M.RAVIKUMAR Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The relief sought for in the present writ petition is directing the respondents to pay the retirement benefits, Provident funds and Gratuity totally of Rs.25,80,202/- with 12% interest from the date of retirement till payment to the petitioner.

(2.) The learned counsel for the writ petitioner states that the petitioner was an employee of the Co-operative Urban Bank, which is a co-operative society registered under the provisions of the Tamil Nadu Co-operative Societies Act.

(3.) The grievances of the writ petitioner is that the retirement and terminal benefits due to him is yet to be settled. However, this Court is of the opinion that the writ petition cannot be entertained in the view of the fact that the third respondent Co-operative society is not a "State" within the meaning of Article 12 of the Constitution of India. Thus, the petitioner has to exhaust the remedy provided under the provisions of the Tamil Nadu Co-operative Societies Act by approaching the competent authorities.