FAZALE RASHID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed with the following prayers:

(2.) The facts are that the petitioner, who is working as Vyavasthapak (Manager) with respondent No.5-Society, was subjected to inquiry in terms of Sec. 55 of Rajasthan Cooperative Societies Act, 2001 (hereinafter referred to as the 'Act of 2001'). The inquiry officer submitted his report dtd. 9/12/2024 to the competent authority. The inquiry officer recommended for an inquiry to be held in terms of Sec. 57 of the Act of 2001.

(3.) The competent authority i.e. the Sub-Registrar, vide order dtd. 13/12/2024 appointed the inquiry officer who in turn served a notice dtd. 23/12/2024 on the petitioner calling upon him to file his defence and the documents in support thereof qua the charges as reflected in the said notice.