SINDHU M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who was working as Procurement Assistant in the 5th respondent Co-operative Society, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P6 order dated 13.12.2017 issued by the Convener of the Administrative Committee of the said Society, whereby she has been placed under suspension, and also Ext.P7 memo of charges dated 13.12.2017.

(2.) On 04.01.2018, when this writ petition came up for admission, the learned Senior Government Pleader took notice on admission for respondents 1 to 3. Urgent notice on admission by special messenger was ordered to respondents 4 and 5.

(3.) A statement has been filed on behalf of respondents 4 and 5, which is followed by a counter affidavit dated 30.01.2018.