CHANDAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders dated 1.10.2018 (Annex.15) and 23.10.2018 (Annex.16), whereby, inquiry under Section 55 of the Rajasthan Cooperative Societies Act, 2001 ('the Act of 2001') has been initiated and the period of inquiry has been changed from 2016-17 and 2017-18 to 2009 to 2018, respectively.

(2.) By order dated 10.12.2018 passed by this Court, the order dated 23.10.2018 to the extent the scope of enquiry was amended was ordered to remain stayed, however, the respondents were left free to proceed with the enquiry pursuant to the order dated 1.10.2018.

(3.) A reply to the writ petition alongwith an application under Section 226(3) of the Constitution of India has been filed by the respondents seeking dismissal of the writ petition / vacation of the interim order passed by this Court.