REKHA L Vs. REGISTRAR OF CO-OPRATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner, a Packer-cum-Sales Assistant in the 2nd respondent Society, a Co-operative Society registered under the Kerala Co-operative Societies Act, 1969, is before this Court in this writ petition filed under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to allow her to engage a lawyer to defend her case in the domestic enquiry conducted by the 4th respondent enquiry officer on Ext.P2 memo of charges.

(2.) On 23.10.2017, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the 1st respondent and urgent notice by speed post was ordered to respondents 2 to 4, returnable in two weeks. This Court has also granted an interim stay of the enquiry proceedings for a period of one month. The said order, which was extended from time to time, is still in force.

(3.) The 4th respondent enquiry officer has filed a counter affidavit opposing the relief sought for in the writ petition.