P. MANJULA Vs. DEPUTY REGISTRAR/SPECIAL OFFICER

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of mandamus directing the 2nd respondent to consider the petitioner's representation, dated 16.07.2012, and permit her to continue her service as clerk in the Vadavaneri Primary Agricultural Co-operative Bank, Karadarnthakudi Post, Paramakudi Taluk, Ramanathapuram District.

(2.) THE petitioner joined the service as salewoman under the 2nd respondent-bank on 01.04.1992 and was transferred from the 2nd respondent-bank to Ramanathapuram District Consumer Co-operative Wholesales Society. According to her, she was suffering from ill-health, therefore, she requested for transfer to the 2nd respondent-bank.

(3.) THIS writ petition is not maintainable, as admittedly the respondent is Co-operative Societies. In view of the decision of the Full Bench of this Court in MarappanK.V. Vs. The Deputy Registrar of Co-operative Societies, Namakkal, reported in 2006(4) CTC 689, no writ petition is competent against the Co-operative Societies. Writ Petition is dismissed as not maintainable. The petitioner can avail her alternative remedy in accordance with law, if so advised. No costs.