- (1.) TO challenge the order dated 24.07.2012 passed by learned Single Judge in S.B. Civil Writ Petition No.9437/2010, this appeal was presented on 15.09.2012. The Registry on 17.10.2012 pointed out four defects including non-filing of certified copy of the impugned order dated 24.07.2012. The defects so pointed out have not been removed despite opportunity given on 16.05.2013. In view of the fact that a certified copy of the impugned order has not been filed so far, the appeal is certainly barred by limitation.
(2.) BE that as it may, we have examined the merits of the case by going through the photocopy of the order dated 24.07.2012 placed on record alongwith the memo of appeal. Briefly stated, facts of the case are that the Rajasthan Co-operative Election Authority notified a programme for election of the District Dugdh Utpadak Sahakari Sangh Limited and the respondent-petitioner submitted a nomination paper to contest the election for the post of Director, Uttari Rajasthan Sahakari Dugdh Utpadak Sangh Limited, Bikaner. She claimed her candidature in the category of Scheduled Tribes. The returning officer on 19.08.2010 declared the petitioner elected and issued necessary certificate too, however, she was not included in the list of the Board of Directors by making a note that the seat of Scheduled Tribe category shall remain vacant. Being aggrieved by the same, the petition for writ was preferred.
(3.) AS per the respondent-petitioner, she was declared elected as Director of the respondent society, therefore, she should have been included in the list of the Board of Directors.;