THIRUVANANTHAPURAM TALUK TAXI DRIVERS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition is filed challenging Ext. P10 order of the Government confirming Ext. P4 order by which the Joint Registrar directed the third respondent Assistant Registrar to conduct an enquiry in terms of Section 68(1) of the Kerala Co-operative Societies Act (hereinafter referred to as "the Act").

(2.) The ground that was urged at the hearing of this Writ Petition was as to whether the petitioner was entitled to be heard before issuing Ext. P4 decision and further, whether such action of issuing Ext.P4 is in violation of the procedure provided in Rule 66(5) of the Kerala Co-operative Societies Rules ("the Rules", for short).

(3.) The issue whether the petitioner is entitled to be heard before the Registrar authorises another officer to enquire into the conduct of the petitioner or its members stands answered in the negative by the decision of this Court in Murali's case , the relevant portion of which reads as follows: