MAHADEVAIAH Vs. ENQUIRY OFFICER

JUDGEMENT

(1.) The petitioner who is an employee of the K.S.R.T.C. Employees Credit Cooperative Society has presented this Petition praying for quashing the order of the Karnataka Appellate Tribunal dismissing his Revision Petition against the order of the Enquiry Officer appointed by the Society declining to permit the Petitioner to engage an advocate to defend his case before the said Enquiry Officer.

(2.) The facts of the case in brief are as follows :

(3.) Under Section 107 of the Act revision lies only in respect of matters in which appeal lies. Under no provision of the Act an appeal is provided against an order passed by the society as disciplinary authority or an enquiry officer appointed by it, declining to permit its employee to engage an advocate to defend him in the disciplinary proceedings. The revision was not maintainable and therefore its rejection by the Tribunal is right.