BRAJESH UPADHYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioners, who are 12 in number, have filed this petition u/Art. 226 of the Constitution praying for following reliefs :-

(2.) The Act of 2002 provides for an inquiry to be conducted by the Central Registrar under Sec. 78 on the request made by the mother cooperative society or creditor or not less than one-third of the members or not less than one-fifth of the total number of members of the Multi-State Cooperative Societies into any dispute which relates to the constitution, working and financial condition of the society.

(3.) Another avenue in the shape of Sec. 84 is created by the Act of 2002 for settlement of disputes which pertains to all disputes except service dispute touching the subject of constitution, management or business of the Multi-State Cooperative Societies. The only difference between Sec. 78 and 84 appears to be that Sec. 84 is adjudicatory in nature while Sec. 78 is predominantly administrative.