Alok Sharma, J. - (1.) A copy of the petition was supplied to Mr. Anurag Sharma on 23 -9 -2015. He seeks time to file reply to writ petition.
(2.) Mr. R.P. Singh, Senior Advocate appearing with Mr. Shashikant Saini on behalf of the petitioner submits that election inter alia to the post of President of Sarwad Kraya Vikraya Sahakari Samiti Limited (Sarwad Samiti) have not been held despite the order dated 11 -8 -2015 passed by the Rajasthan State Cooperative Election Authority itself. They were arbitrarily kept in abeyance, instead. Consequent to non holding of the aforesaid election Ward No. 11 representative of the Kraya Vikray Sahakari Samiti will be denied representation in the Committee of the Ajmer Central Cooperative Bank Limited Ajmer contrary to the mandate of its bye -laws i.e. 11(1)(2) (sic). It has been prayed in the interim that it therefore it be directed that before election of the committee of the Ajmer Central Cooperative Bank Limited, registered under the Rajasthan Cooperative Societies Act, 2001 (hereinafter 'the 2001 Act'), to be held on 6 -10 -2015, election to the post of President of the Sarwad Samiti be held.
(3.) The facts of the case are that the post of President of Sarwad Samiti fell vacant on 4 -8 -2015 owing to the President's death. Requisite information was sent to the respondent No. 4, Cooperative Election Authority. Thereupon the respondent No. 4 vide order dated 11 -8 -2015 issued a calendar and conveyed it inter alia to the Sarwad Samiti whereunder election process for the purpose was to commence on 14 -8 -2015 for election of one member completed on 30 -8 -2015, and immediately thereafter on 31 -8 -2015 election for the post of President of Sarwad Samiti held. It has been submitted that yet oddly, the aforesaid elections were not held purportedly for the reason, quite specious, of the calendar set out vide order 11 -8 -2015 clashing with Municipal elections in the State of Rajasthan under the Rajasthan Municipalities Act, 2009.;