T VIJAYA Vs. JOINT REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) The learned counsel appearing on behalf of the respondents/Management filed a memo today on 23.02.208. The management agreed to appoint a new Enquiry Officer for the purpose of enquiry, conduct a fresh enquiry and accordingly, conclude the departmental disciplinary proceedings. The contents of the memo are extracted hereunder:

(2.) As far as W.P(MD)No.6631 of 2015 is concerned, the said Writ Petition is de-linked from other Writ Petitions.

(3.) In respect of appointment of a new Enquiry Officer, this Court would expect that a new Enquiry Officer will conduct the enquiry in a fair manner by providing reasonable opportunity to all the parties to the enquiry and conclude the same and submit a report, as per the time frame as agreed by the Management.