A.Amudha vs The President
2022 Latest Caselaw 985 Mad

                                                                                    W.P.No.725 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 21.01.2022

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                                   W.P.No.725 of 2022
                                                 and WMP No.795 of 2022

                     A.Amudha                                                     .. Petitioner

                                                             Vs.

                     The President,
                     Aragulur Primary Agricultural Credit Society (S.1288),
                     Aragalur Post, Attur Taluk,
                     Salem District-636 102.                                     .. Respondent

                     Prayer: Writ petition filed under Article 226 of the Constitution of India,
                     praying for the issuance of a Writ of Certiorari, to call for the records
                     pertaining the impugned Suspension order Nil, dated 16.10.2021 on the file
                     of the respondent herein and quash the same.

                                     For Petitioner           : Mr.S.M.Vivekanandha

                                     For Respondent           : Mr.A.Selvendran,
                                                                Special Government Pleader

                                                             *****

                                                          ORDER

https://www.mhc.tn.gov.in/judis W.P.No.725 of 2022

The Writ Petition is filed to quash the Suspension order Nil,

dated 16.10.2021 passed by the file of the respondent

2. The petitioner is presently working as a sales women in the

respondent society. It appears that due to family dispute she has been

arrested on 16.10.2021 and detained in the Salem Central Prison and hence,

the respondent has issued an order of suspension temporarily w.e.f

16.10.2021. As against the suspension order, dated 16.10.2021, the

petitioner has preferred the present Writ Petition.

3. The learned Special Government Pleader submits that writ

petition filed against the Co-operative Society is not maintainable in the

light of the larger bench judgment of this Court in K.MARAPPAN VS.

DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETY, NAMAKKAL

reported in 2006 (4) CTC 689.

https://www.mhc.tn.gov.in/judis W.P.No.725 of 2022

4. In view of the above, this Court finds that the petitioner has an

alternative remedy of appeal before the competent authority. Hence, the

writ petition is dismissed as not maintainable. However, liberty is granted

to the petitioner to approach the competent authority under Section 90 of the

Tamilnadu Cooperative Societies Act within a period of six weeks from the

date of receipt of a copy of this order. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                                          21.01.2022



                     Speaking / Non Speaking order
                     Index       : Yes/No
                     Internet    : Yes/No
                     vum

                     To

                     The President,

Aragulur Primary Agricultural Credit Society (S.1288), Aragalur Post, Attur Taluk, Salem District-636 102.

https://www.mhc.tn.gov.in/judis W.P.No.725 of 2022

D.KRISHNAKUMAR, J.

vum

W.P.No.725 of 2022 and WMP No.795 of 2022

21.01.2022

https://www.mhc.tn.gov.in/judis