HIRALAL GANPATRAO BANGADKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for the rival parties.

(2.) The question that arises for consideration in these petitions is, as to whether the petitioner is justified in claiming that the fourth respondents in these petitions had incurred disqualification from continuing as Members of the Executive Committee/Board of Directors of the respondent No.3 - Bhandara Urban Cooperative Bank Limited, by operation of Bye-law Nos. 40 and 45 of the Bye-laws of the said Co-operative Bank.

(3.) On a complaint lodged by the petitioner, who himself was elected as Member of the Executive Committee and Director of the respondent No.3 - Co-operative Bank, on 07/07/2015, for a period of five years, the respondent No.2 - Divisional Joint Registrar, Co-operative Societies, held that the fourth respondents in these petitions had incurred disqualification and accordingly passed orders disqualifying them from continuing as Members of the Executive Committee/Directors. Aggrieved by such orders passed by the respondent No.2, the fourth respondents in these petitions filed revision petitions before the respondent No.1 - State. The revision petitions were allowed and the orders of disqualification were quashed and set aside.