- (1.) THE matter comes up on three applications filed by the petitioner seeking amendment in the writ petition, impleadment of party and for taking documents on record.
(2.) THE writ petition was filed by the petitioner on 27.01.2015, inter alia, with the following reliefs: - "1. The impugned notice to the shareholders dated 31.12.2014 (Annex.9) issued by the second respondent i.e. Managing Director of the State Bank of Bikaner and Jaipur may be quashed and set aside. 2. The Clause (V)(iii) of the Annexure -A of the Notice dated 01.01.2015 (Annex.10) inserted in the light of the Government of India Guidelines No. 16/17/2010 - BOI dated 13.10.2011 may be declared illegal and arbitrary. 3. It may be declared that the Government of India guidelines No. 16/17/2010 - BOI dated 13.10.2011 are not applicable for the purpose of election of shareholder Director(s). 4. It may be declared that ensuing elections for the post of shareholders' Director of respondent Bank for the vacancy arising on 12.08.2014 are required to be held as per the notice dated 23.06.2014 (Annex. -2) and the eligibility criteria and law applicable on that date. 5. Any other order or direction, which this Hon'ble Court deems fit and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioner. 6. Cost of the writ petition may be awarded to the petitioner."
(3.) FROM the above reliefs, it would be seen that the petitioner sought quashing of the notice to the shareholders dated 31.12.2014, declaration that Clause (V)(iii) of Annex. -A of Notice dated 01.01.2015 (Annex. -10) as illegal and further sought consequential declaration qua the eligibility criteria for the post of shareholders' Director and that respondent Bank was required to hold election as per notice dated 23.06.2014 (Annex. -2). In preliminary reply to the writ petition on behalf of the respondents, certain documents i.e. the Minutes of the Meeting of the Nomination Committee held on 19.10.2014 (Annex. -R/7) and the Resolution passed by the Board on 23.12.2014 (Annex. -R/8) were placed on record.;