LAWS(MAD)-2018-4-1529

SWAMINATHAN Vs. SECRETARY

Decided On April 28, 2018
SWAMINATHAN Appellant
V/S
SECRETARY Respondents

JUDGEMENT

(1.) The writ petitioner Mr. Swaminathan, S/o.P.Ramasamy, residing in Site No.29, Gil Nagar, Perur P.O., Chettipalayam, Coimbatore, filed the present writ petition in WP No.11404 of 2018 and the prayer in the writ petition is extracted hereunder:-

(2.) It is pertinent to note that the employment notification dated 7.2.2018 is under challenge in the present writ petition. The matter is posted for admission today i.e., on 28.4.2018.

(3.) When the matter is taken up today i.e., on 28.4.2018, the Court raised a question that how the writ petition is maintainable in view of the fact that the Coimbatore District Co-operative Milk Producers Union Limited is a Co-operative Society registered under the provisions of the Tamil Nadu Cooperative Societies Act, 1983, which is a State within the meaning of Article 12 of the Constitution of India.