P S CHANDRIKA Vs. VIJAYAMOHINI MILLS EMPLOYEES

JUDGEMENT

(1.) Petitioner was appointed as the Secretary of the 1 st respondent society in the year 1983, and has been functioning in that post for more than 33 years. The affairs of the society was being managed by a 11 member managing committee till January, 2016, when the committee was superseded for want of quorum and a Part-time Administrator appointed in its place. According to the petitioner, the 2nd respondent has been on inimical terms with the petitioner right from the day on which the 2 nd respondent took charge as Part-time Administrator. It is also contended that, since the petitioner failed to accede to the demands of the 2 nd respondent, petitioner was placed under suspension as per Ext.P3 order.

(2.) The contention of the petitioner is that, Ext.P3 order issued by the 2 nd respondent is without jurisdiction, since his term as an Administrator was not extended, and further that, the order was issued stating reasons for which the petitioner is not liable in any manner. With the aforesaid facts on the background, petitioner has sought for the following reliefs:

(3.) Respondents 1 and 2 have filed a detailed counter affidavit, disputing the allegations and claims and demands raised by the petitioner. Among other contentions, it is stated that, due to the resignation of the committee members of the 1 st respondent society, the Administrator took charge of the society on 31.03.2016, and thereafter the service of the Administrator had been extended for every six months as per the Government Orders.