LEKHA KOMANATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the payroll employees of Viswadeepthi Multi State Agri Co-operative Society Ltd. The petitioners state that they are being harassed by the officers under respondents 3 to 11 in connection with the complaint lodged against the Society.

(2.) The Society is managed by the Managing Committee as per various Ss. of the Multi-State Cooperative Societies Act, 2002 and Rules framed thereunder.

(3.) The petitioners are only the employees of the Viswadeepthi Multi State Agri Co-operative Society Ltd. As per the Multi-State Co-operative Societies Act, 2002 and Rules framed thereunder and as per the appointment order, the petitioners are not responsible for the day today administration of the Society. The petitioners filed a detailed complaint before the 2nd respondent on 22/4/2025 addressing the true facts.