, to assist us in the matter because he has been closely associated with this Society and litigation. Accordingly, we have heard him today in detail. It is conceded as a fact that the election process has already been initiated and the remedy after initiation of election process could either be to file an election petition or avail any remedy in accordance the provisions of Sections 21, 39 and 40 of the Haryana Registration and Regulation of Societies Act, 2012. The election process cannot be interfered with at any intermediatory stage. We accept the submission made by Mr. Hawa Singh Hooda, learned Advocate General, Haryana. It appears to us that the aforesaid course is the only proper course for the petitioners to adopt which would serve the interest of the public at large because it would bring back the democratic processes of the Jat Education Society which aims at spreading and imparting education.
(3.) IN view of the above, the writ petition is disposed of with liberty to the petitioners to avail any of the aforesaid remedies in accordance with law. However, it is made clear that the Returning Officer-respondent No. 2 shall proceed with the election as per the programme issued. We would also observe that any effort to scuttle election process should be discouraged. Disposed of.;