T CHANDRASEKARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a pro bono publico filed by an employee of a Co-operative Society seeking penal action against the other co-employees on the ground of either mala fides or misfeasance. The prayer is to direct the Government to take action by seeking an enquiry report from the Registrar, as contemplated under Section 182 of the Tamil Nadu Cooperative Societies Act, 1983 (in short 'the Act').

(2.) There are two aspects to the matter. Firstly, with regard to the maintainability of the writ petition as a pro bono publico, and the scope of Section 182 of the Act.

(3.) Insofar as the first aspect is concerned, it has been authoritatively held by the Supreme Court in RANJIT PRASAD Vs. UNION OF INDIA (2000 9 SCC 313) that the public interest litigation cannot be entertained in the disciplinary proceedings, as the disciplinary proceedings are essentially a matter between the employer and the employee.