K CHANNAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD Mr. Jayakumar Patil, the learned Counsel for the petitioners and the learned Advocate General, the learned Counsel for the respondents.

(2.) ISSUE rule.

(3.) THE petitioners are not only members but also candidates for the election to the Committee of the Primary Co-operative Agriculture and rural Development Bank (2nd respondent ). The petitioners in this writ petition challenge the order of the Government, dated 15-3-2000 at Annexure-D and the Corrigendum dated 15-3-2000.