A.M.BUJOR BARUA,J. - (1.) AND ORDER (Oral) - Heard Mr. A. Sarma, learned counsel for the petitioner. Also heard Dr. B. Ahmed, learned Standing Counsel for the Co-operation Department.
(2.) In this writ petition, the petitioner has assailed a resolution adopted a by the Executive Committee of the Dakhin Kampur Samabai Samiti Ltd. on 16.6.2016 by which, the petitioner, who was the Secretary of the society has been placed under suspension.
(3.) Dr. Ahmed, learned Standing Counsel for the Co-operation Department has raised a preliminary objection that the writ petition is not maintainable, inasmuch as, there is no employer/employee relation between the petitioner and the State-respondent authorities.;