Yatindra Singh, J. - (1.) IS a Cooperative Society a State within the meaning of Article 12 of the Constitution of India? Does it perform public functions? is a writ petition maintainable against it for violation of non -statutory provision? What is meaning of the phrase, whose area of operation extends to more than one district occurring in the notification dated 4th March. 1972 (the 1972 Notification) under Section 122 of the U.P. Co -operative Societies Act. 1965 (the Co -operative Societies Act)? These are the questions involved in these writ petitions. But before adverting to the facts of the cases, I would tike to explain meaning of few words as used by me in this judgment and details of the Appendix appended to this Judgment. WORDS AND DETAILS OF THE APPENDICES In this Judgment, following words have meaning assigned to them below : (i) The Co -operative Societies Act means the U.P. Co -operative Societies Act. 1965. (ii) The Banking Regulation Act means the Banking Regulation Act. 1949. (iii) The rules means the U.P. Cooperative Societies Rules, 1968 framed under the Co -operative Societies Act. (iv) The 1975 Regulations, means U.P. Co -operative Societies Employees Service Regulations, 1975. (v) The 1972 notification means Notification No. 366 -C/XII -C -3 -36 -71, dated 4th March. 1972 under Section 122 of the Cooperative Society Act constituting the Board. (vi) The Bank means Nagareeya Shakarl Bank Ltd., Lahuraveer (Ram Katora], Varansi. (vii) The Board means U.P. Cooperative Industrial Services Board constituted under the 1972 notification. (viii) 'The DR' means the Deputy Registrar Co -operative Societies of the Varanasi Division, Varanasl. (ix) 'Private body' means a body that is not a State, (x) 'RBR means the Reserve Bank of India. (xi) 'State' means a body, which is State within the meaning of Article 12 of the Constitution.
(2.) THE details of Appendixes at the end of this Judgment are as follows : 1. Appendix I. - -Contains dates of appointments of the petitioners in different petitions. 2. Appendix II. - -Contains one appointment letter and one termination order. The other letters of appointment and termination orders are similar. 3. Appendix III. - -Contains relevant extract of the order of the DR discharging show cause notice for suspension of the committee of management. 4.PENDIX IV. - -Contains Section 128 of the Co -operative Societies Act. Appendix V. - -Contains relevant regulations of the 1975 Regulations. 5.APPENDIX VI. - -Contains relevant sections of the Banking Regulation Act. 6.APPENDIX VII. - -Contains few words regarding comments of Lord Simonds, 'naked usurpation of the legislative function under the thin disguise of Interpretation in Magor and St. Meltons Rural District Council v. Newport Corporation, 1951 (2) All ER 839 (at page 841) referred to paragraph 38 of this judgment. THE FACTS
(3.) Nagareeya Sahkari Bank Ltd., Lahuraveer (Ram Katora}, Varanasi (the Bank) is a co -operative society registered under the Cooperative Societies Act. The Bank was registered under the Co -operative Societies Act. The Bank took licence from the RB1 for doing Banking business and was registered, under the Co -operative Societies Act. Its area of operation was mentioned as municipal limits of Varanasi Nagar Mahapalika. It was within one district, namely, Varanasi District. Subsequently, it took permission for opening new branches from the RB1 and was granted permission to start business at 8 other centres. These 8 places, at the time when permission was granted, were within District Varanasi. Thereafter proceedings were taken for amendment of the bylaws for including these 8 places in its area of operation. This was considered by the Deputy Registrar of Co -operative Societies, Varanasi Division (the DR) on 3.2.1993. At that time, one place, namely. Bhadohl separate district. The DR granted permission to start business only at 7 pleaces : Bhadohi was excepted by its order dated 3.2.1993. The DR and the Bank confined Its area within Varanasi district. Mughalsarai was one of the seven newly added places in the area of operation of the Bank. It was part of Varanasi district at that time.;