THEDAVOOR PRIMARY AGRICULTURAL Vs. REGISTRAR OF CO OPERATIVE

JUDGEMENT

(1.) THE petitioner is the President of the petitioner society and the Society had entered into a Settlement under Section 12 (3) of the Industrial Disputes Act, 1947 [for short,'i. D. Act'] regarding wages of the employees. The action of the then Board of Directors entering into the Settlement was questioned by the authorities of the Co-operative Department and also refused to implement the Settlement. They have come up before this Court with a prayer for direction that the Settlement cannot be interfered with by any authority of the Department.

(2.) I have heard the learned counsel for the petitioner and the learned Additional Government Pleader for the 1st respondent and Mr. M. Raghavan for the 3rd respondent.

(3.) THE prayer in this writ petition is misconceived in the light of the Larger Bench decision of this Court reported in 2006 (4) C. T. C. 689 [k. Marappan v. District Registrar of Co-operative Societies, Namakkal] and, therefore, the writ petitions is not maintainable.