D.K.Seth, J. - (1.) Respondent No. 1, Sri Shaligram Pathak Intermediate College Vetan Bhogi Sahakari Samiti Ltd. appears to be a co-operative society of teachers and other staff employed in the said college. The said society has been registered under the Co-operative Societies Act.
(2.) The petitioner claims himself to be the Secretary of the said society. He claims that he is a permanent teacher in the said school since 1972.
(3.) Learned counsel for the petitioner Shri M.P. Gupta, submits that since the Secretary has been appointed under Section 31 of the Co-operative Societies Act, therefore, the appointment of the petitioner is governed by the statutory provisions of Section 31 of the said Act by reason thereof the Co-operative society in regard to petitioner's service as Secretary is a State within the meaning of Article 12 of the Constitution though Co-operative society is not amenable to writ jurisdiction as has been held by the Full Bench of this Court.;