Madras High Court
T.R.Murugan vs The Joint Registrar Of Co-Operative ... on 13 March, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13-03-2019
CORAM
THE HONOURABLE Mr. JUSTICE S.M.SUBRAMANIAM
W.P.No. 22480 of 2018
W.M.P.No.26348 of 2018
T.R.Murugan ... Petitioner
Vs
1. The Joint Registrar of Co-operative Societies
Dharmapuri District.
2.5558 Vadukapatti Primary Agricultural
Co-operative Credit Society
Rep. By its President Mrs.Sivasakthi
Vadugapatti, H.Ecchempatti Post
Harur Taluk,
Dharmapuri District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorari Mandamus to call for the records of
the 2nd respondent pertaining to the suspension order dated 23-03-2018
and quash the same and consequently direct the 2nd respondent to pay
the petitioner the salary from January 2018.
For Petitioner : Mr.P.V.Alliappan
For Respondent : Mr.L.P.Shanumugasundaram
Special Government Pleader (Co-op)
http://www.judis.nic.in
2
ORDER
The impugned order of suspension has been issued by the President of the Second respondent Co-operative Society, which is registered under the Provisions of the Tamil Nadu Co-operative Societies Act, 1983.
2. The Co-operative Society which is not funded by the State is not a State within the meaning of Article 12 of the Constitution of India. Thus, no writ petition can be entertained against the order passed by the Management of Co-operative Society.
3. The writ petition would be maintainable if any such co- operative society is funded and administered by the State or its authorities. The legal principles in this regard are settled by larger Bench of this Court in the case of Marappan and others Vs. Deputy Registrar of Co-operative Societies, Namakkal reported in 2006 (4) CTC 689.
4. The writ petitioner has to exhaust the statutory remedy provided under the Act, more specifically, the revision under Section 153 of the Act. Under these circumstances, the petitioner is at liberty to approach the Competent authority by way of filing a revision petition under Section 153 of the Act in the prescribed format and by paying the http://www.judis.nic.in 3 fees prescribed.
5. With these observations, the writ petition stands dismissed as not maintainable. No costs. Consequently, connected miscellaneous petition is closed.
13.03.2019
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order ssb To
1. The Joint Registrar of Co-operative Societies Dharmapuri District.
2.5558 Vadukapatti Primary Agricultural Co-operative Credit Society Rep. By its President Mrs.Sivasakthi Vadugapatti, H.Ecchempatti Post Harur Taluk, Dharmapuri District.
http://www.judis.nic.in 4 S.M.SUBRAMANIAM, J.
ssb W.P.No. 22480 of 2018 W.M.P.No.26348 of 2018 13.03.2019 http://www.judis.nic.in