K SATHEESHAN SECRETARY BETHURPARA MILK PRODUCERS CO-OPERATIVE SOCIETY LTD Vs. BETHURPARA MILK PRODUCERS CO-OPERATIVE SOCIETY LTD

JUDGEMENT

(1.) The petitioner, who was working as Secretary of the 1st respondent Co-operative Society, was placed under suspension by Ext.P1 order dated 01.09.2017 issued by the 2 nd respondent President of that Society. The petitioner has moved this writ petition under Art. 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to reinstate him in service forthwith. The further relief sought for is a declaration that the continuance of suspension pursuant to Ext.P1 is illegal and contrary to sub-rule (6) of Rule 198 of the Kerala Co-operative Societies Rules, 1969 and also a direction to the respondents to release subsistence allowance with arrears forthwith.

(2.) On 04.04.2018, when this writ petition came up for admission, notice before admission was ordered to respondents 1 and 2 by speed post. The learned Government Pleader took notice for the 3rd respondent.

(3.) A counter affidavit has been filed on behalf of the 2 nd respondent opposing the reliefs sought for in this writ petition. The 3rd respondent has also filed a counter affidavit.