SANTOSH KUMAR NIVSARKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Being aggrieved by the order passed by respondent No. 2, exercising power under Section 53(B)(i) of the Chhattisgarh Cooperative Societies Act, 1960.

(2.) It is submitted that in the impugned order, respondent No. 2 has given a mandate to remove the petitioner from his present post within a period of 15 days which is against the provision of law, therefore, this petition be admitted for hearing and relief be granted to the petitioner.

(3.) Learned counsel representing for respondent No. 1, 2 and 3 opposes the petition and learned counsel appearing for respondent No. 4 submits that the society has not initiated action in accordance with the provision of Section 53(B)(i) of the Chhattisgarh Cooperative Societies Act, 1960, therefore, the petition has 2 of 2 been filed pre-maturily.